Civcon Construction Private ... vs Marg Limited
2021 Latest Caselaw 755 Cal/2

OD-80
                                    EC 62 of 2021

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


                    CIVCON CONSTRUCTION PRIVATE LIMITED
                                 VERSUS
                               MARG LIMITED

  BEFORE:
  The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 13th September, 2021.

Appearance:

Mr. Priyankar Saha, Adv.

Mr. Tapas Singha Roy, Adv.

The Court: This is an application for execution of a decree dated 14th

September, 2017. It is submitted that the decree has become enforceable and

binding.

Accordingly, let notices be issued under Order 21 Rule 22(1) of the Code of Civil

Procedure, 1908 upon the judgment-debtors.

The Department is directed to comply with the aforesaid directions within a

period of four weeks from date.

List this matter on 15th November, 2021. The Department is directed to file a

report on the returnable date.

(RAVI KRISHAN KAPUR, J.)

s.pal/sk.