C Doctor And Company Pvt. Ltd vs Indure Pvt. Ltd
2021 Latest Caselaw 805 Cal/2

OD-52
                                 ORDER SHEET
                      IN THE HIGH COURT AT CALCUTTA
                       Ordinary Original Civil Jurisdiction
                                ORIGINAL SIDE
                             [Via Video Conference]

                                   EC/4/2021

                     C DOCTOR AND COMPANY PVT. LTD.
                                 Versus
                           INDURE PVT. LTD.

  BEFORE:
  The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 14th September, 2021 Appearance:

Mr. Soumabho Ghose, Adv. Ms. Sonia Sharma, Adv.

...for the award-holder

The Court : This is an application for execution of an award dated 24 th

September, 2019. It is submitted on behalf of the award-holder that there is

challenge to the said award and the same has become enforceable.

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

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

assets within a period of six weeks from date.

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

The decree-holder is directed to inform the judgment-debtor of the

returnable date. It is made clear that in default of filing affidavit of assets,

appropriate order for warrant of arrest would be issued against the judgment-

debtor.

(RAVI KRISHAN KAPUR, J.)

TO/S.Bag