Citation Codes Equivalent Citations citation codes Case Number IA No. 181/KB/2017 arising out of CP No. 149/KB/2017 Attorney(S) in CP: 1. Mr. S.N. Mookerjee, Advocate No. 1: 1. Mr. Pratap Chatterjee, Advocate No. 2: 1. Mr. Jayanta Kumar Mitra, Advocate 2. Mr. Ratnanko Banerjee, Advocate 3. Mr. Jishnu Chowdhury, Advocate 4. Mr. Shounak Mitra, Advocate 5. Mr. Shaunak Mitra, Advocate 6. Nimitt Dixit Advocate 7. Mr. Zulfiqar Ali Quaderi, Advocate 2. Mr. Abhrojit Kumar Mitra, Advocate 3. Mr. D.N. Sharma, Advocate 4. Mr. Patit Paban Bishwal, Advocate 5. Mr. Soumabho Ghosh, Advocate 2. Mr. Ranjan Bachawat, Advocate 3. Mr. Rajendra Barot, Advocate 4. Mr. Sanjay Ginodia, Advocate 5. Mr. Ravi Kapur, Advocate 6. Mr. Debnath Ghosh, Advocate 7. Ms. Anshika Misra, Advocate 8. Ms. Pubali Sinha Chowdhury, Advocate Judges V.P. Singh, J.M. Jinan K.R., J.M. Acts U/S Sec.241, 242 and 244 of the Companies Act, 2013 Section 241 and 242 of the Companies Act, 2013. Interpretation of Section 45 of the 1996 Act sec 44 and 45 of the Arbitration Act 1996. provisions of Section 45 of the 1996 Act Sec.241/242 of the Companies Act, 2013 ARBITRATION AND CONCILIATION ACT 1996 SECTION 430 COMPANIES ACT 2013 referred t0 as Arbitration Act, 1996) SECTION 8 ARBITRATION ACT provision of Companies Act, 2013. Arbitration Act. CP N0. 149/!2017 Section 44 of the 1996 Act 1996 Act A5 per Section 44, Article II. Section 45 COMPANIES ACT 2013 165.1. Section 45 See more information ... Smart Summary Please sign up to generate summary. Rishima Sa Investments Llc v. Shristi Infrastructure Development Corporation Ltd.