M/S. Citicorp Finance (India) Ltd vs Binay Kumar Singh & Anr
2021 Latest Caselaw 1130 Cal/2

OD-35
                                      EC/111/2018
                           IN THE HIGH COURT AT CALCUTTA
                            Ordinary Original Civil Jurisdiction
                                     ORIGINAL SIDE


                          M/S. CITICORP FINANCE (INDIA) LTD
                                         VS
                             BINAY KUMAR SINGH & ANR


   BEFORE:
   The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 27th September, 2021.

Appearance:

Mr. Swatarup Banerjee, Adv.

Mr. Avishek Guha, Adv.

Mr. A. Chopra, Adv.

The Court: Pursuant to the earlier order of Court, the records of

arbitration proceedings are filed in Court. None appears on behalf of the

judgment debtors nor is any accommodation prayed for on their behalf.

This is an application for execution of a decree for approximately Rs.

20 lacs.

It is submitted on behalf of the decree-holder that there is no

challenge to the said decree and the decree has become final, enforceable

and binding.

In view of the aforesaid, let there be an order in terms of prayer (f) of

the Tabular Statement. The matter is made returnable in the monthly list of

November 2021.

In the meantime, the decree holder is directed to inform the judgment

debtors and file an affidavit of service on the returnable date.

(RAVI KRISHAN KAPUR, J.) SK/pkd.