Idfc First Bank Limited vs Technocrat Montage Pvt. Ltd. And ...
2022 Latest Caselaw 641 Cal/2

ODC-10

                      IN THE HIGH COURT AT CALCUTTA
                       Ordinary Original Civil Jurisdiction
                                ORIGINAL SIDE
                             (Via Video Conference)


                                   EC/65/2022


                       IDFC FIRST BANK LIMITED
                                  VS
                 TECHNOCRAT MONTAGE PVT. LTD. AND ORS



BEFORE:
The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 23rd February, 2022.

Appearance:-

Ms. Tutul Das Singh, Adv.

Ms. Pooja Sett, Adv.

Mr. Ranjit Singh, Adv.

The Court:- This is an application for enforcement of an award dated 31st

August, 2021. The award is for a sum of Rs.33,31,320.20/-. 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.

In view of the aforesaid for the present purposes, there shall be an order in

terms of prayer (i) of the Tabular Statement. It is clarified that the order of

injunction is limited insofar as the immovable properties of the judgment-

debtors are concerned. The decree-holder is directed to serve a notice of the

application along with the execution petition on the judgment-debtors.

It is made clear that in case of non-appearance of the judgment-debtors

appropriate orders would be passed on the returnable date.

Let this matter appear on 10th March, 2022.

In the meantime, the decree-holder is directed to effect service and file an

Affidavit of Service on the returnable date.

(RAVI KRISHAN KAPUR, J.)

S.Bag