Srei Equipment Finance Limited vs Jameel Akhtar
2021 Latest Caselaw 863 Cal/2

OD-47
                                ORDER SHEET
                     IN THE HIGH COURT AT CALCUTTA
                      Ordinary Original Civil Jurisdiction
                               ORIGINAL SIDE
                            [Via Video Conference]

                                 EC/257/2018

                    SREI EQUIPMENT FINANCE LIMITED
                                Versus
                            JAMEEL AKHTAR


 BEFORE:
 The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 16th September, 2021 Appearance:

Mr. Swatarup Banerjee, Adv.

Ms. Khusboo Choudhury, Adv.

...for the decree-holder

The Court : This is an application for execution of an award which has

become a deemed decree in terms of the provisions of the Arbitration and

Conciliation Act, 1966. It is submitted on behalf of the decree-holder that there

has been no challenge to the award and the same has become final, binding

and enforceable. It appears from the report filed by the Department that

service has also been effected on the judgment-debtor as far back as on 31 st

July, 2018. As such, the judgment-debtor is deemed to have notice and

knowledge of the instant proceedings. None appears on behalf of the judgment-

debtor nor is any accommodation prayed for on his behalf.

In view of the aforesaid, the judgment-debtor is directed to file its affidavit

of assets in terms of prayer (f) of the Tabular Statement. Needless to mention

that such affidavit of assets would be filed in Form No. 16A of Appendix-E of

the Code of Civil Procedure, 1908 within a period of four weeks from date.

The decree-holder is directed to serve a notice on the judgment-debtor

informing them of the returnable date. In the meantime, let this matter appear

for further hearing on 16th November, 2021.

(RAVI KRISHAN KAPUR, J.)

TO/S.Bag