Poonawalla Fincorp Limited vs Icon Global Venture And Ors
2022 Latest Caselaw 246 Cal/2

ODC-14
                                EC/45/2022
                      IN THE HIGH COURT AT CALCUTTA
                    ORDINARY ORIGINAL CIVIL JURISDICTION
                               ORIGINAL SIDE



                         POONAWALLA FINCORP LIMITED
                                     VS
                        ICON GLOBAL VENTURE AND ORS.

      BEFORE:
      The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 31st January, 2022.

Appearance:

Mr. K.K. Pandey, Adv.

The Court : This is an application for enforcement of an award dated 13th

May, 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.22,85,988.00/-.

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

enforceable, the judgment debtors are directed to file their Affidavit of Assert 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 in the monthly list of 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.) SK.