Cholamandalam Investment And ... vs Sikandar Mondal And Anr
2021 Latest Caselaw 1227 Cal/2

OD-45

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


                                EC/546/2019


        CHOLAMANDALAM INVESTMENT AND FINANCE CO. LIMITED
                             Versus
                   SIKANDAR MONDAL AND ANR.



 BEFORE:
 The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 30th September, 2021

Appearance:

Mr. Abhishek Bhattacharjee, Adv.

...for the decree-holder

The Court : This is an application for execution of a decree dated 30 th April,

2018. It is submitted on behalf of the decree-holder that the decree has

become final, binding and enforceable and there is no challenge to said award.

In an application under Section 9 of the Arbitration and Conciliation Act,

1996 the petitioner had obtained possession of the concerned asset,

particulars whereof appear at paragraph 8 of the affidavit in support of the

Tabular Statement. In view of the default committed on behalf of the

judgment-debtors, let appropriate steps be taken for sale of the aforesaid

vehicle.

Accordingly, there will be an order in terms of prayer (b) of the Tabular

Statement.

The decree-holder is directed to issue necessary publication in two local

newspapers, one in a vernacular daily and one in an English newspaper of

wide circulation.

Let this matter appear in the Monthly List of December, 2021.

In the meantime, the decree-holder is directed to file an affidavit of service

on the returnable date.

The decree-holder is also directed to furnish the particulars of any bids

obtained in respect of the concerned vehicle on the returnable date.

(RAVI KRISHAN KAPUR, J.)

TO/S.Bag