Idfc First Bank Limited vs M/S. South City Pharmacy And Ors
2022 Latest Caselaw 153 Cal/2

OD-6
                                  EC/117/2021

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


                          IDFC FIRST BANK LIMITED
                                  -Versus-
                    M/S. SOUTH CITY PHARMACY AND ORS.

      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 26th

June, 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.10 lakhs.

None appears on behalf of the judgment-debtors nor is any

accommodation prayed for on their behalf.

The award-holder is directed to serve a copy of the application on the

judgment-debtors and file an affidavit of service on the returnable date.

Let this matter appear on 8th February, 2022.

(RAVI KRISHAN KAPUR, J.)

bp.