Calcutta High Court
Darcl Logistics Limited & Cj Darcl ... vs Hindustan Cables Ltd on 25 July, 2018
Author: Soumen Sen
Bench: Soumen Sen
OD-43
IN THE HIGH COURT AT CALCUTTA
Ordinary Original Civil Jurisdiction
ORIGINAL SIDE
EC 285 OF 2017
DARCL LOGISTICS LIMITED & CJ DARCL LOGISTICS LTD.
Versus
HINDUSTAN CABLES LTD.
BEFORE:
The Hon'ble JUSTICE SOUMEN SEN
Date : 25th July, 2018.
Mr. A.K. Chaubey, Advocate Mr. Chayan Gupta, Advocate Mr. S. Dutta, Advocate Mr. Gopal Thakur, Advocte The Court :-It is submitted on behalf of the Award Debtor that hearing of the application for setting aside of the award has commenced and the matter has since been fixed on 4th August, 2018. However, there is no order of stay of operation of the award.
In absence of any order of stay of execution of the award Judgment Debtor shall file an affidavit-of-assets in Form No. 16A of appendix C of the Code of Civil Procedure within four weeks from date.
The matter stands adjourned for five weeks.
(SOUMEN SEN, J.) GH.