M/S. Citicorp Finance (India) Ltd vs Jay Prakash Ray & Anr
2021 Latest Caselaw 1064 Cal/2

OD-68

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

                                EC/267/2018

                   M/S. CITICORP FINANCE (INDIA) LTD.
                                 Versus
                        JAY PRAKASH RAY & ANR.



 BEFORE:
 The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 23rd September, 2021

Appearance:

Mr. Swatarup Banerjee, Adv.

The Court: This is an application for execution of an award dated 15 th

April, 2016. None appears on behalf of the judgment-debtors nor is any

accommodation prayed for on their behalf. The award is for a sum of

approximately Rs.22 lakhs.

In view of the fact that the award remains unsatisfied till date, there shall

be an order directing the judgment-debtors to file their affidavit of assets in

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

judgment-debtors are also directed to furnish particulars of the subject vehicle

in question.

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

The decree-holder is directed to inform the judgment debtors and their

Advocates of the passing of this order and also directed to file an affidavit of

service on the returnable date.

(RAVI KRISHAN KAPUR, J.)

S.Bag/TO