Idfc Furst Bank Limited vs Mr. Prasanta Kumar Bhartia And Anr
2022 Latest Caselaw 148 Cal/2

OD-3
                                  EC/243/2020

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


                          IDFC FURST BANK LIMITED
                                  -Versus-
                   MR. PRASANTA KUMAR BHARTIA AND ANR.

      BEFORE:
      The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 19th January, 2022 (Via Video Conference)

Appearance:

Ms. Pooja Sett, Adv.

Mr. Ranjit Singh, Adv.

The Court: This is an application for execution of an award dated 30th

October, 2019.

It is submitted on behalf of the award-holder that the award has

become final, binding and enforceable and there is no challenge pending against

the said award. The award is for a sum of approximately Rs.11.66 lakhs.

In view of the aforesaid, let there be an order in terms of prayers (e)

and (g) of the Tabular Statement. The award-holder is directed to effect service

on the judgment-debtors.

Let this matter appear on 17th February, 2022.

(RAVI KRISHAN KAPUR, J.)

bp.