Kotak Mahindra Bank Ltd vs Sk. Samajul Islam And Anr
2022 Latest Caselaw 532 Cal/2

ODC-35
                      IN THE HIGH COURT AT CALCUTTA
                       Ordinary Original Civil Jurisdiction
                                ORIGINAL SIDE
                             (Via Video Conference)

                                   EC/3/2022

                        KOTAK MAHINDRA BANK LTD.
                                    VS
                        SK. SAMAJUL ISLAM AND ANR.

BEFORE:
The Hon'ble JUSTICE RAVI KRISHAN KAPUR
Date : 17th February, 2022.

                                                                          Appearance:-
                                                              Ms. Shrayashee Das, Adv.
                                                                 Mr. Jishnujit Roy, Adv.
                                                                                       .

The Court:- This is an application for enforcement of an award dated 18th

July, 2017. The award is for a sum of Rs.52,02,249/-. It is submitted on behalf

of the decree-holder that the award has become final, binding and enforceable

and remained unsatisfied till date. By an order dated 18th January, 2022, the

Department was directed issue a notice under Order 21 Rule 22(1) of the Code of

Civil Procedure. It appears from the Report filed by the Department that service

has been effected on all the judgment-debtors.

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 week 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.

None appears on behalf of the judgment-debtors nor is any

accommodation sought for on their behalf.

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 4th April, 2022.

(RAVI KRISHAN KAPUR, J.)

S.Bag