Shilpi Engineering Pvt Ltd vs Balmer Lawrie And Co Ltd
2023 Latest Caselaw 2593 Cal/2

OD-1
                      IN THE HIGH COURT AT CALCUTTA
                    ORDINARY ORIGINAL CIVIL JURISDICTION
                                ORIGINAL SIDE


                                  EC/45/2019


                         SHILPI ENGINEERING PVT LTD
                                     VS
                         BALMER LAWRIE AND CO LTD



      BEFORE:
      The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 8th September, 2023.

Appearance:

Mr. Satadeep Bhattacharyya, Adv.

Ms. T. Baranwal, Adv.

Mr. D. Chauhan, Adv.

Mr. S. Basu, Adv.

Mr. k. Shah, Adv.

Mr. A. Chaudhury, Adv.

The Court : It is submitted on behalf of the judgment debtor that pursuant

to an earlier order, a bank guarantee has been duly furnished. The award debtor

undertakes to furnish full particulars of the bank guarantee to the award holder

within the course of the day.

Let this matter appear for further hearing in the Monthly List of October,

A copy of the letter dated 5 September, 2023 written by the Advocate on

behalf of the award debtor be kept with the records.

(RAVI KRISHAN KAPUR, J.)

SK.