Poonawalla Fincorp Limited vs Krishan Kumar Yadav And Anr
2021 Latest Caselaw 1601 Cal/2

ODC-27
                                  EC 337 of 2021
                         IN THE HIGH COURT AT CALCUTTA
                        ORDINARY ORIGINAL JURISDICTION
                                  ORIGINAL SIDE

                          POONAWALLA FINCORP LIMITED
                                   VERSUS
                         KRISHAN KUMAR YADAV AND ANR.

   BEFORE:
   The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 14th December, 2021.

The Court:- This is an application for execution of an award dated 30 th 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. 47,48,897/-.

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. 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 the 7 th of 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 an Affidavit of Service on the

returnable date.

(RAVI KRISHAN KAPUR, J.) S.Chandra