Citicorp Finance [India] Ltd vs Kazi Zainal Mustahar & Anr
2021 Latest Caselaw 1267 Cal/2

                                        1

OD-22
                                  EC/85/2018

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


                       CITICORP FINANCE [INDIA] LTD.
                                    VS
                       KAZI ZAINAL MUSTAHAR & ANR.


  BEFORE:
  The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 1st October, 2021.

Mr. S. Banerjee, Advocate for decree holder.

The Court: The decree holder is represented. None appears on

behalf of the judgment debtor.

This is an application for execution of an award dated 28th

November, 2015. It is submitted on behalf of the decree holder that the

award has become final, binding and enforceable and there is no challenge

to the same.

In view of the aforesaid, the Department is directed to issue a notice

under Order 21 Rule 22 [1] of the Code of Civil Procedure, the matter is

returnable in the monthly list of December, 2021.

The records of the arbitration proceedings be kept with the Advocate

on Record of the decree holder.

(RAVI KRISHAN KAPUR, J.)

SK./pkd.