Kotak Mahindra Bank Limited vs Balkar Singh And Anr
2021 Latest Caselaw 1622 Cal/2

Citation : 2021 Latest Caselaw 1622 Cal/2
Judgement Date : 15 December, 2021

Calcutta High Court

Kotak Mahindra Bank Limited vs Balkar Singh And Anr on 15 December, 2021

ODC-20
                               ORDER SHEET
                    IN THE HIGH COURT AT CALCUTTA
                     Ordinary Original Civil Jurisdiction
                              ORIGINAL SIDE
                           (Via Video Conference)



                               EC/344/2021

                     KOTAK MAHINDRA BANK LIMITED
                                Versus
                        BALKAR SINGH AND ANR.


BEFORE:
The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 15th December, 2021.

The Court : This is an application for execution of an award dated 09

October 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 18 January 2022.

(RAVI KRISHAN KAPUR, J.)

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