Sethia Oils Limited vs National Insurance Co. Limited ...
2021 Latest Caselaw 570 Cal/2

OD-9
                                    EC/15/2020
                         IN THE HIGH COURT AT CALCUTTA
                          Ordinary Original Civil Jurisdiction
                                   ORIGINAL SIDE



                              SETHIA OILS LIMITED
                                      VS
                   NATIONAL INSURANCE CO. LIMITED AND ANR.


      BEFORE:
      The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 1st September, 2021.

[Via Video Conference]

Appearance:

Mr. Swaraj Shaw, Adv.

...for petitioner.

Mr. Soumen Datta, Adv.

Ms. Dolon Dasgupta, Adv.

... for judgment debtor.

The Court : It is submitted on behalf of the decree holder that an appeal has

been preferred against the decree dated 1st October, 2019 which is sought to be

executed.

The judgment debtor is represented.

In view of the fact that an appeal has been preferred against the decree

sought to be executed, EC 15 of 2020 is disposed of granting liberty to the decree

holder to file afresh in accordance with law, after the disposal of the pending

appeal.

(RAVI KRISHAN KAPUR, J.) SK.