Gloster Limited vs The Oriental Insurance Company ...
2022 Latest Caselaw 1316 Cal/2

OD-3
                                 ORDER SHEET

                                  EC/267/2021

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

                          GLOSTER LIMITED
                                 VS
               THE ORIENTAL INSURANCE COMPANY LIMITED


  BEFORE:
  The Hon'ble JUSTICE SHEKHAR B. SARAF

Date : 7th April, 2022

Appearance:

Mr. Sakya Sen, Adv.

Mr. Meghnad Dutta, Adv.

Mr. Samit Rudra, Adv.

Mr. Dhruba Ghosh, Sr. Adv.

Mr. Sanjay Paul, Adv.

The Court: I have heard Counsel appearing on behalf of the parties.

Mr. Dhruba Ghosh, Senior Advocate appearing on behalf of the award-

debtor, has fairly submitted that the award-debtor can secure the principal

amount in favour of the award-holder by putting the sum of Rs.5,34,35,549/-

in a fixed deposit in the name of the award-debtor within a period of three

weeks from date.

It may be noted that the Section 34 application is being heard by a co-

ordinate Bench and the orders passed in the execution application hereinabove

shall be subject to the result of the Section 34 application.

Parties shall be at liberty to mention this matter for inclusion once

judgment in the Section 34 application is rendered by the co-ordinate Bench.

The award-debtor is directed to intimate the particulars of the fixed

deposit created by them to the award-holder once the same is created.

(SHEKHAR B. SARAF, J.)

R.Bhar