Mukesh Jodhani vs Ankit Metal And Power Ltd
2021 Latest Caselaw 201 Cal/2

OD-47


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

                                EC/28/2021

                            MUKESH JODHANI
                                Versus
                      ANKIT METAL AND POWER LTD.

  BEFORE:
  The Hon'ble JUSTICE DEBANGSU BASAK

Date : 23rd February, 2021.

Appearance:

Ms. Sutapa Sanyal, Adv.

For the award-holder

Mr. Pranit Bag, Adv.

...for the judgment-debtor

The Court : The award-holder seeks to execute an award dated November

7, 2019.

Learned Advocate appearing for the award holder seeks an order in terms

of prayer (f) on column 10 of the tabular statement. Learned counsel appearing

for the judgment debtor submits that the judgment debtor has filed an

applications under Section 34 and 36 (2) of Arbitration and Conciliation Act,

1996 which are pending.

As there being no stay of the award and the award remaining outstanding,

there will be an order in terms of prayer (f) on column 10 of the tabular

statement.

The award holder will serve a copy of the execution petition upon the

judgment debtor and file an affidavit of service to such effect.

List the execution petition under the same heading on March 9, 2021.

(DEBANGSU BASAK, J.)

TO