Rajesh Kumar Kedia vs Bharat Jain
2021 Latest Caselaw 850 Cal/2

OD-108
                                 EC/245/2020
                      IN THE HIGH COURT AT CALCUTTA
                       Ordinary Original Civil Jurisdiction
                                ORIGINAL SIDE
                             (Via Video Conference)


                            RAJESH KUMAR KEDIA
                                  Versus
                                BHARAT JAIN

  BEFORE:
  The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 15th September, 2021.

Appearance:-

Ms.Sweta Gandi Murgai, Adv.

The Court : This is an application for execution of an award dated 20

December 2017. None appears on behalf of the judgment-debtor nor is any

accommodation prayed for on his behalf.

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

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

The Department is directed to comply with the aforesaid direction within

a period of four weeks from date.

In the meantime, the judgment-debtor is also directed to file their

affidavit of assets in Form No.16 A, Appendix E of the Code of Civil Procedure,

1908.

The matter is made returnable on 11 November 2021.

(RAVI KRISHAN KAPUR, J.)

D.Ghosh