ODC 8
ORDER SHEET
EC/298/2022
IN THE HIGH COURT AT CALCUTTA
ORDINARY ORIGINAL CIVIL JURISDICTION
COMMERCIAL DIVISION
IDFC FIRST BANK LTD
VS
SABITRI TRADERS AND ANR
BEFORE:
The Hon'ble JUSTICE SHEKHAR B. SARAF
Date: 21st September, 2022.
Appearance:
Mr. Ranjit Singh, Adv.
Ms. Pooja Sett, Adv.
Ms. Susmita Dey, Adv.
The Court: The affidavit of service filed on behalf of the award holder be kept with the records. It appears from the said affidavit that, the service has been effected on all the award debtors.
This is an application for execution of an award dated 31st August, 2021. It is submitted on behalf of the decree holder that the award has become final, binding and enforceable. The award is for a sum of Rs.31,94,121/-. In view of the fact that the award has become final, binding and enforceable, the judgment debtors are directed to file their affidavit of assets in Form No.16A, Appendix E of the Code of Civil Procedure, 1908 within twelve weeks from the date of communication of the order. In default of filing of such affidavit of assets, appropriate orders for issuance of Warrant of Arrest would be issued against the judgment debtors. 2
Let this matter appear after twelve weeks. The decree holder is directed to forthwith serve a notice upon the judgment debtors and inform them of the returnable date and file an affidavit of service in Court.
(SHEKHAR B. SARAF, J.) sp/