Avanse Financial Services ... vs Pradip Pansari And Anr
2022 Latest Caselaw 238 Cal/2

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

                                   EC/279/2021

                     AVANSE FINANCIAL SERVICES LIMITED
                                   Versus
                          PRADIP PANSARI AND ANR.

     BEFORE:
     The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 31st January, 2022.

Appearance:

Ms. Archana Chowdhury, Adv.

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

February, 2021. The award is for a sum of Rs.11,09,172/-.

It is submitted on behalf of the decree-holder that the award has become

final, binding the enforceable and there is no challenge to the said award.

In view of the aforesaid, let there be an order in terms of prayer (a) of the

Tabular Statement.

The judgment-debtors are directed to file their Affidavit of Assets within a

period of four weeks from date.

Let this matter appear on 14th March, 2022.

(RAVI KRISHAN KAPUR, J.)

TO