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(Formerly Known As Lmj ... vs Sarat Chatterjee And Co. Vsp ...
2023 Latest Caselaw 3008 Cal/2

Citation : 2023 Latest Caselaw 3008 Cal/2
Judgement Date : 16 October, 2023

Calcutta High Court
(Formerly Known As Lmj ... vs Sarat Chatterjee And Co. Vsp ... on 16 October, 2023
OD-15
                                  ORDER SHEET

                                   EC/300/2023

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


             SRI MUNISUVRATA AGRI INTERNATIONAL LIMITED
             (FORMERLY KNOWN AS LMJ INTERNATIONAL LTD.)
                               Versus
        SARAT CHATTERJEE AND CO. VSP PRIVATE LIMITED AND ORS.


  BEFORE:
  The Hon'ble JUSTICE MOUSHUMI BHATTACHARYA

Date : 16th October, 2023.

Appearance:

Mr. Ankan Rai, Adv.

Mr. Reetobroto Mitra, Adv.

Ms. Suchismita Ghosh, Adv.

The Court: The petitioner/award-holder relies on a judgment passed by

this Court on 1st September, 2023 whereby the impugned Award dated 14th

January, 2023 was stayed by giving liberty to the award-debtor (who was

before the Court in AP/265/2023) to furnish security to the extent of

approximately Rs. 18.21 crores by way of cash deposit and a bank guarantee.

The petitioner/award-debtor was to do the same within eight weeks from the

date of the judgment.

The award-holder (petitioner in the Execution Case) complains that the

award-debtor has not taken any steps in compliance of the direction till date.

Since eight weeks as directed by the Court will expire on 28th October,

2023, list this matter on 16th November, 2023 for the award-debtor to file an

affidavit of compliance with the direction passed by the Court. An advance copy

of the affidavit should be made over to the award-holder.

(MOUSHUMI BHATTACHARYA, J.)

R.Bhar

 
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