Messers Ashoka Tubewell And ... vs Union Of India
2021 Latest Caselaw 7 Cal/2

ORDER SHEET
                                                                               OD-25


                             EC No. 282 of 2020
                      IN THE HIGH COURT AT CALCUTTA
                    ORDINARY ORIGINAL CIVIL JURISDICTION


       MESSERS ASHOKA TUBEWELL AND ENGINEERING CORPORATION
                             VERSUS
                          UNION OF INDIA

  BEFORE:
  The Hon'ble JUSTICE DEBANGSU BASAK
  Date: 5th January, 2021.

  (Via Video Conference)
                                                                        Appearance:
                                                      Mr. Samir Chakraborty, Adv.
                                                          Mr. Piyush Agarwal, Adv.
                                                                   Mr. R. Bose, Adv.
                                                   For the petitioner/award-holder.

                                                                 Mr. R.N. Bag, Adv.
                                                               Mr. M.K. Gupta, Adv.
                                                                For the respondent.

The Court: An award dated July 16, 2007 upheld by the Hon'ble Supreme

Court on September 22, 2014 is sought to be executed.

The judgment-debtor is represented.

Learned Advocate for the judgment-debtor seeks time to file affidavits.

Let affidavit-in-opposition be filed within four weeks from date. Affidavit-in-

Reply thereto, if any, be filed within one week thereafter.

List the execution application under the heading "Chamber Applications

For Final Disposal" five weeks hence.

(DEBANGSU BASAK, J.)

snn.