Kotak Mahindra Bank Ltd vs Ganesh Yadav & Anr
2021 Latest Caselaw 1038 Cal/2

OD-25

                                  EC/27/2019
                      IN THE HIGH COURT AT CALCUTTA
                       Ordinary Original Civil Jurisdiction
                                ORIGINAL SIDE
                             (Via Video Conference)



                         KOTAK MAHINDRA BANK LTD.

                                       Versus

                              GANESH YADAV & ANR.


BEFORE:

The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 22nd September, 2021.

Appearance:-

Mr.Abhishek Bhattacharjee, Adv.

..for the petitioner.

The Court : This is an application for execution of an award dated 5

December 2014. It is submitted on behalf of the decree-holder that an

aggregate sum of Rs.20,60,590.03 is due and payable by the judgment-

debtors in terms of the award dated 5 December 2014.

None appears on behalf of the judgment-debtors nor is any

accommodation prayed for on their behalf.

A copy of this application has been served on both the judgment-

debtors.

The decree-holder is directed to effect fresh service on the judgment-

debtors. In the meantime, there will be an order directing the judgment-

debtors to file their respective Affidavit of Assets in Form No.16 A, Appendix -E

of the Code of Civil Procedure, 1908 within a period of eight weeks from date.

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

appropriate orders for issuance of warrants of arrest would be issued against

the judgment-debtors.

The matter is made returnable in the monthly list of December, 2021.

(RAVI KRISHAN KAPUR, J.) D.Ghosh