Poonawalla Fincorp Limited vs Abhishek Shukla
2021 Latest Caselaw 1550 Cal/2

ODC-23

                                 EC/297/2021
                     IN THE HIGH COURT AT CALCUTTA
                      Ordinary Original Civil Jurisdiction
                               ORIGINAL SIDE
                            (Via Video Conference)



                      POONAWALLA FINCORP LIMITED

                                    Versus

                             ABHISHEK SHUKLA


BEFORE:

The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 8th December, 2021.

Appearance:-

Mr.Paritosh Sinha, Adv.

Mr.K.K.Pandey, Adv.

Mr.S.B.Dasgupta, Adv.

..for the award-holder

The Court : This is an application for execution of an award dated 30

April 2021. It is submitted on behalf of the decree-holder that the award has

become final, binding and enforceable and there is no challenge to the same.

The award is for a sum of Rs.18,85,959.00/-.

In view of the fact that the award has become final, binding and

enforceable, the judgment-debtor is directed to file his Affidavit of Assets in

Form No.16 A, Appendix-E of the Code of Civil Procedure, 1908. In default of

filing of such Affidavit of Assets, appropriate order for issuance of warrant of

arrest would be issued against the judgment-debtor.

The matter is made returnable in the monthly list of February, 2022

(i.e., on 7 February 2022). In the meantime, the decree-holder is directed to

serve a notice on the judgment-debtor informing him of the returnable date

and file Affidavit of Service on the returnable date.

(RAVI KRISHAN KAPUR, J.)

D.Ghosh