M/S Deecon India Pvt Ltd vs Union Of India Through Central
2022 Latest Caselaw 24 Cal/2

OD-15

                                 ORDER SHEET
                      IN THE HIGH COURT AT CALCUTTA
                       Ordinary Original Civil Jurisdiction
                                ORIGINAL SIDE
                             [Via Video Conference]

                                   EC/59/2021

                         M/S DEECON INDIA PVT LTD
                                   Versus
                     UNION OF INDIA THROUGH CENTRAL
                        PUBLIC WORKS DEPARTMENT


  BEFORE:
  The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 5th January, 2022 Appearance:

Mr. Nandalal Singhania, Adv.

The Court:- The judgment-debtor is represented and prays for an

accommodation on the ground that appropriate steps have been taken to

challenge the award sought to be executed.

Let this matter appear on 14 th February, 2022. In the meantime, the

judgment-debtor is granted an opportunity to take appropriate steps if so

advised, in accordance with law.

(RAVI KRISHAN KAPUR, J.)

S.Bag