M/S. Deecon India Pvt. Ltd vs Union Of India Through Central ...
2021 Latest Caselaw 750 Cal/2

OD-79
                                   EC 59 of 2021

                        IN THE HIGH COURT AT CALCUTTA
                         Ordinary Original Civil Jurisdiction
                                  ORIGINAL SIDE


                        M/S. DEECON INDIA PVT. LTD.
                                 VERSUS
        UNION OF INDIA THROUGH CENTRAL PUBLIC WORKS DEPARTMENT

  BEFORE:
  The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 13th September, 2021.

Appearance:

Mr. Bijon Mazumdar, Adv.

Mr. N.L. Singhania, Adv.

Mr. T.J. Tewari, Adv.

The Court: Heard the parties. An accommodation is prayed for on behalf of the

judgment-debtor to take instructions and necessary steps to challenge the award.

List this matter in the monthly list of December, 2021. In the meantime, the

judgment-debtor is directed to take necessary steps in accordance with law.

(RAVI KRISHAN KAPUR, J.)

s.pal/sk.