Tata Capital Limited vs New Khwaja Optical And Anr
2024 Latest Caselaw 1718 Cal/2

Calcutta High Court

Tata Capital Limited vs New Khwaja Optical And Anr on 9 May, 2024

Author: Ravi Krishan Kapur

Bench: Ravi Krishan Kapur

OD-2
                     IN THE HIGH COURT AT CALCUTTA
                   ORDINARY ORIGINAL CIVIL JURISDICTION
                              ORIGINAL SIDE

                                   EC/14/2024

                           TATA CAPITAL LIMITED
                                    VS
                        NEW KHWAJA OPTICAL AND ANR

BEFORE:
The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 9th May, 2024.

Appearance:

Mr.Arindam Mondal, Adv.

Mr. Dwaipayan Banerjee, Adv.

Mr. Abir Das, Adv.

...for the award-holder.

The Court: This is an application for enforcement of an award dated 1

September, 2023. By the award, the award debtor is directed to pay a sum of

Rs.36,81,717/-.

On 30 April, 2024, this Court had granted an order in terms of prayers (b),

(c) and (g) of the Tabular Statement.

No portion of the awarded amount has been paid till date.

The judgment debtor prays for an opportunity to take instructions.

It is submitted on behalf of the judgment debtor that talks of settlement

are going on and the parties are trying to arrive at a settlement.

This submission is disputed by the award holder. It is obvious that the

award debtor is not interested in paying the awarded amount and only seeks to

procrastinate the proceedings.

In such circumstances, there shall be an order in terms of prayer (d) of the

Tabular Statement.

Let this matter appear on 21 May, 2024.

(RAVI KRISHAN KAPUR, J.)

SK.