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Dilip Kumar Chatterjee vs State Of West Bengal
2021 Latest Caselaw 1134 Cal/2

Citation : 2021 Latest Caselaw 1134 Cal/2
Judgement Date : 27 September, 2021

Calcutta High Court
Dilip Kumar Chatterjee vs State Of West Bengal on 27 September, 2021
OD-32
                                    EC/78/2018
                IA NO: GA/1/2018(Old No:GA/3173/2018), GA/2/2021
                         IN THE HIGH COURT AT CALCUTTA
                          Ordinary Original Civil Jurisdiction
                                   ORIGINAL SIDE


                              DILIP KUMAR CHATTERJEE
                                        VS
                               STATE OF WEST BENGAL


   BEFORE:
   The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 27th September, 2021.

Appearance:

Mr. Paritosh Sinha, Adv.

Mr. Priyankar Saha, Adv.

Mr. Amritam Mondal, Adv.

Mr. Hemant Tiwari, Adv.

Mr. Aditya Mandal, Adv.

The Court: Heard the parties. Let this matter appear for further

hearing on October 1, 2021.

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

the arbitral award. Mr. Sinha appears on behalf of the State of West Bengal

and submits that there are steps being taken by the judgment debtor.

(RAVI KRISHAN KAPUR, J.)

SK/pkd.

 
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