Capital First Limited vs Biswajit Sarkar & Ors
2022 Latest Caselaw 1949 Cal/2

OD-3
                                 ORDER SHEET

                                  EC/170/2018

                      IN THE HIGH COURT AT CALCUTTA
                       Ordinary Original Civil Jurisdiction
                                ORIGINAL SIDE

                            CAPITAL FIRST LIMITED
                                      VS
                           BISWAJIT SARKAR & ORS


  BEFORE:
  The Hon'ble JUSTICE SHEKHAR B. SARAF

Date : 14th July, 2022

Appearance:

Mr. Ranjit Singh, Adv.

Ms. Pooja Sett, Adv.

Ms. Sayoni Chowdhury, Adv.

...for the petitioner

The Court: This is an application for execution of an award dated 18th

November, 2017. It is submitted on behalf of the decree-holder that the award

has become final, binding and enforceable. There was no challenge to the

same. The award is for a sum of Rs.11,13,868/-. 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.16A, Appendix-E of the Code

of Civil Procedure, 1908 within six weeks from the date of communication of

the order. 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 after eight weeks.

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.

(SHEKHAR B. SARAF, J.)

R.Bhar