Indusind Bank Limited vs Samsul Biswas & Anr
2021 Latest Caselaw 923 Cal/2

OD 37

                                 ORDER SHEET

                                  EC/338/2018

                    IN THE HIGH COURT AT CALCUTTA
                  ORDINARY ORIGINAL CIVIL JURISDICTION
                             ORIGINAL SIDE


                           INDUSIND BANK LIMITED
                                  VERSUS
                            SAMSUL BISWAS & ANR.



  BEFORE:
  The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date: 17th September, 2021.

(Via Video Conference)

Appearance:

Mr. Pratip Mukherjee, Adv.

Mr. Sayak Ranjan Ganguly, Adv.

Ms. Barnana Sen, Adv.

...for the decree-holder

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

October, 2015.

None appears on behalf of the judgment-debtors.

It is submitted on behalf of the decree-holder that appropriate notices for

service be effected on the judgment-debtors.

In view of the aforesaid, let a notice be issued under Order 21 Rule 22(1) of

the Code of Civil Procedure, 1908.

The Department is directed to effect service within a period of eight weeks

from date.

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

(RAVI KRISHAN KAPUR, J.) B.Pal