M/S. Vinfab Gratings vs M/S. Bridge & Roof Co [India] Ltd
2021 Latest Caselaw 1263 Cal/2

                                                1


OD-31
                                        EC/543/2018

                          IN THE HIGH COURT AT CALCUTTA
                           Ordinary Original Civil Jurisdiction
                                    ORIGINAL SIDE


                              M/S. VINFAB GRATINGS
                                       VS
                        M/S. BRIDGE & ROOF CO [INDIA] LTD.


  BEFORE:
  The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 1st October, 2021.

Ms. H. Chakraborty, Ms. Neelina Chakraborty, Advocates for decree holder.

The Court: None appears on behalf of the petitioner. The judgment

debtor is represented.

It is submitted on behalf of the judgment debtor that the award sought to

be executed has been stayed in a proceeding pending before the Hon'ble High

Court at Mumbai.

In view of the aforesaid, EC/543/2018 is disposed of as infructuous.

Liberty is granted to the decree holder to file a fresh execution application if

the circumstances so warrant at the appropriate stage, if necessary.

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

certified copy of the award sought to be executed upon replacement of the same

with a photocopy thereof.

The judgment is directed to inform the decree holder of the passing of this

order.

(RAVI KRISHAN KAPUR, J.)

SK./pkd.