Idfc First Bank Limited vs New Khwaja Optical And Ors
2022 Latest Caselaw 652 Cal/2

ODC-9
                       IN THE HIGH COURT AT CALCUTTA
                        Ordinary Original Civil Jurisdiction
                                 ORIGINAL SIDE
                              (Via Video Conference)

                                   EC/64/2022

                          IDFC FIRST BANK LIMITED
                                     VS
                        NEW KHWAJA OPTICAL 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 30th

September, 2021. The award is for a sum of Rs.34,20,184.57/-. 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.

The judgment-debtors are represented.

It is submitted on behalf of the judgment-debtors that they are taking

steps to file an application under Section 34 of the Arbitration and Conciliation

Act, 1996.

In view of the fact that there is no embargo whatsoever in proceeding with

this application, there shall be an order in terms of prayer (i) of the Tabular

Statement

Let this matter appear on 14th March, 2022.

(RAVI KRISHAN KAPUR, J.)

S.Bag