M/S. Anupam Enterprises vs Besco Limited
2022 Latest Caselaw 3 Cal/2

ODC-4
                                 ORDER SHEET
                      IN THE HIGH COURT AT CALCUTTA
                       Ordinary Original Civil Jurisdiction
                                ORIGINAL SIDE
                             [Via Video Conference]

                                  EC/328/2021

                         M/S. ANUPAM ENTERPRISES
                                  Versus
                               BESCO LIMITED


 BEFORE:
 The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 3rd January, 2022 Appearance:

Mr. Rohit Banerjee, Adv.

...for the decree-holder

The Court: This is an application for execution of an award dated 3 rd

March, 2017 passed by the West Bengal State Micro Small Enterprises

Facilitation Council. The award is for a sum of approximately Rs.23 lakhs plus

interest. It is submitted on behalf of the decree-holder that there is no

challenge to the said award and the said award has become final, binding and

enforceable. It appears from the service Report filed by the Department that

the copy of the execution application has been delivered on the judgment-

debtor.

None appears on behalf of the judgment-debtor nor is any accommodation

is prayed for on their behalf.

In view of the aforesaid, there shall be an order of injunction in terms of

prayer (g) of the Tabular Statement. Let this matter appear on 18 th January,

2022.

In the meantime, the decree-holder is directed to effect service of a notice

on the judgment-debtor informing them of the passing of this order and the

returnable date.

(RAVI KRISHAN KAPUR, J.)

TO