Finance Company Limited vs Seikh Badiul Jamal And Anr
2022 Latest Caselaw 2154 Cal/2

ODC 17
                               ORDER SHEET
                                EC/227/2022
                      IN THE HIGH COURT AT CALCUTTA
                    ORDINARY ORIGINAL CIVIL JURISDICTION
                           COMMERCIAL DIVISION


                    M/S CHOLAMANDALAM INVESTMENT AND
                         FINANCE COMPANY LIMITED
                                    VS
                        SEIKH BADIUL JAMAL AND ANR


  BEFORE:
  The Hon'ble JUSTICE SHEKHAR B. SARAF

Date: 10th August, 2022.

Appearance:

Mr. Ranjit Singh, Adv.

Ms. Pooja Sett, Adv.

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 12th August, 2020.

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.11,57,065/-. 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.16 A, Appendix-E

of the Code of Civil Procedure, 1908 within eight 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 on 4th November, 2022.

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.)

sp/