Poonawalla Fincorp Limited vs Akash Singh And Anr
2022 Latest Caselaw 217 Cal/2

ODC-28
                                   ORDER SHEET
                          IN THE HIGH COURT AT CALCUTTA
                                   ORIGINAL SIDE

                                  EC/32/2022

                           POONAWALLA FINCORP LIMITED
                                     Versus
                              AKASH SINGH AND ANR.

   BEFORE:
   The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 27th January, 2022.

(via video conference) Appearance:

Mr. K. K. Pandey, Adv.

The Court: This is an application for enforcement of an award dated 30th

January, 2021. It is submitted on behalf of the award 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.14,97,389/-.

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.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 3rd March, 2022.

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

and inform them of the aforesaid directions and file an Affidavit of Service on the

returnable date.

(RAVI KRISHAN KAPUR, J.)

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