Saibal Kumar Hazra vs Union Of India (Eastern Railway)
2021 Latest Caselaw 601 Cal/2

OD-13
                                    ORDER SHEET
                         IN THE HIGH COURT AT CALCUTTA
                          Ordinary Original Civil Jurisdiction
                                   ORIGINAL SIDE
                                [Via Video Conference]

                                       EC/88/2020

                            SAIBAL KUMAR HAZRA
                                    Versus
                       UNION OF INDIA (EASTERN RAILWAY)

     BEFORE:
     The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 3rd September, 2021

The Court : This is an application for execution of an award dated

November 22, 2007. It is submitted on behalf of the decree-holder that there is

no challenge to the award.

The Department is directed to effect service the judgment-debtor in terms

of Order 21 Rule 22 of the Code of Civil Procedure, 1908.

The Department is directed to comply with the aforesaid directions within a

period of four weeks from date.

Let this matter appear on the 15th of November, 2021.

(RAVI KRISHAN KAPUR, J.)

TO