Poonawalla Fincorp Limited vs Shokin Kalu Khan And Anr
2022 Latest Caselaw 1548 Cal/2

ODC 7

                                  ORDER SHEET
                                   EC/163/2022
                         IN THE HIGH COURT AT CALCUTTA
                       ORDINARY ORIGINAL CIVIL JURISDICTION
                              COMMERCIAL DIVISION


                            POONAWALLA FINCORP LIMITED
                                        VS
                             SHOKIN KALU KHAN AND ANR


    BEFORE:
    The Hon'ble JUSTICE SHEKHAR B. SARAF

Date: 6th May, 2022.

Appearance:

Mr. Paritosh Sinha, Adv.

Mr. K.K. Pandey, Adv.

Mr. S.B. Dasgupta, Adv.

Ms. Enakshi Saha, Adv.

The Court: This is an application for execution of an award dated 30 th October,

2019. It is submitted that the award is not under challenge and has become

enforceable. Let a notice be issued under Order 21 and Rule 22(1) of the Code of Civil

Procedure upon the judgment debtors.

The matter is made returnable on July 20, 2022.

(SHEKHAR B. SARAF, J.) B.Pal