Kamalakar Tewari & Anr vs Diwakar Tiwari
2022 Latest Caselaw 11 Cal/2

OD-41
                                 ORDER SHEET

                      IN THE HIGH COURT AT CALCUTTA
                       Ordinary Original Civil Jurisdiction
                                ORIGINAL SIDE

                               AP/427/2017

                          KAMALAKAR TEWARI & ANR.
                                  Versus
                              DIWAKAR TIWARI

     BEFORE:
     The Hon'ble JUSTICE RAVI KRISHAN KAPUR
     Date : 3rd January, 2022.

                                                       Appearance:
                                                Ms. Ananya Chakraborty, Adv.




        The Court:   None appears on behalf of the petitioner nor is any

accommodation prayed for on their behalf. The respondent is represented. Mr.

Mondal appears on behalf of the respondent and submits that this application

under Section 34 of the Arbitration and Conciliation Act, 1996 has become

infructuous in view of the fact that the judgment debtor has also complied with

the award.

In view of the aforesaid, AP/427/2017 stands dismissed for default.

Interim order, if any, also stands vacated.

(RAVI KRISHAN KAPUR, J.)

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