Calcutta High Court
Kotak Mahindra Bank Limited vs Manju Pal & Ors on 23 April, 2019
Author: Ashis Kumar Chakraborty
Bench: Ashis Kumar Chakraborty
EC No. 602 of 2018
IN THE HIGH COURT AT CALCUTTA
Ordinary Original Civil Jurisdiction
ORIGINAL SIDE
KOTAK MAHINDRA BANK LIMITED
Versus
MANJU PAL & ORS.
BEFORE:
The Hon'ble JUSTICE ASHIS KUMAR CHAKRABORTY
Date : 23rd April, 2019.
Appearance
Ms. Shreyashee (Saha) Das, Adv.
Ms. Tulika Roy, Adv.
...Award-holder.
The Court : This is an application at the instance of the award-holder
for execution of the award dated June 24, 2014 made by the sole arbitrator,
directing the respondents herein to pay Rs.23,34,000/- together with interest,
as mentioned therein, to the petitioner. However, none of the respondents has paid this amount.
It appears from the report filed by the Department that copies of this execution application forwarded to all the respondents/award-debtors had been received by them. However, none appears to represent any of the respondents/award-debtors.
Accordingly, there shall be an order in terms of prayer (a) of the tabular statement. The respondents/award-debtors shall file their affidavits of assets within three weeks from the date of communication of this order.
Let this application appear on May 21, 2019.
The petitioner shall forthwith communicate this order to the respondents by speed post with A/D and by way of personal service. The petitioner shall also file an affidavit of service on the next date of hearing.
(ASHIS KUMAR CHAKRABORTY, J.) sg.