Idfc First Bank Limited vs Mr. Bhim Mondal And Anr
2021 Latest Caselaw 623 Cal/2

OD-63

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

                                  EC/227/2020

                          IDFC FIRST BANK LIMITED
                                   Versus
                         MR. BHIM MONDAL AND ANR.


  BEFORE:
  The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 6th September, 2021 Appearance:

Ms. Tutul Das Singh, Adv.

Mr. Amar Singh, Adv.

Mr. Ranjit Singh, Adv.

Ms. Pooja Sett, Adv.

The Court :- This is an application for execution of an award dated 30 th

October, 2019. It is submitted on behalf of the decree holder that there is no

challenge to the said award and the same has become final and enforceable. In

view of the aforesaid, the decree holder is directed to serve a notice and a copy

of the application on the judgment debtors informing them of this order.

In the meantime, there will be an order in terms of prayer (g) of the

Tabular Statement.

The matter is made returnable on 22nd September, 2021.

(RAVI KRISHAN KAPUR, J.)

S.Bag/(GH)