Poonawalla Fincorp Limited vs Lal Babu Prasad Yadav And Anr
2021 Latest Caselaw 1515 Cal/2

ODC 11

                                  ORDER SHEET
                                   EC/284/2021
                         IN THE HIGH COURT AT CALCUTTA
                       ORDINARY ORIGINAL CIVIL JURISDICTION
                              COMMERCIAL DIVISION


                            POONAWALLA FINCORP LIMITED
                                      Versus
                          LAL BABU PRASAD YADAV AND ANR.


        BEFORE:
        The Hon'ble JUSTICE SHEKHAR B. SARAF

Date: 2nd December, 2021.

(Via Video Conference)

Appearance:

Mr. Paritosh Sinha, Adv.

Mr. K.K. Pandey, Adv.

Mr. S.B. Dasgupta, Adv.

...for the award holder

The Court: This award which is a deemed decree is put to execution. It is

submitted that the award is not under challenge. The award has now become

enforceable. The award is more than two years old.

In view of the aforesaid, let a notice be issued under Order 21 Rule 22(1) of

the Code of Civil Procedure upon the judgment debtors. The matter is made

returnable on 27th January, 2022.

(SHEKHAR B. SARAF, J.) B.Pal