Steel Authority Of India Limited - ... vs M/S. Rlj Ferro Alloys Private ...
2021 Latest Caselaw 228 Cal/2

ORDER SHEET
                                                                             OD-49

                             EC No. 285 of 2020
                      IN THE HIGH COURT AT CALCUTTA
                    ORDINARY ORIGINAL CIVIL JURISDICTION


         STEEL AUTHORITY OF INDIA LIMITED - IISCO STEEL LIMITED
                               VERSUS
                M/S. RLJ FERRO ALLOYS PRIVATE LIMITED


  BEFORE:
  The Hon'ble JUSTICE DEBANGSU BASAK

Date: 1st March, 2021.

(Via Video Conference) Appearance:

Mr. Chayan Gupta, Adv.

Mr. Deepraj Basu, Adv.

The Court :- Affidavit of service filed in Court be taken on record.

The execution petition is taken up for consideration subsequent to the

order dated January 29, 2021.

Registrar, Original Side by his report dated February 23, 2021 states that,

the packet sent to the judgment debtor returned with the postal endorsement

"left" and "refused".

Refusal is good service.

Learned Advocate appearing for the award-holder seeks orders in terms of

prayers [d], [e] and [g] for the present moment.

Since the award remains outstanding, it would be appropriate to grant

orders in terms of prayers [d], [e] and [g] of column 10 of the tabular statement.

Mr. Biswaroop Mukherjee, Advocate, Mobile No. 8017336998

is appointed as Receiver to take symbolic possession of the fixed assets of the

judgment debtor. The Receiver will be paid an initial remuneration of 2,000 GMs

by the award-holder at the first instance.

List the execution petition on March 26, 2021 under the same heading.

(DEBANGSU BASAK, J.)

snn.