Magma Fincorp Limited vs Gunjan Goyal And Ors
2021 Latest Caselaw 629 Cal/2

OD-25
                               ORDER SHEET
                    IN THE HIGH COURT AT CALCUTTA
                     Ordinary Original Civil Jurisdiction
                              ORIGINAL SIDE
                           [Via Video Conference]

                             EC/127/2020
                        MAGMA FINCORP LIMITED
                                Versus
                        GUNJAN GOYAL 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

  9th July, 2016.

      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, the respondents/judgment debtors are directed

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 them.

Let this matter appear on 17th November, 2021.

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