Calcutta High Court (Appellete Side)
Calicut Engineering Works Limited vs Pooja Construction Company on 7 August, 2014
Author: Sanjib Banerjee
Bench: Sanjib Banerjee
1 Serial No.2.
August 7, 2014.
SG CO 2617 of 2014 Calicut Engineering Works Limited
-versus-
Pooja Construction Company Mr Biswabrata Basu Mallick ... for the petitioner.
In view of the order sought and proposed to be made, no previous service is required to be effected on the opposite party. The petitioner will, however, remain obliged to serve a copy of the petition along with a copy of this order on the opposite party.
The grievance of the petitioner is that execution proceedings levied for implementing an arbitral award in the year 2003 have not been concluded. The petitioner has appended the entire order sheet from which it appears that undue indulgence may have been given to the opposite party by the executing court.
CO No.2617 of 2014 is disposed of by requesting the 9th Court of Civil Judge (Senior Division) at Alipore to dispose of Title Execution Case No. 8 of 2003 pending before it as expeditiously as possible and, preferably, within a year from the date of deposit of an authenticated copy of this order. At any rate, the executing court should not grant any adjournment to either party on the grounds of lawyers' convenience or the like.
There will be no order as to costs.
2Certified website copies of this order, if applied for, be urgently made available to the parties, subject to compliance with all requisite formalities.
(Sanjib Banerjee, J.)