Micky Metals Ltd vs Hasanur Jaman Laskar
2022 Latest Caselaw 682 Cal/2

ODC-9

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


                                     EC/60/2022

                                MICKY METALS LTD.
                                       VS
                              HASANUR JAMAN LASKAR


 BEFORE:
 The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 25th February, 2022.

Appearance:

Mr. Priyankar Saha, Adv.

Mr. Debraj Sahu, Adv.

Mr. Bhaskar Mukherjee, Adv.

Ms. Debjani Ghosh, Adv.

Ms. Nafisa Yasmin, Adv.

...for the decree-holder

Mr. Bhabani Prasad Mondal, Adv.

Mr. Saptorshi Kr. Kundu, Adv.

...for the judgment debtor

The Court:- This is an application for enforcement of an award dated 21 August,

2021. By the award the judgment-debtor has been directed to pay a sum of

Rs.29,81,663/- to the decree-holder. It is submitted on behalf of the decree-holder

that the award has become final, binding and enforceable and there is no challenge to

the same.

In view of the aforesaid, the judgment-debtors are directed to file their Affidavit of

Assets within a period of two weeks from date. The judgment-debtors are also

directed to make payment of a sum of Rs.5 lakhs to the decree-holder without

prejudice to their rights and contentions. Let such Affidavit of Assets be filed within a

period of three weeks from date.

Let this matter appear on 25 March, 2022 under the heading "Examination of

Judgment Debtors".

It is made clear that in default of filing of the Affidavit of Assets, appropriate order

for warrants of arrest would be issued against the judgment-debtors.

There shall also be an order of injunction in terms of prayer (c) of the Tabular

Statement.

(RAVI KRISHAN KAPUR, J.)

TO