Kotak Mahindra Prime Limited vs Archana Dayma And Anr
2023 Latest Caselaw 1314 Cal/2

 OD-8
                                 ORDER SHEET

                            IA NO. GA/1/2023
                                    In
                               EC/95/2023

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

                   KOTAK MAHINDRA PRIME LIMITED
                               Vs
                      ARCHANA DAYMA AND ANR

 BEFORE:
 The Hon'ble JUSTICE MOUSHUMI BHATTACHARYA

Date : 8th June, 2023.

Appearance :

Mr. Sourojit Dasgupta, Adv.

Mr. Vishwarup Acharyya, Adv.

...for the judgment-debtor no.1

The Court: The award-debtor has challenged the Award dated 9th

March, 2022 on the ground of the Award being inexecutable for

unilateral appointment of the Arbitrator. The award-debtor has

admittedly not taken recourse to the statutory procedure for setting aside

of the Award.

No one appears for the award-holder.

List this matter on 16th June, 2023.

Learned counsel appearing for the judgment-debtor shall

communicate this order on the petitioner/award-holder.

(MOUSHUMI BHATTACHARYA, J.)

kc.