Magma Fincorp Limited vs Gaurav Dagar And Ors
2021 Latest Caselaw 614 Cal/2

OD-23
                             ORDER SHEET
                  IN THE HIGH COURT AT CALCUTTA
                   Ordinary Original Civil Jurisdiction
                            ORIGINAL SIDE
                         [Via Video Conference]

                            EC/123/2020
                        MAGMA FINCORP LIMITED
                               Versus
                       GAURAV DAGAR AND ORS.

  BEFORE:
  The Hon'ble JUSTICE RAVI KRISHAN KAPUR
  Date : 6th September, 2021


                              Mr. Paritosh Sinha, Adv...for decree holder.

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

  27th June, 2019.

      The decree holder is represented. None appears on behalf of the

  judgment debtors.

      The decree holder is directed to effect service on all the judgment

  debtors informing them of the adjourned date of hearing.

      In the meantime, there will be an order in terms of prayer [a] of the

  Tabular Statement directing the respondents/judgment debtors to file

their affidavit of assets in Form No.16A of Appendix-E of the Code of

Civil Procedure, 1908, on or before the returnable date, failing which

warrants of arrest may be issued against the judgment debtors.

Let this matter appear on 17th November, 2021.

(RAVI KRISHAN KAPUR, J.) pkd/D.Ghosh.