Kotak Mahindra Bank Ltd vs Dharampal Ahlawat And Anr
2021 Latest Caselaw 949 Cal/2

OD-60
                                 ORDER SHEET
                      IN THE HIGH COURT AT CALCUTTA
                       Ordinary Original Civil Jurisdiction
                                ORIGINAL SIDE
                             [Via Video Conference]

                                  EC/280/2019

                        KOTAK MAHINDRA BANK LTD.
                                 Versus
                       DHARAMPAL AHLAWAT AND ANR.

  BEFORE:
  The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 20th September, 2021

Appearance:

Ms. Shrayashee Das, Adv.

Mr. Jishnujit Roy, Adv.

...for the decree-holder

The Court: This is an application for execution of an award dated 26 th

September, 2013. It is submitted on behalf of the decree-holder that the said

award has become final, binding and enforceable. It is further submitted that

in terms of the earlier orders of Court, service has not yet been effected on the

judgment-debtors.

In view of the aforesaid, the decree-holder prays for liberty to effect

substituted service on the judgment-debtors.

Accordingly, let there be a publication in The Pioneer Hindi and English

Newspapers in the District of Jhajjar. The decree-holder is to publish the gist

of column 10 of the Tabular Statement in the above-mentioned newspapers

within a period of four weeks from date.

Let this matter appear in the Monthly List of December, 2021.

(RAVI KRISHAN KAPUR, J.) S.Bag/TO