Poonawalla Fincorp Limited vs Prolife Multispeciality ...
2021 Latest Caselaw 1641 Cal/2

ODC-21

                                 ORDER SHEET

                                  EC/348/2021

                      IN THE HIGH COURT AT CALCUTTA
                       Ordinary Original Civil Jurisdiction
                                ORIGINAL SIDE


                     POONAWALLA FINCORP LIMITED
                                Versus
               PROLIFE MULTISPECIALITY HOSPITAL AND ORS.


  BEFORE:
  The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : December 16, 2021.

[Via video conference]

Appearance:

Mr. Paritosh Sinha, Adv.

Mr. K.K. Pandey, Adv.

Mr. S. B. Dasgupta, Adv.

....for the Petitioner/Award-Holder.

The Court: This is an application for execution of an award dated 28th

November, 2020. 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. 23,59,607/-.

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 February 8, 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.)

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