M/S Narmada Equipment And Spares Co vs Hindustan Steelworks Construction ...
2025 Latest Caselaw 915 Cal/2

Calcutta High Court

M/S Narmada Equipment And Spares Co vs Hindustan Steelworks Construction ... on 17 January, 2025

Author: Shampa Sarkar

Bench: Shampa Sarkar

OCD-27
                               EC-COM/413/2024
                        IN THE HIGH COURT AT CALCUTTA
                      ORDINARY ORIGINAL CIVIL JURISDICTION
                             COMMERCIAL DIVISION


                    M/S NARMADA EQUIPMENT AND SPARES CO
                                    VS
                 HINDUSTAN STEELWORKS CONSTRUCTION LIMITED


  BEFORE:
  The Hon'ble JUSTICE SHAMPA SARKAR

Date : 17th January, 2025.

Appearance:

Mr. Sanjib Dawn, Adv.

Mr. Saunak Mukhopadhaya, Adv.

. . .for the plaintiff.

Mr. Arik Banerjee, Adv.

Mr. Abir Das, Adv.

. . .for the judgment debtor.

The Court: Mr. Mukhopadhayay prays for immediate orders upon the award

debtor, injuncting the award debtor from dealing with the balance amount payable

under the award. This prayer is made on account of dismissal of the application for

setting aside the award.

Mr. Banerjee submits that an appeal from the said order has been preferred and

the matter is likely to be taken up any time soon. It is further submitted that 75% of the

principal amount has been secured in terms of the provisions of the statute and the

award debtor has withdrawn the amount.

Let this matter appear on 7th March, 2025 to enable the award debtor to take

appropriate steps. The prayer for attachment of the remaining portion of the awarded

amount shall be considered later.

(SHAMPA SARKAR, J.)

sp/