Poonawalla Fincorp Limited vs Deepak Sharma
2022 Latest Caselaw 2257 Cal/2

ODC 20


                              ORDER SHEET
                               EC/275/2022
                     IN THE HIGH COURT AT CALCUTTA
                   ORDINARY ORIGINAL CIVIL JURISDICTION
                          COMMERCIAL DIVISION


                        POONAWALLA FINCORP LIMITED
                                   VS
                             DEEPAK SHARMA



  BEFORE:
  The Hon'ble JUSTICE SHEKHAR B. SARAF

Date: 24th August, 2022.

Appearance:

Mr. Paritosh Sinha, Adv.

Mr. K.K. Pandey, Adv.

Ms. Enakshi Saha, Adv.

The Court: This is an application for execution of an award dated 31st

December, 2021. It is submitted on behalf of the decree holder that the award

has become final, binding and enforceable. There was no challenge to the same.

The award is for a sum of Rs.20,05,280/-. In view of the fact that the award has

become final, binding and enforceable, the judgment debtors are directed to file

their Affidavit of Asset in Form No.16 A, Appendix-E of the Code of Civil

Procedure, 1908. In default of filing of such Affidavit of Assets, appropriate orders

for issuance of Warrant of Arrest would be issued against the judgment-debtor.

Let this matter appear twelve weeks hence.

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

debtor and inform them of the returnable date and file an Affidavit of Service in

Court.

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