Aditya Birla Finance Limited vs M/S. A. S. Retail And Ors
2022 Latest Caselaw 2132 Cal/2

OD 7

                               ORDER SHEET
                             IA NO.GA/1/2022
                                    In
                               EC/123/2021
                     IN THE HIGH COURT AT CALCUTTA
                   ORDINARY ORIGINAL CIVIL JURISDICTION
                              ORIGINAL SIDE


                        ADITYA BIRLA FINANCE LIMITED
                                       Vs
                          M/S. A. S. RETAIL AND ORS.


  BEFORE:
  The Hon'ble JUSTICE SHEKHAR B. SARAF

Date: 4th August, 2022.

Appearance:

Ms. Tutul Das Singh, Adv.

Mr. Ranjit Singh, Adv.

Ms. Pooja Sett, Adv.

Ms. Sayoni Chowdhury, Adv.

...for the petitioner

The Court: The affidavit of service filed on behalf of the award-holder be

kept with the records. It appears from the said affidavit that, the service has

been effected on all the award-debtors.

This is an application for execution of an award dated 15th February, 2021.

It is submitted on behalf of the decree-holder that the award has become final,

binding and enforceable. The award is for a sum of Rs.12,13,607/-. In view of the

fact that the award has become final, binding and enforceable, the judgment-

debtors are directed to file their affidavit of assets in Form No.16A, Appendix-E of

the Code of Civil Procedure, 1908 within ten weeks from the date of

communication of the order. In default of filing of such affidavit of assets,

appropriate orders for issuance of warrant of arrest would be issued against the

judgment-debtors.

Let this matter appear after ten weeks.

The decree-holder is directed to forthwith serve a notice upon the

judgment-debtors and inform them of the returnable date and file an affidavit of

service in Court.

(SHEKHAR B. SARAF, J.) B.Pal