ODC 14
ORDER SHEET
EC/256/2022
IN THE HIGH COURT AT CALCUTTA
ORDINARY ORIGINAL CIVIL JURISDICTION
COMMERCIAL DIVISION
POONAWALLA FINCORP LIMITED
VS
MANOJ KUMAR TAMBOLI AND ORS
BEFORE:
The Hon'ble JUSTICE SHEKHAR B. SARAF
Date: 28th July, 2022.
Appearance:
Mr. Paritosh Sinha, Adv.
Mr. K.K. Pandey, Adv.
Ms. Enakshi Saha, Adv.
The Court: This is an application for execution of an award dated 31st March, 2021. It is submitted on behalf of the decree holder that the award has become final, binding and enforceable. There was no challenge to the same. The award is for a sum of Rs.19,72,683/-. In view of the fact that the award has become final, binding and enforceable, the judgment debtors are directed to file their Affidavit of Asset in Form No.16A, Appendix-E of the Code of Civil Procedure, 1908. In default of filing of such Affidavit of Assets, appropriate orders for issuance of Warrant of Arrest would be issued against the judgment-debtors.
Let this matter appear after ten weeks.
The decree holder is directed to forthwith serve a notice on the judgment debtors and inform them of the returnable date and file an affidavit of service in Court.
(SHEKHAR B. SARAF, J.) sp/