Hdb Financial Services Limited vs Lakhindra Mahato & Anr
2021 Latest Caselaw 1021 Cal/2

OD-8
                                    EC/418/2018
                         IN THE HIGH COURT AT CALCUTTA
                          Ordinary Original Civil Jurisdiction
                                   ORIGINAL SIDE


                        HDB FINANCIAL SERVICES LIMITED
                                      VS
                          LAKHINDRA MAHATO & ANR


     BEFORE:
     The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 21st September, 2021.

Appearance:

Mr. Sayak Ranjan Ganguly, Adv.

Ms. Barnana Sen, Adv.

The Court: This is an application for execution of an award dated

January 18, 2018. It is submitted on behalf of the decree holder that the

award has become final binding enforceable and there is no pending appeal

against the said order.

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

on the judgment debtors to inform them of the returnable date. Let this

matter appear in the monthly list of December 2021. The decree holder is

directed to file an affidavit of service on the returnable date.

(RAVI KRISHAN KAPUR, J.)

SK