Poonawalla Fincorp Limited vs Sri Sai Foods And Ors
2022 Latest Caselaw 2166 Cal/2

ODC-31
                                  ORDER SHEET

                                  EC/261/2022

                       IN THE HIGH COURT AT CALCUTTA
                        Ordinary Original Civil Jurisdiction
                                 ORIGINAL SIDE
                              (Commercial Division)

                         POONAWALLA FINCORP LIMITED
                                      VS
                            SRI SAI FOODS AND ORS


   BEFORE:
   The Hon'ble JUSTICE SHEKHAR B. SARAF

Date : 11th August, 2022

Appearance:

Mr. Paritosh Sinha, Adv.

Mr. K.K. Pandey, Adv.

Ms. Enakshi Saha, Adv.

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

November, 2018. It is submitted that the award is not under challenge and

has become enforceable.

Let a notice be issued under Order 21 Rule 22(1) of the Code of Civil

Procedure upon the judgment-debtors.

The matter is made returnable after 14 weeks.

(SHEKHAR B. SARAF, J.)

R.Bhar