Kotak Mahindra Bank Ltd vs Saumya Mining Limited And Anr
2021 Latest Caselaw 644 Cal/2

OD-36
                                   ORDER SHEET
                        IN THE HIGH COURT AT CALCUTTA
                         Ordinary Original Civil Jurisdiction
                                  ORIGINAL SIDE
                               [Via Video Conference]

                                    EC/174/2020

                         KOTAK MAHINDRA BANK LTD.
                                   Versus
                       SAUMYA MINING LIMITED AND ANR.

  BEFORE:
  The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 6th September, 2021 Appearance:

Mr. Satarup Banerjee, Advocate Mr. Paritosh Sinha, Advocate Ms. Shrayashee Das, Advocate Mr. Jishnujit Roy, Advocate

The Court : This is the second round of litigation for execution of an award

dated 17th December, 2015. It is submitted that the said award has become final,

binding and is enforceable. In the earlier round of proceedings, the decree-holder

had filed an affidavit-of-assets on 26th July, 2019.

In view of the said affidavit, let there be an order of injunction in terms of

prayer (c) of Tabular Statement. The decree-holders are directed to serve a notice

on the judgment debtors informing them of this order.

The matter is made returnable on 17 th November, 2021. The decree-holders

are directed to file an affidavit of service on the returnable date.

(RAVI KRISHAN KAPUR, J.)

S.Bag/(GH)