Calcutta High Court
Saas Construction & Power Co. (P) Ltd. ... vs Baidyabati Municipality Judgment ... on 8 October, 2013
Author: Patherya
Bench: Patherya
ORDER SHEET
E.C. No. 339 of 2013
IN THE HIGH COURT AT CALCUTTA
Ordinary Original Civil Jurisdiction
ORIGINAL SIDE
SAAS CONSTRUCTION & POWER CO. (P) LTD. Decree Holder
Versus
BAIDYABATI MUNICIPALITY Judgment Debtor
BEFORE:
The Hon'ble JUSTICE PATHERYA
Date : 8th October, 2013.
For Decree Holder : Mr. Aniruddha Mitra, Adv. The decree holder seeks to execute the modified award. It was the interest which was modified by the order dated 10th December, 2012. This modification was made on an application filed under Section 34 of the 1996 Act.
No appeal has been filed from the said modified award. This, therefore, entitles the decree holder to execute the award under Section 36 of the 1996 Act. No payment has been made nor any proposal has been made to make payment.
Accordingly, there will be an order of injunction restraining the judgement debtors from operating the bank account mentioned in prayer
(a) of the Tabular Statement without leaving apart a sum of Rs.24,98,741/- till 8th November, 2013.
2
Matter to appear in the list on 6th November, 2013. All parties concerned are to act on a signed photostat copy of the minutes of this order on the usual undertakings.
(PATHERYA, J.) K. Banerjee A.R. [C.R.]