Poonawalla Fincorp Limited vs Vibhute Dattatray Shamrao And Anr
2022 Latest Caselaw 135 Cal/2

ODC-20
                               EC 17 of 2022
                     IN THE HIGH COURT AT CALCUTTA
                   ORDINARY ORIGINAL CIVIL JURISDICTION
                              ORIGINAL SIDE


                      POONAWALLA FINCORP LIMITED
                                VERSUS
                  VIBHUTE DATTATRAY SHAMRAO AND ANR.


  BEFORE:
  The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 19th January, 2022.

APPEARANCE:

Mr. Paritosh Sinha,Adv.

Mr. K.K.Pandey,Adv.

Mr. S.B.Dasgupta,Adv.

The Court :-This is an application for amendment of an award dated 27 th

February,2021. 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.

The award is for a sum of Rs. 61,85,430/-.

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 the Civil Procedure, 1908. In default of

filing of such Affidavit of Assets, appropriate orders for issuance of warrant of

arrest would be issued against the judgment-debtors.

The matter is made returnable on 24th of February, 2022.

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

judgment-debtors informing them of the returnable date and file an Affidavit of

Service on the returnable date.

(RAVI KRISHAN KAPUR, J.)

s.chandra