Poonawalla Fincorp Limited vs Ashoka N. M. And Ors
2021 Latest Caselaw 1663 Cal/2

ODC-32

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

                                  EC/367/2021

                         POONAWALLA FINCORP LIMITED
                                   Versus
                            ASHOKA N. M. AND ORS.



  BEFORE:
  The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 20th December, 2021

Appearance:

Mr. Paritosh Sinha, Adv.

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

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 on 14th February, 2022.

(RAVI KRISHAN KAPUR, J.)

S.Bag