Poonawalla Fincorp Ltd vs Bhima Shankar And Anr
2021 Latest Caselaw 1505 Cal/2

ODC 6
                                 EC/273/2021
                       IN THE HIGH COURT AT CALCUTTA
                     ORDINARY ORIGINAL CIVIL JURISDICTION
                            COMMERCIAL DIVISION


                            POONAWALLA FINCORP LTD.
                                     VERSUS
                             BHIMA SHANKAR AND ANR.


      BEFORE:
      The Hon'ble JUSTICE SHEKHAR B. SARAF

Date : 29th November, 2021.

[Via Video Conference]

Appearance:

Mr. Paritosh Sinha, Adv.

Mr. K.K. Pandey, Adv.

Mr. S.B. Dasgupta, Adv.

. . .for the award holder.

The Court: This award which is a deemed decree is put to execution. It

is submitted that the award is not under challenge. The award has now

become enforceable. The award is more than two years old.

In view of the aforesaid, let a notice be issued under Order 21 Rule

22(1) of the Code of Civil Procedure upon the judgment debtors. The matter is

made returnable on 27th January, 2022.

(SHEKHAR B. SARAF, J.)

sp/