Narbheram Finance Company ... vs Urmila Devi And Anr
2021 Latest Caselaw 1698 Cal/2

ODC-24
                            ORDER SHEET

                  IN THE HIGH COURT AT CALCUTTA
                           ORIGINAL SIDE


                              EC/375/2021


              NARBHERAM FINANCE COMPANY LIMITED
                            Versus
                    URMILA DEVI AND ANR.



  BEFORE:
  The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 22nd December, 2021.

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

7th June, 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 approximately for a sum of Rs.64,86,575/-.

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

enforceable, the judgment-debtors are directed to file their Affidavit of

Asset in Form No.16 A, Appexdix-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 27th January, 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.)

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