Gouranga Lal Chatterjee ... vs The State Of West Bengal And Ors
2021 Latest Caselaw 1067 Cal/2

                                             1

OD-78
                                   EC/97/2020
                        IN THE HIGH COURT AT CALCUTTA
                         Ordinary Original Civil Jurisdiction
                                  ORIGINAL SIDE


           GOURANGA LAL CHATTERJEE CONSTRUCTION PVT. LTD.
                                VS
                 THE STATE OF WEST BENGAL AND ORS.


  BEFORE:
  The Hon'ble JUSTICE RAVI KRISHAN KAPUR
  Date : 23rd September, 2021.

                        Mr. Paritosh Sinha, Mr. Arindam Mandal, Advocates for the respondents.

The Court: None appears on behalf of the decree holder nor is any

accommodation prayed for on their behalf. The matter had appeared on an earlier

occasion, i.e., on 20th September, 2021, when the decree holder was also not

represented. Mr. Sinha appears on behalf of the State of West Bengal and submits

that pursuant to an order dated 5th April, 2019 passed by the Competent Court

the decree sought to be executed has been stayed on certain terms and

conditions.

It is further submitted on behalf of the judgment debtor that no purpose

would be served in keeping this application alive.

In view of the aforesaid, EC/97/2020 is dismissed for default.

Liberty is granted to the decree holder to take back the certified copy of the

award sought to be executed after replacing the same with a copy thereof.

Liberty is also granted to the petitioner to file a fresh execution application

in accordance with law, if the circumstances so warrants.

(RAVI KRISHAN KAPUR, J.)

pkd/mg.