Srei Equipment Finance Limited vs Prabir Mondal
2021 Latest Caselaw 802 Cal/2

OD-32
                                   ORDER SHEET
                        IN THE HIGH COURT AT CALCUTTA
                         Ordinary Original Civil Jurisdiction
                                  ORIGINAL SIDE
                               [Via Video Conference]

                                    EC/313/2019

                       SREI EQUIPMENT FINANCE LIMITED
                                   Versus
                               PRABIR MONDAL


  BEFORE:
  The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 14th September, 2021 Appearance:

Mr. Subhankar Chakraborty, Adv.

Ms. R. Manna, Adv.

The Court: This is an application for execution of an award dated 29 th

June, 2017. It appears from the report filed by the Registrar, Original Side that

the service has been effected on the judgment-debtor. None appears on behalf

of the judgment-debtor nor is any accommodation prayed for on his behalf.

In view of the aforesaid, let there be an order in terms of prayer (f) of the

Tabular Statement. The judgment-debtor is directed to file an affidavit of

assets by the returnable date. In default appropriate orders for warrant of

arrest be issued.

Let this matter appear in the Monthly List of November, 2021.

The decree-holder is directed to effect service of this order on the

judgment-debtor forthwith. The decree-holder is also directed to file affidavit of

service on the returnable date.

(RAVI KRISHAN KAPUR, J.) S.Bag/TO