Poonawalla Fincorp Limited vs Narayana And Ors
2021 Latest Caselaw 1587 Cal/2

ODC-17

                                 ORDER SHEET
                      IN THE HIGH COURT AT CALCUTTA
                       Ordinary Original Civil Jurisdiction
                                ORIGINAL SIDE
                             [Via Video Conference]

                                  EC/332/2021

                       POONAWALLA FINCORP LIMITED
                                 Versus
                           NARAYANA AND ORS.



  BEFORE:
  The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 13th December, 2021

Appearance:

Mr. Paritosh Sinha, Adv.

Mr. K.K. Pandey, Adv.

Mr. S.B. Dasgupta, Adv.

...for the award-holder

The Court : This is an application for execution of an award dated 29 th

March, 2019. It is submitted that the award is not under challenge and has

become enforceable. Let 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.

(RAVI KRISHAN KAPUR, J.)

S.Bag