Kotak Mahindra Bank Ltd vs M/S. I Nova Aviation Services Pvt. ...
2023 Latest Caselaw 1778 Cal/2

OD-13
                        IN THE HIGH COURT AT CALCUTTA
                         Ordinary Original Civil Jurisdiction
                                  ORIGINAL SIDE

                                 EC/129/2015
                     IA NO: GA/1/2017(Old No:GA/2333/2017)


                        KOTAK MAHINDRA BANK LTD.
                                    VS
              M/S. I NOVA AVIATION SERVICES PVT. LTD. & ORS.


BEFORE:
The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 31st July, 2023 Appearance:

Ms. S. Das, Adv.

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

adjournment prayed for on their behalf. It is submitted on behalf of the award

holder that by an order dated 10 July, 2015, this proceeding had been

adjourned sine die.

It is submitted on behalf of the award holder that since there is no

application filed under Section 36 (2) of the Arbitration and Conciliation Act,

1996, the award holder is entitled to proceed with this application in view of

the amended provisions of the Act.

In such circumstances, let this matter appear on 29 August, 2023.

The award holder is directed to serve a notice on the award debtor and

the Advocates who are appearing on their behalf.

In view of the fact that the judgment debtor has filed an Affidavit of

Assets, the judgment debtor no. 2 is also directed to be present on the

returnable date.

(RAVI KRISHAN KAPUR, J.) SK.