Micky Metals Limited vs Tapas Kumar Shit
2022 Latest Caselaw 465 Cal/2

ODC-24

                                  ORDER SHEET
                       IN THE HIGH COURT AT CALCUTTA
                        Ordinary Original Civil Jurisdiction
                                 ORIGINAL SIDE
                              [Via Video Conference]

                                    EC/48/2022

                             MICKY METALS LIMITED
                                    Versus
                               TAPAS KUMAR SHIT


  BEFORE:
  The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 14th February, 2022 Appearance:

Mr. Priyankar Saha, Adv.

Mr. Ratul Das, Adv.

Mr. Abhijit Sarkar, Adv.

The Court:- This is an application for execution of an award dated 11th

May, 2021. By the said award the judgment-debtors were directed to pay a sum

of Rs.16,43,175/- to the decree-holder. It is submitted on behalf of the decree-

holder that the said award has become final, binding and enforceable and there

is no challenge pending against the same. Significantly, in an earlier application

under 9 of the Arbitration and Conciliation Act, 1996 being AP No. 416 of 2021

this Court had passed an order of injunction in terms of prayer (b) of the Notice

of Motion insofar as the immovable properties of the judgment-debtor are

concerned.

In view of the fact that the award still remains unsatisfied till date.

There shall be an order in terms of prayers (a) and (e) of the Tabular

Statement.

The decree-holder is directed to forthwith effect service on the judgment-

debtor and file an Affidavit of Service on the returnable date.

It is made clear that in default of such filing of their Affidavit of Assets

appropriate orders would be passed against the judgment-debtor.

Let this matter appear on 21st March, 2022.

(RAVI KRISHAN KAPUR, J.)

S.Bag