Indusind Bank Limited vs Chandan Das & Anr
2023 Latest Caselaw 2863 Cal/2

O-20
                     IN THE HIGH COURT AT CALCUTTA
                   ORDINARY ORIGINAL CIVIL JURISDICTION
                               ORIGINAL SIDE


                                 EC/352/2018

                           INDUSIND BANK LIMITED
                                    VS
                             CHANDAN DAS & ANR.




      BEFORE:
      The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 9th October, 2023.

Appearance:

Mr. Avishek Guha, Adv.

Ms. Debarati Das, Adv.

The Court : Notwithstanding the order dated 30 January, 2019 directing

the judgment debtor to cause substituted service by way of paper publications,

no steps have been taken by the judgment debtor till date.

In view of the indolent and casual approach of the award holder,

EC/352/2018 stands dismissed.

Liberty is granted to the award holder to file a fresh application in

accordance with law.

Liberty is also granted to the award holder to take back the original of

the award after replacing the same with a photocopy thereof.

(RAVI KRISHAN KAPUR, J.)

SK.