Ugro Capital Limited vs Mahaveer Agency And Ors
2022 Latest Caselaw 3164 Cal/2

UL

                       IN THE HIGH COURT AT CALCUTTA
                        Ordinary Original Civil Jurisdiction
                                 ORIGINAL SIDE

                                  EC/466/2022

                           UGRO CAPITAL LIMITED
                                    Vs
                         MAHAVEER AGENCY AND ORS.


  BEFORE:
  The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 22nd December, 2022.

Appearance:

Ms. Shrayashee Das, Adv.

Mr. Jishnujit Roy, Adv.

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

the matter is treated as on the Day's List.

This is an application for enforcement of an award dated June 11, 2022.

The award is for a sum of Rs.11,81,649.01/-. 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 term 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 eight weeks before the Regular Bench.

(RAVI KRISHAN KAPUR, J.)

S.Bag