Citicorp Finance (India) Ltd vs Ram Chandra Bhagat & Anr
2021 Latest Caselaw 1182 Cal/2

OD-21

                                   ORDER SHEET
                        IN THE HIGH COURT AT CALCUTTA
                         Ordinary Original Civil Jurisdiction
                                  ORIGINAL SIDE
                               [Via Video Conference]

                                   EC/128/2018

                         CITICORP FINANCE (INDIA) LTD.
                                    Versus
                         RAM CHANDRA BHAGAT & ANR.


  BEFORE:
  The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 29th September, 2021

Appearance:

Mr. Swatarup Banerjee, Adv.

The Court:- The original records pertaining to the arbitration proceedings

are filed in Court.

This is an application for execution of a decree dated 29 th May, 2013. It is

submitted on behalf of the decree-holder that there is no challenge to the said

decree and the same has become final, binding and enforceable.

This decree is for a sum of Rs.62 lakhs approximately.

The Department is directed to issue a notice on the judgment debtors

under Order 21 Rule 22(1) of the Code of Civil Procedure, 1908.

The matter is made returnable in the Monthly List of November, 2021.

(RAVI KRISHAN KAPUR, J.)

S.Bag/TO