Indusind Bank Limited vs Mr. Sunil Kumar Yadav & Anr
2023 Latest Caselaw 2774 Cal/2

OD-4

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

                                 EC/118/2018

                         INDUSIND BANK LIMITED
                                   VS
                      MR. SUNIL KUMAR YADAV & ANR


  BEFORE:
  The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 3rd October, 2023.

Appearance:

Mr. Pratip Mukherjee, Adv.

Mr. Sayak Ranjan Ganguly, Adv.

Ms. S. Ghosh, Adv.

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

adjournment prayed for on their behalf.

Affidavit of Service filed by the award-holder be kept with the records.

This is an application for execution of an award dated 22nd April,

2016. The award is for a sum of Rs.16,73,799/-. It is submitted on behalf of

the award-holder that the award has attained finality and there is no

embargo in proceeding with this application. This application was filed in

2018. There have been diverse attempts to serve the award-debtors.

However, both the award-debtors remain unrepresented.

In such circumstances, the Department is directed to issue a notice

under Order 21 Rule 22(1) of the Code of Civil Procedure, 1908 and file a

Report on the returnable date.

In such circumstances, there shall be an order in terms of prayer (f) of

the Tabular Statement.

Let this matter appear in the Monthly List of November, 2023.

In the meantime, the award-holder is directed to communicate this

order to the award-debtor both by registered post and by courier.

(RAVI KRISHAN KAPUR, J.)

S.Bag