Calicut Engineering Works ... vs Alok Jha & Ors
2021 Latest Caselaw 2976 Cal

23.04.2021 p.b.

Sl. No.14.

C.O. 766 of 2021 (via Video Conference)

Calicut Engineering Works Limited Vs.

Alok Jha & Ors.

Mr. Rittick Chowdhury, Mr. Chayan Gupta.

.......for the petitioner.

This is an application for expeditious hearing of the

Arbitration Execution Case No.262 of 2019 pending before

the learned Additional District Judge, 1st Court at Alipore.

Mr. Gupta, learned advocate for the petitioner draws

the attention of the Court to the order dated February 18,

2021 whereby the decree-holder was directed to take fresh

steps upon the judgment debtor No.1. Mr. Gupta submits

that the petitioner herein has already taken out an

application for treating the service of summons upon the

judgment debtor no.1 as good service. Mr. Gupta further

submits that the said application has been fixed for

hearing on May 7, 2021 though it has been inadvertently

stated in paragraph 15 of this application that such

petition is fixed for hearing on May 14, 2021.

In view of the order sought and proposed to be

passed, there is no necessity to issue a notice upon the

opposite party herein. However, the petitioner shall be

obliged to forward a copy of this application and this order

to the opposite parties herein forthwith.

Since the application filed by the petitioner herein

for treating the service of summons upon the judgment

debtor no.1 as good service is pending C.O. 766 of 2021 is

disposed of by requesting the Additional District Judge 1st

Court Alipore, District 24 Parganas (South) to take up the

hearing of the aforesaid application on the next date fixed

i.e. on May 7, 2021 and to dispose of the same as

expeditiously as possible and preferably within a period of

two weeks from the next date fixed.

The learned Executing Court shall also make an

endeavour to dispose of the Arbitration Execution Case

No.262 of 2019 as expeditiously as possible without

granting unnecessary adjournments to either of the

parties.

Urgent photostat certified copy of this order, if

applied for, shall be given to the parties as expeditiously as

possible.

(Hiranmay Bhattacharyya, J.)