Rohit Construction vs West Bengal Tourism Development ...
2023 Latest Caselaw 861 Cal/2

OD-2
                                EC/355/2022
                      IN THE HIGH COURT AT CALCUTTA
                    ORDINARY ORIGINAL CIVIL JURISDICTION
                               ORIGINAL SIDE

                       ROHIT CONSTRUCTION
                               VS
  WEST BENGAL TOURISM DEVELOPMENT CORPORATION LIMITED AND ANR.


BEFORE:
The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 31st March, 2023.

Appearance:

Ms. Arunima Lala, Adv.

Mr. Triptimoy Talukder, Adv.

Mr. Diptomoy Talukder, Adv.

...for award holder.

Mr. Paritosh Sinha, Adv.

Mr. S. Samanta, Adv.

...for State.

The Court:- This is an application for execution of an award dated 24

November, 2012.

It is submitted on behalf of the award holder that the application under

Section 34 of the Arbitration and Conciliation Act, 1996 has been dismissed and

the award has become final, binding and enforceable.

On behalf of the judgment debtor/ State a cheque for Rs.2,58,11,609/- being

in full and final settlement of the awarded amount is handed over to the award

holder in Court.

In view of the aforesaid, nothing survives in this execution application.

EC/355/2022 stands disposed by recording satisfaction of the awarded

amount.

(RAVI KRISHAN KAPUR, J.)

SK.