Company Limited vs Gold Star International And Anr
2024 Latest Caselaw 1821 Cal/2

Calcutta High Court

Company Limited vs Gold Star International And Anr on 14 May, 2024

Author: Ravi Krishan Kapur

Bench: Ravi Krishan Kapur

ODC-10
                  IN THE HIGH COURT AT CALCUTTA
                ORDINARY ORIGINAL CIVIL JURISDICTION
                           ORIGINAL SIDE
                       [COMMERCIAL DIVISION]


                            EC-COM/141/2024


   M/S CHOLAMANDALAM INVESTMENT INVESTMENT AND FINANCE
                     COMPANY LIMITED
                            VS
             GOLD STAR INTERNATIONAL AND ANR

BEFORE:
The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 14th May, 2024.

Appearance:

Mr. Ayan Dutta, Adv.

Mr. N. Banerjee, Adv.

Mr. Deepankar Thakur, Adv.

The Court: This is an application for enforcement of an award dated 7

November, 2023. By the award, the award debtors have been directed to pay

a sum of Rs.22,05,316.00/-.

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.