Cholamandalam Investment And ... vs Bahubali Tmt Bars Pvt Ltd And Ors
2023 Latest Caselaw 1995 Cal/2

OD-5
                     IN THE HIGH COURT AT CALCUTTA
                   ORDINARY ORIGINAL CIVIL JURISDICTION
                               ORIGINAL SIDE




                                   EC/92/2014


            CHOLAMANDALAM INVESTMENT AND FINANCE CO. LTD
                                VS
                 BAHUBALI TMT BARS PVT LTD AND ORS


  BEFORE:
  The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 10th August, 2023.

Appearance:

Mr. Abhishek Banerjee, Adv.

The Court : None appears on behalf of the judgment debtor nor is any

adjournment prayed for on their behalf even in the second call. The award

holder is directed to serve a copy of this application on the judgment debtors

and the Advocate who are appearing on their behalf. Affidavit of Service filed

on behalf of the award holder be kept with the records.

The award holder is also directed to file a copy of the order dismissing

the application under Section 34 of the Arbitration and Conciliation Act,

1996.

Let this matter appear in the Monthly List of September, 2023.

(RAVI KRISHAN KAPUR, J.)

SK.