Poonawalla Fincorp Limited vs Ganga Kaveri Gas Services And Ors
2021 Latest Caselaw 1327 Cal/2

OD-15

                                  EC/239/2021
                       IN THE HIGH COURT AT CALCUTTA
                        Ordinary Original Civil Jurisdiction
                                 ORIGINAL SIDE
                              (Via Video Conference)



                        POONAWALLA FINCORP LIMITED

                                      Versus

                   GANGA KAVERI GAS SERVICES AND ORS.


BEFORE:

The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 8th October, 2021.

Appearance:-

Mr.Paritosh Sinha, Adv.

Mr.K.K.Pandey, Adv.

Mr.S.B.Dasgupta, Adv.

..for the award-holder

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

January 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.23,27,288/-.

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, 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 in the monthly list of December, 2021. 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.)

D.Ghosh