Poonawalla Fincorp Limited vs Daya Shankar And Anr
2021 Latest Caselaw 1650 Cal/2

ODC-16

                                 ORDER SHEET
                      IN THE HIGH COURT AT CALCUTTA
                       Ordinary Original Civil Jurisdiction
                                ORIGINAL SIDE
                             [Via Video Conference]

                                  EC/361/2021

                       POONAWALLA FINCORP LIMITED
                                 Versus
                         DAYA SHANKAR AND ANR.



  BEFORE:
  The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 17h December, 2021

Appearance:

Mr. Paritosh Sinha, Adv.

Mr. K. K. Pandey, Adv.

Mr. S. B. Dasgupta, Adv.

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

April, 202. 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.13,20,451.00/-.

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

filling 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 7th 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.)

S.Bag