Jaldhi Overseas Pte Ltd vs Steer Overseas Pvt. Ltd
2023 Latest Caselaw 2711 Cal/2

OCD-75
                                 ORDER SHEET

                                 EC/100/2022

                      IN THE HIGH COURT AT CALCUTTA
                       Ordinary Original Civil Jurisdiction
                                ORIGINAL SIDE
                             (Commercial Division)


                         JALDHI OVERSEAS PTE LTD.
                                   VS
                         STEER OVERSEAS PVT. LTD.


  BEFORE:
  The Hon'ble JUSTICE MOUSHUMI BHATTACHARYA
  Date : 26th September, 2023.
                                                                             Appearance:
                                                                     Mr. K. Thaker, Adv.
                                                              Mr. Anurag Bagaria, Adv.
                                                               Ms. Riya Debnath, Adv.
                                                                 ...for the award-holder

                                                                  Mr. Anuj Singh, Adv.
                                                              Ms. Niharika Singh, Adv.
                                                                Ms. Rupal Singh, Adv.
                                                               ...for the award-debtor


      The Court: The award-holder seeks execution of an Award under Part-II

of the 1996 Act.

      The judgment by a Co-ordinate Bench of 23rd June, 2023 directed the

respondent award-debtor to disclose its assets by way of an affidavit within

eight weeks from the date of the judgment. The respondent has not complied

with this order.

Learned counsel appearing for the respondent submits that the

respondent has filed a Special Leave Petition from this judgment but is unable

to give any further particulars of the SLP.

List this matter on 10th October, 2023 for the award-debtor to bring

further particulars of the SLP or any orders passed by the Supreme Court on

record, failing which there will be peremptory direction on the award-debtor to

comply with the judgment dated 23rd June, 2023.

Learned counsel appearing for the respondent undertakes to file the

affidavit of assets in the event the SLP is not listed within ten days from today.

(MOUSHUMI BHATTACHARYA, J.)

R.Bhar