M/S. Cholamandalam Investment ... vs Abdul Wali Khan And Anr
2022 Latest Caselaw 95 Cal/2

OD-7
                                  EC/244/2021
                       IN THE HIGH COURT AT CALCUTTA
                        Ordinary Original Civil Jurisdiction
                                 ORIGINAL SIDE
                              (Via Video Conference)


  M/S. CHOLAMANDALAM INVESTMENT AND FINANCE COMPANY LIMITED
                             VS
                  ABDUL WALI KHAN AND ANR.


  BEFORE:
  The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 13th January, 2022.

Appearance:-

Ms. Pooja Sett, Adv.

The Court : This is an application for execution of an award dated 19th

February, 2021. It is submitted on behalf of the decree-holder that the award

has become final, binding and enforceable and there is no challenge to the same.

The award is for a sum of Rs.34,41,800.00/-.

In view of the aforesaid, the decree holder is directed to effect service upon

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

In the meantime, there shall be an order in terms of prayer (h) of the

Tabular Statement.

The matter is made returnable on 7th February, 2022.

(RAVI KRISHAN KAPUR, J.)

D.Ghosh