Ashoka Manufacturing Limited vs Union Of India
2023 Latest Caselaw 2264 Cal/2

OD-78
                       IN THE HIGH COURT AT CALCUTTA
                     ORDINARY ORIGINAL CIVIL JURISDICTION
                                 ORIGINAL SIDE


                                   EC/273/2017


                       ASHOKA MANUFACTURING LIMITED
                                   VS
                              UNION OF INDIA



      BEFORE:
      The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 24th August, 2023.

Appearance:

Mr. Uttam Sharma, Adv.

...for the award holder.

The Court : It is submitted on behalf of the award holder that the award has

been satisfied and the judgment debtor has made the entire payment of the

decretal dues.

In such circumstances, EC/273/2017 stands disposed of by recording

satisfaction of the entire decretal dues.

With the aforesaid directions, EC/273/2017 stands disposed of.

(RAVI KRISHAN KAPUR, J.)

SK.