Tata Capital Financial Services ... vs Maa Kali Automobiles And Ors
2022 Latest Caselaw 256 Cal/2

ODC-21
                                  EC/30/2022
                      IN THE HIGH COURT AT CALCUTTA
                       Ordinary Original Civil Jurisdiction
                                ORIGINAL SIDE
                             (Via Video Conference)


                   TATA CAPITAL FINANCIAL SERVICES LTD.
                                    VS
                     MAA KALI AUTOMOBILES AND ORS.


  BEFORE:
  The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 2nd February, 2022.

Appearance:-

Mr.Swatarup Banerjee, Adv.

Mr. Avishek Guha, Avd.

The Court:- This is an application for execution of an award dated 19th

August, 2021. It is submitted on behalf of the decree-holder that the award

has become final, binding and enforceable.

The said award is for a sum of Rs.1,19,56,455.93/-

In view of the fact that the award has become final, binding and

enforceable, let there be an order in terms of prayer (a) of the Tabular

Statement.

In the meantime, the decree-holder is directed to effect serve both by

registered post or special messenger on the judgment debtors informing them

of the passing of this order.

Let this matter appear on 21st February, 2022.

(RAVI KRISHAN KAPUR, J.)

D.Ghosh