Dhananjay Sharma vs Indusind Bank Limited
2023 Latest Caselaw 3028 Cal/2

OD-1

                    IN THE HIGH COURT AT CALCUTTA
                  ORDINARY ORIGINAL CIVIL JURISDICTION
                              ORIGINAL SIDE

                               IA NO. GA/1/2023
                                     WITH
                                  EC/65/2013
                                   GA/1/2023
                                In AP/686/2013

                             DHANANJAY SHARMA
                                     Vs
                           INDUSIND BANK LIMITED


  BEFORE:
  The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 17th October, 2023.

Appearance:

Mr. Sayak Ranjan Ganguly,Adv.

Ms. Srijani Ghosh, Adv.

...for petitioner.

Mr. Sakya Sen, Adv.

Mr. Meghnath Dutta, Adv.

Mr. SK. M. Rahaman, Adv.

...for judgment debtor.

The Court : Pursuant to an earlier order of Court, the award debtor has

paid a sum of Rs.2 lakhs to the award holder which has been duly received.

Insofar as the balance amount of Rs.6 lakhs is concerned the award debtor has

submitted that the amount would be part in four equal instalments of Rs.1.25

lakhs each. The award debtor is present in person and undertakes that there

shall be no default on his part and the sums will be timely paid in four equal

monthly instalments by 7th of every month commencing from November, 2023.

In default of any one of the instalments, the award holder will be entitled

to execute the entire decree without any reference to the aforesaid

understanding.

In the event, that the aforesaid order is complied with the entire decree

shall be satisfied in full and final settlement.

Let this matter appear on 22 November, 2023.

(RAVI KRISHAN KAPUR, J.) SK.