Calcutta High Court
Hdfc Bank Limited vs Chandra Sekhar Pandey & Anr on 18 August, 2015
Author: Soumen Sen
Bench: Soumen Sen
ORDER SHEET
EC No.540 of 2015
IN THE HIGH COURT AT CALCUTTA
Ordinary Original Civil Jurisdiction
ORIGINAL SIDE
HDFC BANK LIMITED
Versus
CHANDRA SEKHAR PANDEY & ANR.
BEFORE:
The Hon'ble JUSTICE SOUMEN SEN
Date: 18th August, 2015 Appearance Mr. Anuj Singh, Adv.
The petitioner is an award holder. This is an application for enforcement of an award dated 24th April, 2014, which is a deemed decree.
The petitioner states that the award has been duly sent to the judgment debtors by speed post with acknowledgement due on 25th April, 2014. It is further submitted that the said award is not under challenge.
Having regard to the fact that the said award was duly sent to the last known registered address of the judgment debtors on 25th April, 2014 and there is no challenge to the said award as on date, I appoint Ms. Sangeeta Roy, Advocate, Bar Association Room no.5 as receiver over and in respect of the asset in question more fully described in paragraph 8 of the affidavit in support of the Tabular Statement for the purpose of making inventory and taking symbolic possession thereof. The receiver may employ an agent. The receiver shall be entitled to take assistance of local police authorities in the event the receiver is prevented in implementing this order. The receiver shall 2 be entitled to an initial remuneration of 1000 GMs to be paid by the decree holder.
The matter is adjourned for four weeks.
The petitioner is directed to serve a copy of this application along with a copy of this order upon the judgment debtors by speed post with acknowledgement due in course of this week and shall file an affidavit of service on the returnable date.
(SOUMEN SEN, J.) AKGoswami