Poonawalla Fincorp Limited vs Shobhavat Bhushan Ravindra And ...
2022 Latest Caselaw 676 Cal/2

ODC-19

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

                                       EC/15/2022

                          POONAWALLA FINCORP LIMITED
                                     VS
                      SHOBHAVAT BHUSHAN RAVINDRA AND ANR.

     BEFORE:
     The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 24th February, 2022.

Appearance:

Mr. Paritosh Sinha, Adv.

Mr. K. K. Pandey, Adv.

Mr. S. B. Dasgupta, Adv.

The Court:- This is an application for execution of an award dated 20 th

September, 2019 pursuant to an earlier order of Court, the Department has filed a

Report. It appears from the Report that the judgment-debtors have been duly served a

copy of this application. None appears on behalf of the judgment-debtors nor is any

accommodation prayed for on their behalf.

In view of the aforesaid, there shall 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.

Let this matter appear on 4 April, 2022.

In the meantime, the decree-holder is directed to forthwith serve a notice on all

the judgment-debtors informing them of this order and the returnable date.

(RAVI KRISHAN KAPUR, J.)

TO