National Co-Operative ... vs The West Bengal State Handloom ...
2023 Latest Caselaw 2394 Cal/2

OD-33
                    IN THE HIGH COURT AT CALCUTTA
                  ORDINARY ORIGINAL CIVIL JURISDICTION
                              ORIGINAL SIDE


                                 EC/32/2018


      NATIONAL CO-OPERATIVE CONSUMERS' FEDERATION OF INDIA LTD
                                VS
       THE WEST BENGAL STATE HANDLOOM WEAVERS' COOPERATIVE
                              SOCIETY

      BEFORE:
      The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 30th August, 2023.

Appearance:

Mr. Surojit Nath Mitra, Sr. Adv.

Mr. S. Sarkar, Adv.

Mr. S. Nandy, Adv.

Mr. D. Thakur, 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 matter

was appearing in the Warning List and both the parties are deemed to have

had notice that the matter would be taken up today.

The judgment debtor is represented. It is submitted on behalf of the

judgment debtor that the decree has been satisfied and the entire decretal

dues have been paid. It is also submitted on behalf of the judgment debtor

that the claim for further interest as reflected in the Tabular Statement is

misconceived and untenable in law. The award does not provide for any

interest from 31 August, 2006 and the same has been added contrary to

the award. In such circumstances, nothing is due and payable and the

entire decretal dues have been satisfied.

In view of the aforesaid, EC/32/2018 stands dismissed for default.

(RAVI KRISHAN KAPUR, J.)

SK.