Dilip Kumar Chatterjee vs State Of West Bengal
2021 Latest Caselaw 1313 Cal/2

OD-19
                              ORDER SHEET
                    IN THE HIGH COURT AT CALCUTTA
                     Ordinary Original Civil Jurisdiction
                              ORIGINAL SIDE

                               EC/78/2018
                            IA No. GA/1/2018
                         (OLD No. GA/3173/2018)
                               GA/2/2021

                       DILIP KUMAR CHATTERJEE
                                Versus
                        STATE OF WEST BENGAL

     BEFORE:
     The Hon'ble JUSTICE RAVI KRISHAN KAPUR
     Date : 7th October, 2021.

                                                          Appearance:
                                                  Mr. Priyankar Saha, Adv.
                                                  Mr. Amritam Mondal, Adv.
                                                  Mr. Hemant Tiwari, Adv.
                                                  ... for the decree holder.

                                                  Mr. Dhruba Ghosh, Sr. Adv.
                                                  Mr. Paritosh Sinha, Adv.
                                                  Mr. Arindam Mandal, Adv.
                                                  ... for the state respondent.

The Court: It is submitted on behalf of the judgment debtor State

of West Bengal that by an order dated 5 October, 2021 there has been a

limited stay of the award sought to be executed by the Commercial Court

at Asansol.

Accordingly as prayed for by the parties let this matter appear on

the 13 December, 2021.

(RAVI KRISHAN KAPUR, J.)

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