Kptl Jmc Yadav (Jv) vs Union Of India
2021 Latest Caselaw 1670 Cal/2

ODC-28

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

                                   EC/313/2021

                            KPTL JMC YADAV (JV)
                                   Versus
              UNION OF INDIA, EASTERN RAILWAY MALDA DIVISION


  BEFORE:
  The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 20th December, 2021 Appearance:

Mr. Chayan Gupta, Adv.

Mr. Manas Das, Adv.

...for the decree-holder

The Court:- This is an application for execution of an award dated 7 th

April, 2021. It is submitted by the decree-holder that under the award the

decree-holder is entitled to approximately Rs.1.33 crores. I find that the award is

against the Eastern Railway, Malda Division.

In view of the aforesaid, the decree-holder is directed to effect service on

the judgment-debtor and file an affidavit of service on the returnable date.

Let this matter appear on 5th January, 2022.

(RAVI KRISHAN KAPUR, J.)

S.Bag