M/S. Ajanta Enterprises vs Union Of India
2021 Latest Caselaw 732 Cal/2

OD-33

                                EC/354/2019
                    IN THE HIGH COURT AT CALCUTTA
                     Ordinary Original Civil Jurisdiction
                              ORIGINAL SIDE
                           (Via Video Conference)


                        M/S. AJANTA ENTERPRISES
                                 Versus
                             UNION OF INDIA


  BEFORE:
  The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 10th September, 2021.

Appearance:-

Mr.B.Majumder, Adv.

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

13, 2019. It is submitted on behalf of the decree-holder that there is no

challenge to the award.

The Department is directed to effect service on all the judgment-debtors

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

The Department is directed to comply with the aforesaid direction within

a period of four weeks from date.

The matter is made returnable on 1 December, 2021.

(RAVI KRISHAN KAPUR, J.)

D.Ghosh/S.Das