M/S. Cholamandalam Investment ... vs M/S. Jyoti Petro Distributors ...
2021 Latest Caselaw 849 Cal/2

OD-109

                                 EC/35/2021
                     IN THE HIGH COURT AT CALCUTTA
                      Ordinary Original Civil Jurisdiction
                               ORIGINAL SIDE
                            (Via Video Conference)



 M/S. CHOLAMANDALAM INVESTMENT AND FINANCE COMPANY LIMITED

                                    Versus

      M/S. JYOTI PETRO DISTRIBUTORS PRIVATE LIMITED 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.

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

record.

This is an application for execution of an award dated 30 October 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 of injunction in terms of

prayer (h) of the Tabular Statement.

In the meantime, the decree-holder is directed to serve a notice on the

judgment-debtors informing them of the returnable date.

The judgment-debtors are also directed to disclose the whereabouts of

the assets in question details whereof appears at paragraph 4 of the execution

application.

The matter is made returnable on 29 September 2021.

(RAVI KRISHAN KAPUR, J.)

D.Ghosh