Cholamandalam Investment And ... vs Md. Arshad And Anr
2022 Latest Caselaw 3107 Cal/2

                          ORDER SHEET
                           EC/419/2022
                 IN THE HIGH COURT AT CALCUTTA
               ORDINARY ORIGINAL CIVIL JURISDICTION
                          ORIGINAL SIDE


    CHOLAMANDALAM INVESTMENT AND FINANCE COMPANY LTD.
                         VERSUS
                   MD. ARSHAD AND ANR.


BEFORE:
The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date: 19th December, 2022.

Appearance:

Mr. Paritosh Sinha, Adv.

Ms. Shrayshee Das, Adv.

Mr. Jishnujit Roy, Adv.

The Court: In view of the urgency pleaded on behalf of the award-

holder the matter is taken up for hearing.

This is an application for enforcement of an award dated 11th

January, 2021. The award is for a sum of Rs. 15,56,025.22. 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 eight 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 on 13th January, 2023.

(RAVI KRISHAN KAPUR, J.)

sp/