M/S Cholamandalam Investment And ... vs M/S Jyoti Petro Distibutors ...
2021 Latest Caselaw 1284 Cal/2

OD-38
                                      EC 35 of 2021

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


        M/S CHOLAMANDALAM INVESTMENT AND FINANCE COMPANY LIMITED
                                      VS
             M/S JYOTI PETRO DISTIBUTORS PRIVATE LIMITED AND ANR.


   BEFORE:
   The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 4th October, 2021.

Appearance:

Ms. Pooja Sett, Adv.

The Court: This is an application for execution of an award dated October 30,

2019. It is submitted on behalf of the decree-holder that the said award is final,

binding and enforceable. The award is for approximately Rs.12 lakhs.

Notwithstanding several adjournments it appears that the parties are not interested

in settling the matter.

In view of the aforesaid, the judgment-debtors are directed to file Affidavit of

Assets in Form No.16A of Appendix-E of the Code of Civil Procedure, 1908.

Let such affidavit be filed within a period of four weeks from date.

Let this matter appear in the monthly list of November, 2021.

It is made clear that in default of filing Affidavit of Assets, appropriate orders

for warrants of arrest would be issued against the judgment-debtors.

(RAVI KRISHAN KAPUR, J.)

s.pal