Tata Sponge Iron Limited vs Msp Sponge Iron Limited
2021 Latest Caselaw 1155 Cal/2

OD-48
                                      EC/201/2019
                           IN THE HIGH COURT AT CALCUTTA
                            Ordinary Original Civil Jurisdiction
                                     ORIGINAL SIDE


                              TATA SPONGE IRON LIMITED
                                        VS
                              MSP SPONGE IRON LIMITED


   BEFORE:
   The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 28th September, 2021.

Appearance:

Mr. Utpal Bose, Sr. Advocate for decree holder. Mr. Anirban Roy, Mr. Debraj Saha, Advocates for judgment debtor.

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

an application under section 36 of the Arbitration and Conciliation Act,

1996 has been filed in Court.

Mr. Bose appears on behalf of the decree holder and submits that they

have just been received a copy of the instant execution application.

Let this matter appear on 4th October, 2021.

The Department is directed to produce the records of the application

filed on behalf of the judgment debtor on the returnable date.

(RAVI KRISHAN KAPUR, J.)

SK/pkd.