Neo Built Corporation vs The State Of West Bengal And Anr
2022 Latest Caselaw 871 Cal/2

ODC- 39
                                        EC/55/2022
                            IN THE HIGH COURT AT CALCUTTA
                             Ordinary Original Civil Jurisdiction
                                      ORIGINAL SIDE
                                   (Via Video Conference)


                                NEO BUILT CORPORATION
                                          VS
                          THE STATE OF WEST BENGAL AND ANR.


  BEFORE:
  The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 14th March, 2022.

Appearance:-

Mr. Mainak Bose, Adv.

Mr. Jishnu Chowdhury, Adv.

Mr. P. Sinha, Adv.

Mr. Arindam Mandal, Adv.

The Court: A serious issue is raised on behalf of the judgment-debtors that

the award sought to be executed is void ab initio. This submission is disputed by

the award-holder.

Liberty is granted to the judgment-debtors State to file an Affidavit in

Opposition.

Let Affidavit-in-Opposition be filed within a period of two weeks from date.

Reply thereto, if any, be filed one week thereafter.

The question of maintainability of this application is left open.

Let this matter appear on 19 April 2022.

(RAVI KRISHAN KAPUR, J.)

D.Ghosh