National Remote Sensing Centre ... vs Air Survey Co. Of India Limited
2023 Latest Caselaw 2466 Cal/2

OD - 55
                                ORDER SHEET
                      IN THE HIGH COURT AT CALCUTTA
                         Ordinary Original Jurisdiction
                               ORIGINAL SIDE

                                 EC/527/2011

     NATIONAL REMOTE SENSING CENTRE (PREV KNOWN AS NATIONAL REMOT
                                   VS
                     AIR SURVEY CO. OF INDIA LIMITED

BEFORE:
The Hon'ble JUSTICE RAVI KRISHAN KAPUR
Date : 1st September, 2023.

                                                                            Appearance:
                                                               Mr. N. L. Singhania Adv.
                                                        Ms. Sanchita Roy Barman, Adv.
                                                        Ms. Sanchari Chakraborty, Adv.
                                                                 ... for the respondent.

The Court : The award holder is represented. None appears on behalf

of the judgment debtors, nor is any adjournment prayed for on their behalf.

By an order dated 28 August, 2023 warrant of arrest has been issued

against the directors of the judgment debtor no.1. The matter is taken up in

the second call. It is obvious that judgment debtor is trying to avoid this

Court. There is no adjournment prayed for on their behalf.

Let the matter appear on 6 September, 2023. In the meantime, the

award holder is directed to communicate to the Advocates appearing on

behalf of the judgment debtors about the returnable date.

Warrant of arrest stands extended till 15 September, 2023.

(RAVI KRISHAN KAPUR, J.)

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