Calcutta High Court
Krishna Kumar Mundra vs Narendra Kumar Anchalia on 27 January, 2009
Author: Patherya
Bench: Patherya
Order Sheet Sheet No.
EC No. 4 of 2001
AP No. 465 of 1998
IN THE HIGH COURT AT CALCUTTA
ORIGINAL SIDE
KRISHNA KUMAR MUNDRA
Versus
NARENDRA KUMAR ANCHALIA
For Decree-holder : Mr. Jauyanta Kr. Mitra, Sr. Adv.
Mr. Malay Kr. Ghosh, Adv.
Mr. Debasish Ghosh, Adv.
BEFORE:
The Hon'ble JUSTICE PATHERYA
Date: 27th January 2009 Counsel for the decree-holder handed over a calculation sheet in respect of the interest, cost and advertisement. Interest has been calculated as per Section 31(7b) of the Arbitration and Conciliation Act, 1996 at 18 per cent. Judgment debtor is accordingly directed to pay a sum of Rs.5 lakhs by 29th January 2009.
Matter to appear in the list on 29th January 2009. All parties concerned are to act on a signed copy of the minutes of this order on the usual undertakings.
(PATHERYA, J.) R. Bose Asst. Registrar(C.R.)