- (1.) The Court : This is an application for execution of the award made by the sole arbitrator against the respondent herein. On April 2, 2019 a learned Single Judge of this Court passed an order in this execution application allowing the respondent no. 1/award-debtor, namely the State of West Bengal to pay Rs.1,13,38,917/- to the petitioner herein, the award-holder within three weeks from that date. It, however, appears that the respondent no. 1 has not yet paid the said amount to the petitioner.
(2.) Mr. Sinha, learned advocate appearing for the award debtor submitted that today is the last date for payment of the aforementioned amount to the petitioner in terms of the said order dated April 2, 2019. He further submitted that although the arbitral award has been made in favour of the claimant M/s. G. Biswas and Co. but the petitioner has requested for issuance of the cheque of Rs.1,13,38,917/- by the award- debtor, the State of West Bengal in the name of Shri Gurupada Das. He further submitted that unless the petitioner provides the award-debtor, the State of West Bengal with the particulars of the bank account of the petitioner firm and its permanent account number allotted by the Income Tax Department, the award-debtor is unable to pay the said sum of Rs.1,13,38,917/-.
(3.) On the other hand, Mr. Priyankar Saha, learned advocate appearing for the petitioner/ award holder submitted that the said Gurupada Das is one of the partners of the petitioner firm, which is no more carrying on any business.;