Poonawalla Fincorp Limited vs Satish Stores And Ors
2022 Latest Caselaw 701 Cal/2

ODC-31

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


                                   EC/79/2022


                         POONAWALLA FINCORP LIMITED
                                     VS
                           SATISH STORES AND ORS



BEFORE:
The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 28th 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 5th

March, 2021. It is submitted on behalf of the decree-holder that the award has

become final, binding and enforceable and there has been no challenge to the

same. The award is for a sum of Rs.15,01,634/-.

In view of the fact that the award has become final, binding and

enforceable, the judgment-debtors are directed to file their Affidavit of Assets in

Form No. 16A, Appendix-E of the Code of Civil Procedure, 1908.

In default of filing of such Affidavit of Assets, appropriate orders for

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

Let this matter appear on 4th April, 2022.

The decree-holder is directed to forthwith serve a notice on the judgment-

debtors and inform them of the returnable date and file and Affidavit of Service

in Court.

(RAVI KRISHAN KAPUR, J.)

S.Bag