Indusind Bank vs Mr. Dhananjay Sharma & Anr
2023 Latest Caselaw 2568 Cal/2

OD-53
                       IN THE HIGH COURT AT CALCUTTA
                        Ordinary Original Civil Jurisdiction
                                 ORIGINAL SIDE

                                 EC/65/2013
                               INDUSIND BANK
                                     VS
                        MR. DHANANJAY SHARMA & ANR.

   BEFORE:
   The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 6th September, 2023.

Appearance:

Mr. Pratip Mukherjee, Adv.

Mr. Sayak Ranjan Ganguly, Adv.

Ms. Srijani Ghosh, Adv.

...for the award-holder.

Mr. Shyamal Chakraborty, Adv.

Mr. Shubham Gupta, Adv.

Mr. Rajiv Kumar, Adv.

...for the award-debtors.

The Court: The award-debtor no.1 is examined in part.

It is submitted on behalf of the award-debtors that they are ready and

willing to pay an amount of Rs.8 lakhs as a one-time settlement without

prejudice to their rights and contentions of the parties.

Let this matter appear on 26 September, 2023 under the heading

'Examination of Judgment-debtor'.

In the meantime, the award-debtor no.1 is directed to pay the said sum of

Rs.8 lakhs to the award holder.

The award-debtor no.1 is also directed to be present on the returnable

date.

In the meantime, the warrants of arrest shall stand stayed until further

orders of Court.

(RAVI KRISHAN KAPUR, J.)

s.pal