Magma Fincorp Limited vs Raja Gopal Chettiar Kannan And Ors
2021 Latest Caselaw 626 Cal/2

OD-51

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

                                  EC/206/2020

                         MAGMA FINCORP LIMITED
                                 Versus
                  RAJA GOPAL CHETTIAR KANNAN AND ORS.


  BEFORE:
  The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 6th September, 2021 Appearance:

Mr. Paritosh Sinha, Adv.

Mr. K. K. Pandey, Adv.

Mr. S. B. Dasgupta, Adv.

The Court : This is an application for execution of an award dated 31 st

July, 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, there shall be an order in terms of prayer (a) of the

Tabular Statement. The decree holder is directed to effect service on the

judgment debtors.

This matter is made returnable on 16th November, 2021.

(RAVI KRISHAN KAPUR, J.)

S.Bag/(GH)