J. D. Electrical Products Private ... vs Purbachal Udyog
2023 Latest Caselaw 2637 Cal/2

OD-61

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

                               IA NO. GA/1/2022
                                 In EC/87/2021

                J. D. ELECTRICAL PRODUCTS PRIVATE LIMITED
                                    Vs
                             PURBACHAL UDYOG


  BEFORE:
  The Hon'ble JUSTICE MOUSHUMI BHATTACHARYA

Date : 19th September, 2023.

Appearance:

Mr. Satadeep Bhattacharya, Adv.

Mr. Subhankar Chakraborty, Adv.

...for the award-holder

Mr. Pratik Mukherjee, Adv.

Mr. Emon Bhattacharya, Adv.

...for the judgment-debtor

The Court:- Learned counsel appearing for both the parties agreed that

contrary to the directions given by a Co-ordinate Bench on 24th April, 2023, the

MSME Council has not sent the entire records which are relevant for

determining whether the award-debtor received a signed copy of the award

passed by the Council. The petitioner's correspondence with the MSME Council

is with the records. The last letter sent by the MSME Council to the petitioner

was on 18th August, 2023 followed by the petitioner's reply on 21st August,

2023. Substantial time has gone since then, the MSME Council is directed to

send the entire documents before this Court within two weeks from receiving

the letter from the petitioner's Advocate-on-Record. The petitioner's Advocate-

on-Record shall specify the documents which are not before the Court by way

of a letter to the Council which is to be sent by 22nd September, 2023.

List this matter on 10th October, 2023.

The award-debtor shall be at liberty to inspect the documents in the

meantime.

The petitioner's supplementary affidavit is taken on record.

(MOUSHUMI BHATTACHARYA, J.)

T.O.

A.R.(C.R.)