Poonawalla Fincorp Limited vs Dharam Singh And Anr
2021 Latest Caselaw 1572 Cal/2

ODC-21

                                 EC/303/2021
                      IN THE HIGH COURT AT CALCUTTA
                       Ordinary Original Civil Jurisdiction
                                ORIGINAL SIDE
                             (Via Video Conference)




                        POONAWALLA FINCORP LIMITED

                                     Versus

                             DHARAM SINGH AND ANR.


BEFORE:

The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 9th December, 2021.

Appearance:-

Mr.Paritosh Sinha, Adv.

Mr.K.K.Pandey, 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.19,05,615.00/-.

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.16 A, 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.

The matter is made returnable on 7 February 2022. In the meantime, the

decree-holder is directed to serve a notice on the judgment-debtors informing

them of the returnable date and file Affidavit of Service on the returnable date.

(RAVI KRISHAN KAPUR, J.)

D.Ghosh