Calcutta High Court
Dcb Bank Ltd ( Formerly Development ... vs Om Prakash Agarwal & Anr on 4 April, 2016
Author: Biswanath Somadder
Bench: Biswanath Somadder
ORDER SHEET
AP No.1303 of 2014
IN THE HIGH COURT AT CALCUTTA
Ordinary Original Civil Jurisdiction
ORIGINAL SIDE
DCB BANK LTD ( FORMERLY DEVELOPMENT CREDIT BANK LTD )
Versus
OM PRAKASH AGARWAL & ANR.
BEFORE:
The Hon'ble JUSTICE BISWANATH SOMADDER
Date : 4th April, 2016.
Appearance:
Mr. Anuj Singh, Adv.
Mr. Pradeep Kumar, Adv.
Mr. S.C. Shrivastava, Adv.
The Court : In view of the order passed in the connected matter - i.e. in the application under section 34 of the Arbitration and Conciliation Act, 1996 - no further order is required to be passed in the instant application under section 9 of the Arbitration and Conciliation Act, 1996.
This application, however, is disposed of with an observation that in default of payment of the settled amount of Rs.15,00,000/- by the judgment-debtor, the petitioner is at liberty to re-approach this Court seeking the same reliefs for interim protection as prayed for herein, until disposal of the execution application.
Urgent photostat certified copy of this order be supplied to the parties, if applied for, upon compliance of all requisite formalities.
(BISWANATH SOMADDER, J.) B.Pal/sp