Idfc First Bank Limited vs Mr. Hasanur Jamman Molla And Anr
2021 Latest Caselaw 657 Cal/2

OD-19
                                  ORDER SHEET
                       IN THE HIGH COURT AT CALCUTTA
                        Ordinary Original Civil Jurisdiction
                                 ORIGINAL SIDE
                              [Via Video Conference]

                                   EC/264/2020

                         IDFC FIRST BANK LIMITED
                                  Versus
                  MR. HASANUR JAMMAN MOLLA AND ANR.


  BEFORE:
  The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 7th September, 2021 Appearance:

Ms. Tutul Das Singh, Adv.

Mr. A.Singh, Adv. Ms. Pooja Sett, Adv. Mr. Ranjit Singh, Adv.

..for the decree-holder

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

30, 2019. It is submitted on behalf of the decree-holder that there has been no

challenge to the award and the same has become final, binding and

enforceable.

In view of the aforesaid, the decree-holder is directed to effect service on all

the judgment-debtors by registered speed post with acknowledgement due and

file an affidavit of service on the returnable date.

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

Statement.

The matter is made returnable on 28th September, 2021.

(RAVI KRISHAN KAPUR, J.) TO/S.Bag