Srei Equipment Finance Limited vs Nawal Kishor Sharma & Anr
2021 Latest Caselaw 1020 Cal/2

OD-11
                                  EC/422/2018
                       IN THE HIGH COURT AT CALCUTTA
                        Ordinary Original Civil Jurisdiction
                                 ORIGINAL SIDE


                       SREI EQUIPMENT FINANCE LIMITED
                                    VS
                         NAWAL KISHOR SHARMA & ANR


 BEFORE:
 The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 21st September, 2021.

Appearance:

Mr. Swatarup Banerjee, Adv.

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

award dated June 17, 2016. Pursuant to an earlier order of Court dated

September 28, 2018 a Report has been filed by the Department.. It appears

from the report that appropriate notice has been effected on both the

judgment debtors. In view of the delay, the decree holder is directed to serve

a fresh notice on the judgment debtors. Let this matter appear in the

monthly list of December 2021.

The decree holder is directed to file an affidavit of service on the

returnable date.

It also appears that, by an earlier order dated September 28, 2018,

the judgment debtor was restrained from dealing with and disposing of the

assets until further orders. The said order is still subsisting. In the

meantime, the judgment debtors are also directed to file an Affidavit of

Assets in terms of prayer (c) of the Tabular Statement. It is made clear that

in default of filing the Affidavit of Assets, appropriate orders for warrant of

arrest would be issued against the judgment debtors.

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

(RAVI KRISHAN KAPUR, J.)

SK