Hdb Financial Services Limited vs Surjeet Singh & Anr
2021 Latest Caselaw 900 Cal/2

OD-27

                                 EC/234/2018
                      IN THE HIGH COURT AT CALCUTTA
                       Ordinary Original Civil Jurisdiction
                                ORIGINAL SIDE
                             [Via Video Conference]



                     HDB FINANCIAL SERVICES LIMITED
                                 Versus
                          SURJEET SINGH & ANR.


  BEFORE:
  The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 17th September, 2021

Appearance:

Mr.Sayak Ranjan Ganguly, Adv.

Mr.Pratip Mukherjee, Adv.

Ms.Barnana Sen, Adv.

..for the decree-holder.

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

12, 2015. It is submitted on behalf of the decree-holder that there is no

challenge to the award.

The Department is directed to effect service on all the judgment-debtors in

terms of Order 21 Rule 22(1) of the Code of Civil Procedure, 1908.

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

period of eight weeks from date.

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

(RAVI KRISHAN KAPUR, J.) D.Ghosh