M/S Cholamandalam Investment And ... vs Afsor Sk And Anr
2022 Latest Caselaw 1955 Cal/2

ODC 6


                              ORDER SHEET
                               EC/220/2022
                     IN THE HIGH COURT AT CALCUTTA
                   ORDINARY ORIGINAL CIVIL JURISDICTION
                          COMMERCIAL DIVISION


   M/S CHOLAMANDALAM INVESTMENT AND FINANCE COMPANY LIMITED
                             VS
                      AFSOR SK AND ANR.



  BEFORE:
  The Hon'ble JUSTICE SHEKHAR B. SARAF

Date: 15th July, 2022.

Appearance:

Mr. Ranjit Singh, Adv.

Ms. Pooja Sett, Adv.

Ms. Sayoni Chowdhury, Adv.

The Court: This is an application for execution of an award dated 24th

January, 2022. 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.19,62,469.80/-. 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 ten weeks.

The decree-holder is directed to forthwith serve a notice upon the

judgment-debtors and inform them of the returnable date and file an affidavit of

service in Court on the returnable date.

(SHEKHAR B. SARAF, J.) B.Pal