M/S Kusari Enterprises And Ors vs Idfc First Bank Limited
2022 Latest Caselaw 252 Cal/2

ODC-1 ORDER SHEET

APOT NO. 10 of 2022 with AP NO.418 of 2021 IA NO: GA/1/2022

IN THE HIGH COURT AT CALCUTTA CIVIL APPELLATE JURISDICTION ORIGINAL SIDE ( COMMERCIAL DIVISION )

M/S KUSARI ENTERPRISES AND ORS Versus IDFC FIRST BANK LIMITED (FORMERLY KNOWN AS CAPITAL FIRST LIMITED)

Before:

The Hon'ble Justice I. P. MUKERJI And The Hon'ble Justice ANIRUDDHA ROY Date: 1st February, 2022.

Appearance:

Mr. Debashis Sinha, Adv.

Mr. Arijit Chatterjee, Adv. Mr. Mohit Gupta, Adv.

Ms. Sarmishta Dhar, Adv.

Mr. Debmalya Dey, Adv.

Mr. Soumya Ray, Adv.

Ms. Pooja Sett, Adv.

Mr. Ranjit Singh, Adv.

Mr. Amar Singh, Adv.

The Court: In spite of several opportunities being granted to the

learned advocate for the appellants to persuade his clients to suggest

security that can be furnished by them to obtain stay of the subject

award, no proposal on behalf of the appellants is forthcoming.

On perusal of the impugned judgment and order dated 14th

December, 2021, we find that there is no infirmity in it. The learned trial

judge has exercised his jurisdiction correctly.

The impugned judgment and order dated 14th December, 2021 is

affirmed save and except the part relating to imposition of costs of

Rs.10,000/- which is set aside.

In that view of the matter, this appeal and the connected

application are dismissed.

We, however, reserve the right to the appellants to approach the

learned trial judge with a concrete proposal to secure the said award as

a condition to obtain stay of execution thereof. In the event such an

application is made, the learned trial judge shall consider the same and

dispose of it as his lordship deems fit and proper.

                                             (I.      P. MUKERJI, J.)



                                             (ANIRUDDHA ROY, J.)

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