Idfc First Bank Limited vs Mr Mujibar Molla And Ors
2021 Latest Caselaw 1041 Cal/2

OD-59


                                ORDER SHEET
                     IN THE HIGH COURT AT CALCUTTA
                      Ordinary Original Civil Jurisdiction
                               ORIGINAL SIDE
                            [Via Video Conference]

                                 EC/249/2020

                        IDFC FIRST BANK LIMITED
                                 Versus
                       MR MUJIBAR MOLLA AND ORS.


 BEFORE:
 The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 22nd September, 2021

Appearance:

Ms. Tutul Das Singh, Adv.

Mr. Amar Singh, Adv.

Ms. Pooja Sett, Adv.

Mr. Ranjit Singh, Adv.

...for the petitioner

The Court: This is an application for execution of an award dated 19 th

February, 2020. It is submitted on behalf of the decree-holder that the award

has become final, binding and enforceable. The award is for a sum in excess of

Rs.40 lakhs. None appears on behalf of the judgment debtors nor is any

accommodation prayed for on their behalf.

In view of the fact that the award remains unsatisfied, there will be an

order in terms of prayers (e) and (g) of the Tabular Statement.

The matter is made returnable in the Monthly List of December, 2021.

It is made clear that in default of filling of such affidavit of assets,

appropriate order for warrant of arrest would be issued against the judgment

debtors.

The decree-holder is directed to serve fresh notices on all the judgment

debtors and file an affidavit of service on the returnable date.

(RAVI KRISHAN KAPUR, J.)

S.Bag/TO