Tapas Kumar Das vs Indian Oil Corporation Ltd
2021 Latest Caselaw 787 Cal/2

OD-19

                                 EC/95/2019
                     IN THE HIGH COURT AT CALCUTTA
                      Ordinary Original Civil Jurisdiction
                               ORIGINAL SIDE
                            (Via Video Conference)



                            TAPAS KUMAR DAS
                                   Versus
                       INDIAN OIL CORPORATION LTD.


  BEFORE:
  The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 13th September, 2021.

Appearance:-

Mr. M.S. Yadav, Adv.

The Court : This is an application for execution of an award dated 30

July 2018. It is submitted by Mr. Yadav, Advocate appearing on behalf of the

judgment-debtor that during the pendency of this execution application an

award sought to be executed has been stayed.

In view of the submission made on behalf of the judgment-debtor, EC

No. 95 of 2019 stands dismissed with liberty to the decree-holder to file a fresh

application, if the circumstances so warrant in accordance with law.

Liberty is also granted to the decree-holder to obtain the original copy of

the award sough to be executed upon filing a photocopy of the same.

(RAVI KRISHAN KAPUR, J.) D.Ghosh/S.Das