Idfc First Bank Limited vs Jai Durga Transport Corporation ...
2022 Latest Caselaw 883 Cal/2

OD-6
                                EC/388/2021
                      IN THE HIGH COURT AT CALCUTTA
                    ORDINARY ORIGINAL CIVIL JURISDICTION
                               ORIGINAL SIDE



                          IDFC FIRST BANK LIMITED
                                     VS
                JAI DURGA TRANSPORT CORPORATION AND ORS.



      BEFORE:
      The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 15th March, 2022.

Appearance:

Ms. Tutul Das Singh, Adv.

Ms. Pooja Sett, Adv.

Mr. Ranjit Singh, Adv.

Mr. Priyankar Saha, Adv.

Mr. Motisagar Tiwari, Adv.

Mr. Hemant Tiwari, Adv.

The Court : This is an application for execution of decree dated 22

February, 2021. The judgment debtor is represented. It is submitted on behalf of

the award-holder that the demand draft for Rs. 4,60,000/- has been forwarded to

the award-holder. In view of the aforesaid and subject to encashment and also in

view of the submission made on behalf of the parties, the decree dated 26

February, 2021 has been satisfied.

Accordingly, EC 388 of 2021 stands disposed of.

Interim orders, if any, stand vacated.

(RAVI KRISHAN KAPUR, J.) SK.