Poonawalla Fincorp Limited vs Ankur Tripathi And Anr
2022 Latest Caselaw 192 Cal/2

ODC-11
                                    EC/20/2022
                        IN THE HIGH COURT AT CALCUTTA
                         Ordinary Original Civil Jurisdiction
                                  ORIGINAL SIDE
                               (Via Video Conference)


                         POONAWALLA FINCORP LIMITED
                                     VS
                           ANKUR TRIPATHI AND ANR.

  BEFORE:
  The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 25th January, 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 30th

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

become final, binding and enforceable. There was no challenge to the same. The

award is for a sum of Rs.21,17,401.00/-.

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

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

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

Let this matter appear on 14th March, 2022.

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

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

Court.

(RAVI KRISHAN KAPUR, J.)

D.Ghosh