Biswanath Somadder, CJ
Having heard the learned Advocate representing the appellant, we are of the view that this appeal is required to be heard only after all pleadings and records that were before the learned Commercial Court at Gangtok, are before us. Further, the presence of all respondents are required. However, only respondent no.2 is represented at this stage.
We, therefore, direct the Registry to ensure that all pleadings and records which were before the learned Commercial Court at Gangtok are before this Court on the next date.
The appeal shall appear for further consideration on 26th April, 2024, under an appropriate heading.
In the meanwhile, the learned Advocate-on-Record representing the appellant shall file an affidavit of service indicating effective service of notice together with copies of Arbitration Appeal No. 01/2024 upon all the respondents.
