Idfc First Bank Limited vs Kusari Enterprises And Ors
2022 Latest Caselaw 81 Cal/2

OD-4
                                  EC/389/2021
                       IN THE HIGH COURT AT CALCUTTA
                        Ordinary Original Civil Jurisdiction
                                 ORIGINAL SIDE
                              (Via Video Conference)


                          IDFC FIRST BANK LIMITED
                                   Versus
                        KUSARI ENTERPRISES AND ORS.

  BEFORE:
  The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 11th January, 2022.

The Court : It is submitted on behalf of the decree-holder that there is an

inadvertent recording in the order dated 7th January, 2022. In the said order, it

was wrongly recorded that there is no challenge to the said award which is

pending. It is further submitted on behalf of the petitioner that though the

challenge to the said award is pending before this Court, the prayer for stay of

the award has been rejected by an order dated 14th December, 2021. The order

dated 7th January, 2022 is modified to the aforesaid extent.

In the absence of any stay of the award dated 21st June, 2021, the order in

terms of prayers (b) and (i) of the Tabular Statement be extended till the

returnable date.

Let this matter appear on 27th January, 2022. In the meantime, the

decree-holder is directed to serve a Notice afresh on both the Advocates as well

as the judgment-debtors and file an Affidavit of Service on the returnable date.

(RAVI KRISHAN KAPUR, J.) D.Ghosh