Company Limited vs Echhahaque Gazi And Anr
2022 Latest Caselaw 3002 Cal/2

ODC 22
                             ORDER SHEET
                              EC/420/2022
                    IN THE HIGH COURT AT CALCUTTA
                  ORDINARY ORIGINAL CIVIL JURISDICTION
                         COMMERCIAL DIVISION


               CHOLAMANDALAM INVESTMENT AND FINANCE
                         COMPANY LIMITED
                                VS
                     ECHHAHAQUE GAZI AND ANR.


 BEFORE:
 The Hon'ble JUSTICE SHEKHAR B. SARAF

Date: 13th December, 2022.

Appearance:

Ms. Shrayshee Das, Adv.

Mr. Jishnujit Roy, Adv.

The Court: This is an application for enforcement of an award dated

19th March, 2021. The award is for a sum of Rs. 25,66,832.72. It is submitted

on behalf of the decree holder that the award has become final, binding and

enforceable and remained unsatisfied till date.

In view of the aforesaid, let there be an order in terms of prayer (a) of

the Tabular Statement.

The judgment debtors are directed to file their affidavit of assets within

a period of four weeks from date.

It is made clear that in default of filing of such affidavit of assets,

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

the judgment debtors.

The decree holder is directed to effect service on the judgment debtors

and file an affidavit of service on the returnable date.

Let this matter appear twelve weeks hence.

(SHEKHAR B. SARAF, J.)

sp/