Jain Infraprojects Ltd vs The Kolkata Municipal ...
2021 Latest Caselaw 5 Cal/2

OD 22

                                    ORDER SHEET
                                    EC 288 of 2019
                           IN THE HIGH COURT AT CALCUTTA
                        Testamentary and Intestate JURISDICTION
                                    ORIGINAL SIDE

                               JAIN INFRAPROJECTS LTD.
                                          VS.
                               THE KOLKATA MUNICIPAL CORPORATION

  BEFORE:
  The Hon'ble JUSTICE DEBANGSU BASAK

Date: 5th January, 2021

(Via Video Conference) Mr. Joy Saha, Sr. Adv.

Mr. Sanjib Kumar Mal, Adv.

Mr. Atanu Roychowdhury, Adv.

Mr. Pushan Majumder, Adv.

Ms. Asmita Roychowdhury, Adv.

...for the petitioner Mr. Ambarnath Banerjee, Ms. Manisha Nath, Advs.

...for KMC

The Court: An award is sought to be executed by this execution petition.

Learned senior advocate appearing for the award-holder submits that there is no

impediment on the Court executing the award. He points out that the judgment-debtor

failed to obtain any stay of the award.

Learned advocate appearing for the judgment-debtor submits that further time of

two weeks is required for the affidavit to be affirmed and filed. He submits that the

judgment-debtor is working with skeleton staff given the pandemic.

Considering the pandemic situation, it would be appropriate to extend the time to

file affidavit-in-opposition for a period of two weeks from date as prayed for; reply

thereto, if any, within a week thereafter.

List the execution petition under the heading "Chamber Application for Final

Disposal" three weeks hence.

(DEBANGSU BASAK, J.)

TR/