Axis Bank Ltd vs Downtown Temptations Pvt. Ltd. & ...
2022 Latest Caselaw 645 Cal/2

OD-8
                                     EC/321/2018
                        IA NO: GA/1/2020(Old No:GA/10/2020)
                          IN THE HIGH COURT AT CALCUTTA
                           Ordinary Original Civil Jurisdiction
                                    ORIGINAL SIDE
                                 (Via Video Conference)


                               AXIS BANK LTD
                                     VS
                     DOWNTOWN TEMPTATIONS PVT. LTD. & ANR.

  BEFORE:
  The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 23rd February, 2022.

Appearance:

Mr. Swatarup Banerjee, Adv.

Mr. Priyankar Saha, Adv.

The Court : This is an application for execution of an award dated 29 January,

2018. The award is for a sum of Rs.73,36,731.00/-. It is submitted by the parties that

there is no challenge pending in the said award and the same has become final, binding

and enforceable. Diverse orders have been passed in this proceedings from time to time.

It also appears that a Receiver had been appointed by an order dated 22 January 2020.

Admittedly, the award remains unsatisfied till date.

The judgment debtor is directed to furnish full particulars of the manner and

mode in which the payments are being made and as to whether payments continue to

be made till date.

Mr. Saha on behalf of the judgment debtor fairly submits that he will take

instructions in respect of the manner in which this decree may be satisfied.

Let this matter appear for hearing on 4 March, 2022.

(RAVI KRISHAN KAPUR, J.)

D.Ghosh