Calcutta High Court
Narsingh Ispat Limited vs The Oriental Insurance Company Limited ... on 11 November, 2022
Author: Shekhar B. Saraf
Bench: Shekhar B. Saraf
ODC 10 & 11
ORDER SHEET
IN THE HIGH COURT AT CALCUTTA
ORDINARY ORIGINAL CIVIL JURISDICTION
COMMERCIAL DIVISION
EC/241/2022
NARSINGH ISPAT LIMITED
VS
THE ORIENTAL INSURANCE COMPANY LIMITED AND ANR
AND
AP/361/2021
IA NO. GA/1/2021
THE ORIENTAL INSURANCE COMPANY LIMITED
VS
NARSING ISPAT LIMITED
BEFORE:
The Hon'ble JUSTICE SHEKHAR B. SARAF
Date: 11th November, 2022.
Appearance:
Ms. Sananda Ganguli, Adv.
Mr. Shubradip Roy, Adv.
Mr. Rohit Banerjee, Adv.
Mr. Chayan Gupta, Adv.
Mr. Sanjoy Paul, Adv.
The Court: Counsel appearing on behalf of the award debtor submits that his client is willing to deposit the entire awarded sum along with interest till date within a period of four weeks from date with the Registrar, Original Side. The Registrar, Original side is directed to keep this money in an interest bearing fixed deposit with any nationalized bank. In the event the said sum is 2 deposited, there shall be a stay of the award and the execution application shall stay in abeyance.
In default, the award holder shall be at liberty to pursue its execution application in accordance with law.
With the above directions the GA/1/2021 in AP/361/2021 is disposed of.
Parties are further directed to exchange affidavits in the Section 34 application being AP/361/2021. Affidavit in opposition to be filed within six weeks from date; reply thereto, if any, be filed within two weeks thereafter. Parties shall be at liberty to mention for inclusion in the list.
(SHEKHAR B. SARAF, J.) sp/