Tata Capital Financial Services ... vs Rachna Jaiswal & Ors
2021 Latest Caselaw 1353 Cal/2

OD-27
                                  EC/304/2017
                       IN THE HIGH COURT AT CALCUTTA
                        Ordinary Original Civil Jurisdiction
                                 ORIGINAL SIDE
                              (Via Video Conference)


                    TATA CAPITAL FINANCIAL SERVICES LTD.
                                    Versus
                           RACHNA JAISWAL & ORS.


BEFORE:
The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 8th November, 2021.

Appearance:-

Smt.Archana Chowdhary, Adv.

The Court : It is submitted on behalf of the decree-holder that during the

pendency of this execution application, the judgment-debtors have filed an

application under Section 34 of the Arbitration and Conciliation Act, 1996.

In view of the submissions made on behalf of the decree-holder, EC

No.304 of 2017 is dismissed as withdrawn.

Liberty is granted to the decree-holder to file an appropriate application

for execution of the decree dated 28 November 2015 if the circumstances so

warrant.

Liberty is also granted to the decree-holder to take back the original

certified copy of the award dated 28 November 2015 sought to be executed after

replacing the same with a photocopy thereof.

(RAVI KRISHAN KAPUR, J.)

D.Ghosh