Magma Fincorp Limited vs Shrusti Travels And Ors
2021 Latest Caselaw 717 Cal/2

OD-39
                                  ORDER SHEET
                       IN THE HIGH COURT AT CALCUTTA
                        Ordinary Original Civil Jurisdiction
                                 ORIGINAL SIDE
                              [Via Video Conference]

                                  EC/90/2020

                          MAGMA FINCORP LIMITED
                                   Versus
                         SHRUSTI TRAVELS AND ORS.

  BEFORE:
  The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 9th September, 2021 Appearance:

Mr. Paritosh Sinha, Adv.

Mr. K.K. Pandey, Adv.

Mr. S.B. Dasgupta, Adv.

...for the decree-holder

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

July, 2019. It is submitted on behalf of the decree-holder that the award has

become final, binding and enforceable. In view of the aforesaid, the judgment-

debtors are directed to file the affidavits of assets in Form No. 16A of

Appendix-E of the Code of Civil Procedure within four weeks from date.

The Department is directed to effect service on all the judgment-debtors in

terms of the Order 21 Rule 22(1) of the Code of Civil Procedure, 1908.

Let this matter appear on 16th November, 2021.

(RAVI KRISHAN KAPUR, J.)

TO/S.Bag