Kotak Mahindra Prime Ltd vs Amit Manpuria
2023 Latest Caselaw 3350 Cal/2

Calcutta High Court

Kotak Mahindra Prime Ltd vs Amit Manpuria on 6 December, 2023

Author: Ravi Krishan Kapur

Bench: Ravi Krishan Kapur

OD-21
                       IN THE HIGH COURT AT CALCUTTA
                     ORDINARY ORIGINAL CIVIL JURISDICTION
                                 ORIGINAL SIDE


                                   EC/63/2019
                                IA NO: GA/1/2023
                            KOTAK MAHINDRA PRIME LTD
                                        VS
                                 AMIT MANPURIA

      BEFORE:
      The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 6th December, 2023.

Appearance:

Mr. Jit Ray, Adv.

Mr. Dwaipayan Banerjee, Adv.

Mr. Abir Das, Adv.

Mr. Rohit Banerjee, Adv.

Mr. S. Kr. Agarwal, Adv.

The Court : It is submitted on behalf of the award holder that no copy of this

application has been served on them. The award holder is directed to ensure

service. Let Affidavit in Opposition be filed within three days from date. Reply, if

any, two days thereafter.

Let this matter appear on 14 December, 2023.

This is an application for execution of an award dated 23 June, 2017. The

awarded amount is for approximately Rs.19,61,201/-. It is submitted on behalf of

the parties that no portion of the award has been satisfied till date. An application

filed under Section 34 of the Arbitration and Conciliation Act, 1996 has also been

dismissed.

In such circumstances, there is no embargo in proceeding with this

application. There shall an order of injunction restraining the judgment debtor from

dealing with any of their immovable properties till further orders of Court.

(RAVI KRISHAN KAPUR, J.) SK.