Bidya Singh vs Kgn Construction And Ors
2022 Latest Caselaw 23 Cal/2

OD-3
                                 EC/120/ 2021
                      IN THE HIGH COURT AT CALCUTTA
                       Ordinary Original Civil Jurisdiction
                                ORIGINAL SIDE
                             (Via Video Conference)


                               BIDYA SINGH
                                  Versus
                        KGN CONSTRUCTION AND ORS.


  BEFORE:
  The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 5th January, 2022.

Appearance:-

Mr.Siddhartha Banerjee, Adv.

Ms.S.Sen, Adv.

Mr.Rajib Mullick, Adv.

Mr.Soumabho Banerjee, Adv.

The Court : This is an application for extension of the award dated 10th

September, 2019. The said award is for a sum of Rs.1,91,32,602.58/-. It is

submitted by the decree-holder that there has been no challenge to the

award and the same has become final, binding and enforceable. The said

award has been pending before any fora. The application was filed on 16th

August, 2021 and within two years of the passing of the award.

None appears on behalf of the judgment-debtors nor is any

accommodation prayed for on their behalf.

In view of the aforesaid, 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, within a period of six weeks from date.

The decree-holder is directed to inform the judgment-debtors of the

passing of this order forthwith and file an Affidavit of Service on the returnable

date.

Let this matter appear on 21st February, 2022.

(RAVI KRISHAN KAPUR, J.)

D.Ghosh