Kotak Mahindra Bank Limited vs Swapnil Manohar Pawar And Anr
2021 Latest Caselaw 1562 Cal/2

ODC-32

                               EC/314/2021
                    IN THE HIGH COURT AT CALCUTTA
                     Ordinary Original Civil Jurisdiction
                              ORIGINAL SIDE
                           (Via Video Conference)


                     KOTAK MAHINDRA BANK LIMITED

                                   Versus

                  SWAPNIL MANOHAR PAWAR AND ANR.


BEFORE:

The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 9th December, 2021.

Appearance:-

Mr.Paritosh Sinha, Adv.

Mr.K.K.Pandey, Adv.

The Court : This is an application for execution of an award dated 22

June 2013. 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 on 7 February 2022.

(RAVI KRISHAN KAPUR, J.)

D.Ghosh