M/S. Indusind Bank Ltd vs Hari Ram Shaw & Anr
2021 Latest Caselaw 925 Cal/2

OD 43

                                      ORDER SHEET

                                       EC/348/2018

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


                                 M/S. INDUSIND BANK LTD.
                                         VERSUS
                                  HARI RAM SHAW & ANR.



        BEFORE:
        The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date: 17th September, 2021.

(Via Video Conference)

The Court: This is an application for execution of an award dated 19 th

August, 2016.

The decree-holder is represented.

It is submitted that the execution application has been filed after a period

of two years of the passing of the award

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

the Code of Civil Procedure, 1908 upon the judgment-debtors.

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

from date and file a Report on the returnable date.

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

(RAVI KRISHAN KAPUR, J.) B.Pal