Ranjeet Mechatronics Limited vs Simplex Infrastructures Limited
2022 Latest Caselaw 494 Cal/2

ODC-21

                                  ORDER SHEET
                       IN THE HIGH COURT AT CALCUTTA
                        Ordinary Original Civil Jurisdiction
                                 ORIGINAL SIDE
                              [Via Video Conference]

                                   EC/51/2022


                      RANJEET MECHATRONICS LIMITED
                                  Versus
                     SIMPLEX INFRASTRUCTURES LIMITED



  BEFORE:
  The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 15th February, 2022 Appearance:

Mr. Avishek Guha, Adv.

Ms. Akansha Chopra, Adv.

Ms. Urmila Chakraborty, Adv.

The Court:- This is an application for execution of an award dated 17th

April, 2021. The award is for a sum of Rs.2,59,30,714/-. It is submitted on behalf

of the decree-holder that the award has become final, binding and enforceable

and there is no challenge pending against the said award. It is submitted that

since the award is within the period of two years, the decree-holder is entitled to

an order at this stage of this proceeding.

In view of the submissions made on behalf of the decree-holder, there shall

be an order in terms of prayer (g) only insofar as the immovable properties of the

judgment-debtor are concerned.

The award-holder is directed to serve a notice of this application forthwith

on the judgment-debtor.

Let this matter appear on 21st February, 2022.

(RAVI KRISHAN KAPUR, J.)

S.Bag