Axis Bank Limited vs Md Ibrahim Fetehpuri & Anr
2021 Latest Caselaw 979 Cal/2

OD-52
                                      EC/376/2018

                          IN THE HIGH COURT AT CALCUTTA
                           Ordinary Original Civil Jurisdiction
                                    ORIGINAL SIDE


                                 AXIS BANK LIMITED
                                        VS
                            MD IBRAHIM FETEHPURI & ANR.


   BEFORE:
   The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 20th September, 2021.

Appearance:

Mr. Priyankar Saha, Adv.

Mr. Swatarup Banerjee, Adv.

The Court: This is an application for execution of a decree dated December 14,

2015. It is submitted by the parties that an application under Section 34 of the

Arbitration & Conciliation Act, 1996 is pending before the Competent Court.

However, there is no stay or embargo on this Court proceeding with this execution

application.

It is fairly submitted on behalf of the judgment-debtors that they have no

objection in filing an Affidavit of Assets.

In view of the aforesaid, there shall be an order in terms of prayer(h) of the

Tabular Statement.

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

(RAVI KRISHAN KAPUR, J.)

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