Kotak Mahindra Bank Ltd vs Mrs. Raj Kumari Singh And Anr
2023 Latest Caselaw 3138 Cal/2

OD-3

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

                                   EC/335/2012

                         KOTAK MAHINDRA BANK LTD.
                                    VS
                       MRS. RAJ KUMARI SINGH AND ANR

  BEFORE:
  The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 17th November, 2023.

Appearance:

Mr. Paritosh Sinha, Adv.

Ms. S. Das, Adv.

Mr. H. Bhowsinghka, Adv.

Mr. r. K. Thakur, Adv.

Mr. A. Poddar, Adv.

Mr. D. K. Gupta, Adv.

The Court: This is an application for execution of an award dated 9th

April, 2012 for an aggregate amount of Rs.21,62,013.55/-. Diverse orders have

been passed from time to time. The matter had appeared under the heading

"For Settlement".

The parties had been directed to settle the matter on an earlier occasion.

The signed letter dated 8th November, 2023 written by the judgment-

debtor no. 1 agreeing to pay the settled amount of Rs.3,75,000/- in four

instalments in the following manner:

"November, 2023 Rs.50,000/-. Balance Rs.3,25,000/- between December,

2023 to February, 2024 in three instalments" be kept with the records.

Let this matter appear on 18th November, 2023.

(RAVI KRISHAN KAPUR, J.)

S.Bag