Kotak Mahindra Bank Ltd vs Choudhuri Bharat Nathu And Anr
2022 Latest Caselaw 131 Cal/2

ODC-28
                                  ORDER SHEET

                     IN THE HIGH COURT AT CALCUTTA
                   ORDINARY ORIGINAL CIVIL JURISDICTION
                              ORIGINAL SIDE

                                 EC/5/2022

                        KOTAK MAHINDRA BANK LTD.
                                 Versus
                     CHOUDHURI BHARAT NATHU AND ANR.



  BEFORE:
  The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 18th January, 2022.

[Via video conference]

Appearance:

Ms. Shrayashee Das, Adv.

Mr. Jishnujit Roy, Adv.

The Court: This is an application for execution of an award dated 29th

June, 2015. It is submitted on behalf of the decree-holder that the award has

become final, binding and enforceable. It is also submitted on behalf of the

decree-holder that by an order dated 24th September, 2019, an earlier execution

petition was withdrawn by the decree-holder. The award is approximately for a

sum of Rs.95 lakhs.

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. In default of filing of such affidavit of assets,

appropriate orders for warrant of arrest would be issued against the judgment-

debtors.

Let this matter appear on 21st February, 2022.

(RAVI KRISHAN KAPUR, J.)

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