Central Inland Water Transport ... vs Lmj Shipping Pvt Ltd
2022 Latest Caselaw 496 Cal/2

ODC-20

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

                                  EC/325/2021
                                IA NO:GA/1/2022


          CENTRAL INLAND WATER TRANSPORT CORPORATION LTD.
                               Versus
                        LMJ SHIPPING PVT LTD.



  BEFORE:
  The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 15th February, 2022

The Court:- This is an application for execution of an award dated 11th

April, 2019. This application has been filed in a pending execution application

being EC/325/2021. It is submitted on behalf of the award-holder that the

award has become final, binding and enforceable and there is no challenge

pending against the said award. By the award the judgment-debtor has been,

inter alia, directed to deliver back vessel DV Pranam. It is now submitted on

behalf of the judgment-debtor that the subject vessel being DV Pranam is lying at

Allied Technologies, Intekhab Dock, Sankrail, River Side, Howrah.

In view of the fact that the award-holder is entitled under the award to take

back the subject vessel, Mr. Ratul Das, Advocate, a member of the Bar Library

Club is appointed as a Receiver to take actual possession of the subject vessel DV

Pranam lying at aforesaid premises.

The remuneration of the Receiver is fixed at 2500gms.

Liberty is granted to the Receiver to take police assistance, if the

circumstances so warrant.

Accordingly, there shall be an order in terms of prayers (a) and (b) of the

Notice of Motion.

The aforesaid exercise is to be completed within a period of three weeks

from date.

Let this matter appear on 21st Mach, 2022.

(RAVI KRISHAN KAPUR, J.)

S.Bag