M/S Cholamandalam Investment And ... vs Santosh Let And Anr
2024 Latest Caselaw 1817 Cal/2

Calcutta High Court

M/S Cholamandalam Investment And ... vs Santosh Let And Anr on 14 May, 2024

Author: Ravi Krishan Kapur

Bench: Ravi Krishan Kapur

ODC-2
                  IN THE HIGH COURT AT CALCUTTA
                ORDINARY ORIGINAL CIVIL JURISDICTION
                           ORIGINAL SIDE
                       [COMMERCIAL DIVISION]


                            EC-COM/125/2024

M/S CHOLAMANDALAM INVESTMENT AND FINANCE COMPANY LIMITED
                          VS
                  SANTOSH LET AND ANR

BEFORE:
The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 14th May, 2024.

Appearance:

Mr. Ranjit Singh, Adv.

Ms. Pooja Sett, Adv.

...for petitioner.

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

15 May, 2023. By an under the award, the award debtors have been

directed to pay a sum of Rs.19,92,093.00/-.

It is submitted on behalf of the award holder that the award has

become final, binding and enforceable and there is no embargo in

proceeding with the execution application.

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

of the Tabular Statement.

Let this matter appear in the monthly list of July, 2024.

In the meantime, the award holder is directed to serve a notice on the

judgment debtor and file an Affidavit of Service on the returnable date.

(RAVI KRISHAN KAPUR, J.) SK.