Indusind Bank Limited vs Mr. Dhananjay Sharma And Anr
2023 Latest Caselaw 2777 Cal/2

OD-22
                       IN THE HIGH COURT AT CALCUTTA
                     ORDINARY ORIGINAL CIVIL JURISDICTION
                                 ORIGINAL SIDE



                                    EC/65/2013
                                 IA NO: GA/1/2023


                            INDUSIND BANK LIMITED
                                     VS
                       MR. DHANANJAY SHARMA AND ANR.


      BEFORE:
      The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 3rd October, 2023.

Appearance:

Mr. Pratip Mukherjee, Adv.

Mr. Sayak Ranjan Ganguly, Adv.

Mr. Srijani Ghosh, Adv.

...for award holder

The Court : Prima facie there has been violation of the order dated 6

September, 2023. Notwithstanding a categorical direction on the judgment debtor

to pay a sum of Rs.8 lakhs, the said sum has not yet been paid.

A demand draft for Rs.2 lakhs is furnished on behalf of the judgment debtor

without prejudice to the rights and contentions of the parties. The demand draft is

handed over to the award holder who is directed to encash the same.

In the meantime, the judgment debtor is granted a final opportunity to

comply with the order dated 6 September, 2023.

Let this matter appear on 9 October, 2023.

(RAVI KRISHAN KAPUR, J.) SK.