Micky Metals Limited vs Biva Chatterjee
2022 Latest Caselaw 208 Cal/2

ODC-20
                                ORDER SHEET
                       IN THE HIGH COURT AT CALCUTTA
                                ORIGINAL SIDE

                              EC/327/2021

                             MICKY METALS LIMITED
                                     Versus
                               BIVA CHATTERJEE

   BEFORE:
   The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 27th January, 2022.

(via video conference) Appearance:

Mr. Priyankar Saha, Adv.

Mr. Ratul Das, Adv.

Mr. Abhijit Sarkar, Adv.

Ms. Emon Bhattacharya, Adv.

The Court: This is an application for enforcement of an award dated 12th

May, 2021.

The award is for a sum of Rs.12,57,143/-.

This matter had appeared on earlier occasions.

By an order dated 6th January, 2022 the judgment debtor were directed to

take instructions as to the mode and manner in which the decree holder was to

be satisfied.

An accommodation is prayed for on behalf of the judgment debtor.

In view of the aforesaid conduct of the judgment debtor, I am of the view

that the judgment debtor is not serious in giving any proposal for satisfaction of

the award holder.

Accordingly, there shall be an order in terms of prayer (n) of the Tabular

Statement. The particulars of the bank accounts which are directed to be frozen

will morefully appear from prayer (j) of the Tabular Statement. I clarify that the

bank accounts are to be frozen to the extent only of the decretal dues (i.e.

Rs.12,57,143/)-.

Let this matter appear on 10th February, 2022 for further orders.

(RAVI KRISHAN KAPUR, J.)

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