Calcutta High Court
Indusind Bank Limited vs Mr. Sunil Kumar Yadav & Anr on 17 September, 2021
Author: Ravi Krishan Kapur
Bench: Ravi Krishan Kapur
OD-2
EC/118/2018
IN THE HIGH COURT AT CALCUTTA
Ordinary Original Civil Jurisdiction
ORIGINAL SIDE
(Via Video Conference)
INDUSIND BANK LIMITED
Versus
MR. SUNIL KUMAR YADAV & ANR.
BEFORE:
The Hon'ble JUSTICE RAVI KRISHAN KAPUR
Date : 17th September, 2021.
Appearance:-
Mr.Sayak Ranjan Ganguly, Adv.
Mr.Pratip Mukherjee, Adv.
Ms.Barnana Sen, Adv.
..for the decree-holder The Court : This is an application for execution of an award dated 22 April, 2016. It is fairly submitted on behalf the decree-holder that service has to be effected on the judgment-debtors.
The Department is directed to effect service on all the judgment-debtors in terms of Order 21 Rule 22(1) of the Code of Civil Procedure, 1908.
The Department is directed to comply with the aforesaid direction within a period of four weeks from date.
Let this matter appear in the monthly list of December, 2021.
(RAVI KRISHAN KAPUR, J.) D.Ghosh