M/S. Cholamandalam Investment ... vs Vikash Kumar Singh And Anr
2021 Latest Caselaw 844 Cal/2

OD-114
                                 EC/40/2021
                     IN THE HIGH COURT AT CALCUTTA
                      Ordinary Original Civil Jurisdiction
                               ORIGINAL SIDE
                            (Via Video Conference)



 M/S. CHOLAMANDALAM INVESTMENT AND FINANCE COMPANY LIMITED

                                     Versus

                      VIKASH KUMAR SINGH AND ANR.


  BEFORE:

  The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 15th September, 2021.

Appearance:-

Ms.Tutul Das Singh, Adv.

Mr.Amar Singh, Adv.

Ms.Pooja Sett, Adv.

Mr.Ranjit Singh, Adv.

..for the decree-holder.

The Court : None appears on behalf of the judgment-debtors nor is any

accommodation prayed for on their behalf.

The affidavit of service filed on behalf of the decree-holder be kept with

the records. The decree-holder seeks execution of an award dated 21

November 2019. It is submitted on behalf of the decree-holder that the award

has become final, binding and enforceable.

In view of the aforesaid, let there be an order in terms of prayer (h) of the

Tabular Statement.

The decree-holder is directed to serve a notice on the judgment-debtors

informing them of the returnable date and also file an affidavit of service.

Let this matter appear in the monthly list of November, 2021.

(RAVI KRISHAN KAPUR, J.)

D.Ghosh