Calcutta High Court
Darcl Logistics Limited & Cj Darcl ... vs Hindustan Cables Ltd on 30 January, 2018
Author: Soumen Sen
Bench: Soumen Sen
ORDER SHEET
EC 285 of 2017
IN THE HIGH COURT AT CALCUTTA
Ordinary Original Civil Jurisdiction
ORIGINAL SIDE
DARCL LOGISTICS LIMITED & CJ DARCL LOGISTICS LTD.
Versus
HINDUSTAN CABLES LTD.
BEFORE:
The Hon'ble JUSTICE SOUMEN SEN
Date : 30th January, 2018.
Appearance:
Mr. Chayan Gupta, Adv.
Mr. Ajit Chaubey, Adv.
....for the petitioner
Ms. Shyantee Datta, Adv.
....for the respondent
The Court: The judgment debtor is represented by Ms. Shyantee Datta. Ms. Shyantee Datta submits that she has recently been appointed as Advocate in this case and undertakes to file Vakalatnama in the department concerned within a week from date.
Leave is given to Ms. Datta to file Vakalatnama in the department within a week from date.
The judgment debtor has not served a copy of the application for setting aside of the award claimed to have been filed before the learned District Judge, Asansol, Burdwan on 3rd September, 2017.
The matter is adjourned for two weeks.
2A copy of the said application shall be served upon the Advocate on record of the award holder within two weeks from date, failing which it shall be presumed that no such application in fact exists.
Unless the award debtor satisfies this Court with regard to the filing of such application on the adjourned date, the Court shall proceed with the hearing of the execution application.
(SOUMEN SEN, J.) R.Bhar