Poonawalla Fincorp Limited vs Harish N And Ors
2021 Latest Caselaw 1553 Cal/2

ODC-22

                                 EC/295/2021
                     IN THE HIGH COURT AT CALCUTTA
                      Ordinary Original Civil Jurisdiction
                               ORIGINAL SIDE
                            (Via Video Conference)



                       POONAWALLA FINCORP LIMITED
                                Versus
                           HARISH N AND ORS.


BEFORE:
The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 8th December, 2021.

Appearance:-

Mr.Paritosh Sinha, Adv.

The Court : This is an application for execution of an award dated 26

September 2019. It is submitted that the award is not under challenge and

has become enforceable. Let a notice be issued under Order 21 and Rule 22(1)

of the Code of Civil Procedure upon the judgment debtors.

The matter is made returnable in the monthly list of February, 2022

(i.e., on 7 February 2022).

(RAVI KRISHAN KAPUR, J.)

D.Ghosh