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Poonawalla Fincorp Limited vs Rohit Kumar Rai And Anr
2022 Latest Caselaw 138 Cal/2

Citation : 2022 Latest Caselaw 138 Cal/2
Judgement Date : 19 January, 2022

Calcutta High Court
Poonawalla Fincorp Limited vs Rohit Kumar Rai And Anr on 19 January, 2022
ODC-18
                                    EC 15 of 2022
                          IN THE HIGH COURT AT CALCUTTA
                        ORDINARY ORIGINAL CIVIL JURISDICTION
                                   ORIGINAL SIDE


                             POONAWALLA FINCORP LIMITED
                                      VERSUS
                              ROHIT KUMAR RAI AND ANR.


     BEFORE:
     The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 19th January, 2022.

APPEARANCE:

Mr. Paritosh Sinha,Adv.

Mr. K.K.Pandey,Adv.

Mr. S.B.Dasgupta,Adv.

The Court :- This is an application for execution of an award dated 26 th

September, 2019. It is submitted that the award is not under challenge and has

become enforceable. Let a notice be issued under Order 21 and Rule 22(1) of the

Code of Civil Procedure upon the judgment-debtors.

The matter is made returnable on the 24th of February, 2022.

(RAVI KRISHAN KAPUR, J.)

s.chandra

 
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