Calcutta High Court
Jaldhi Overseas Pte Ltd vs Bhushan Power & Steel Ltd on 1 September, 2016
Author: Sanjib Banerjee
Bench: Sanjib Banerjee
OD-80
EC No. 433 of 2016
IN THE HIGH COURT AT CALCUTTA
Ordinary Original Civil Jurisdiction
Original Side
JALDHI OVERSEAS PTE LTD.
Versus
BHUSHAN POWER & STEEL LTD.
BEFORE:
The Hon'ble JUSTICE SANJIB BANERJEE
Date : 1st September, 2016.
Appearance Mr. Jayanta Mitra, Sr. Adv.
Mr. Ratnanko Banerjee, Sr. Adv.
Mr. Ranjan Bachawat, Sr. Adv.
Mr. Dhruba Ghosh, Sr. Adv.
Mr. R. Mitra, Adv.
Mr. Pratap Chatterjee, Sr. Adv.
Mr. Abhrajit Mitra, Sr. Adv.
Mr. Jishnu Chowdhury, Adv.
Mr. S. Mukherjee, Adv.
Ms. S. Sharma, Adv.
The Court : Leave is given to the decree-holder to correct the prayer (e) under column 10 of the tabular statement in respect of the currency.
The decree-holder will forward a copy of the execution application to the judgment-debtor in course of the week.
Since the execution is of a foreign arbitral award, affidavits are called for to assess the enforceability of the award. 2
Affidavit-in-opposition be filed within three weeks from date; reply thereto, if any, may be filed within a fortnight after the Puja vacation. The matter will appear as a chamber application for final disposal in the monthly list of December, 2016.
(SANJIB BANERJEE, J.) sg.