Poonawalla Fincorp Limited vs Babli Chahar And Ors
2022 Latest Caselaw 227 Cal/2

ODC-17
                      IN THE HIGH COURT AT CALCUTTA
                    ORDINARY ORIGINAL CIVIL JURISDICTION
                               ORIGINAL SIDE
                            (Via Video Conference)

                                      EC/38/2022

                          POONAWALLA FINCORP LIMITED
                                    Versus
                            BABLI CHAHAR AND ORS.

     BEFORE:
     The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 28th January, 2022.

Appearance:

Mr. Paritosh Sinha, Adv.

Mr. K.K. Pandey, Adv.

Mr. S.B. Dasgupta, Adv.

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

28th June, 2021. It is submitted on behalf of the decree holder that the award has

become final, binding and enforceable. There is no challenge to the said award. The

award is for a sum of Rs.45,02,168/-.

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 28th February, 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.)

TO