Durgapur Chemicals Limited vs M/S Chemicals Traders & Exporters ...
2021 Latest Caselaw 1288 Cal/2

OD 22

                          EC 32 of 2019
                IN THE HIGH COURT AT CALCUTTA
              ORDINARY ORIGINAL CIVIL JURISDICTION
                         ORIGINAL SIDE

                DURGAPUR CHEMICALS LIMITED
                           VERSUS
          M/S CHEMICALS TRADERS & EXPORTERS & ORS.

   BEFORE:
  The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 4th October, 2021.

APPEARANCE:

Mr. Anuj Singh,Adv.

Mr. Debanjan Ghosh,Adv.

Ms. Shubhangini Singh,Adv.

..for decree-holder.

Mr. Krishna Nanda Mukherjee,Adv.

...for judgment-debtors

The Court:-This is an application for execution of a decree dated

30th November, 2017. It is submitted on behalf of the decree-holder that

in an appeal preferred against the decree and there is an order of stay

passed by the Hon'ble Supreme Court on 13th November, 2019.

In view of the fact that the decree sought to be executed has not

become final nor binding nor enforceable EC No. 32 of 2019 is dismissed.

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

execution petition in accordance with law, if circumstances so warrant.

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

certified copy of the decree upon replacing the same with a photocopy

thereof. The judgment-debtor is represented.

(RAVI KRISHAN KAPUR,J.)

s.chandra