Kotak Mahindra Bank Ltd vs Shree Guru Amrit Construction And ...
2021 Latest Caselaw 1701 Cal/2

ODC-21
                           ORDER SHEET
                  IN THE HIGH COURT AT CALCUTTA
                           ORIGINAL SIDE

                              EC/371/2021

                   KOTAK MAHINDRA BANK LTD.
                            Versus
            SHREE GURU AMRIT CONSTRUCTION AND ANR.

     BEFORE:
     The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 22nd December, 2021.

Appearance :

Ms. Shrayashee Das, Adv.

Mr. Jishnujit Roy, Adv.

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

19th May, 2015. 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 27th January, 2022.

(RAVI KRISHAN KAPUR, J.)

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