Company Limited vs Aloke Das & Anr
2023 Latest Caselaw 2816 Cal/2

OD-14

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

                               EC/563/2018
                   IA NO: GA/1/2020(Old No:GA/403/2020)

               CHOLAMANDALAM INVESTMENT AND FINANCE
                         COMPANY LIMITED
                                VS
                         ALOKE DAS & ANR.


  BEFORE:
  The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 5th October, 2023.

Appearance:

Mr. H. Bhawsinghru, Adv.

Ms. S. Das, Adv.

Mr. F. Ghaffar, Adv.

The Court: Mr. Ghaffar, Advocate appearing on behalf of the

judgment-debtors undertakes to bring a reasonable sum of money out of the

Rs.3.5 lakhs offered as payment to the award-holder.

This is without prejudice to the rights and contentions of the parties.

The judgment-debtors are directed to be present on the returnable

date.

Let this matter appear on 17th October, 2023.

(RAVI KRISHAN KAPUR, J.)

S.Bag