M/S. Mohanlal Roongta And Anr vs Union Of India And Ors
2023 Latest Caselaw 2007 Cal/2

O-141
                     IN THE HIGH COURT AT CALCUTTA
                   ORDINARY ORIGINAL CIVIL JURISDICTION
                               ORIGINAL SIDE


                                 EC/465/2019
                               IA NO: GA/2/2022


                      M/S. MOHANLAL ROONGTA AND ANR
                                     VS
                           UNION OF INDIA AND ORS


      BEFORE:
      The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 11th August, 2023.

Appearance:

Mrs. Aparna Banerjee, Adv.

The Court : None appears on behalf of the award holder nor is any

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

India is represented. It appears from the earlier order of Court that a

substantial portion of the decree had been satisfied and the award holder only

seeks payment on account of interest which is disputed.

It is submitted on behalf of the judgment debtor that the award holder

has already realized the entire decretal amount which had been deposited in

Court. Significantly, the matter had appeared on 20 July, 2023 and 17 July,

2023 when the award holder had sought for an adjournment.

As a last chance, Let this matter appear on 25 August, 2023.

In the absence of the award holder, appropriate order for dismissal

would be passed on the returnable date.

(RAVI KRISHAN KAPUR, J.) SK.