Micky Metals Limited vs Md. Arifuddin Molla
2022 Latest Caselaw 775 Cal/2

ODC-7

                       IN THE HIGH COURT AT CALCUTTA
                        Ordinary Original Civil Jurisdiction
                                 ORIGINAL SIDE
                              (Via Video Conference)

                                  EC/82/2021

                            MICKY METALS LIMITED
                                     VS
                            MD. ARIFUDDIN MOLLA


BEFORE:
The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 4th March, 2022.

Appearance:

Mr. Priyankar Saha, Adv.

Mr. Abhijit Sarkar, Adv.

Mr. Ratul Das, Adv.

Mr. Pratip Mukherjee, Adv.

Mr. Omar Farooq Gazi, Adv.

Mr. A. D. Neogi, Adv.

The Court:- This is an application for execution of an award dated 11 th

December, 2020. The award is for a sum of Rs.33,04,474/-. It is submitted on

behalf of the decree-holder that the award has become final, binding and

enforceable and there is no embargo in proceeding with this application.

Pursuant to an earlier order of Court, the judgment-debtor has filed an Affidavit

of Assets. The matter was fixed for examination of the judgment-debtor today.

The judgment-debtor is not present in Court today.

Mr. Saha, Advocate appearing on behalf of the decree-holder submits that

the in the Affidavit of Assets filed on behalf of the judgment-debtor, the

judgment-debtor has referred a shop at paragraph 7 of the affidavit. The

judgment-debtor is directed to provide exact particulars of the shop to the

Advocate-on-Record on behalf of the decree-holder by 8th March, 2022.

Let this matter appear on 9 March, 2022 under the same heading.

In the meantime, the decree-holder is directed to serve a copy of the

execution application on the Advocate appearing on behalf of the judgment-

debtor.

(RAVI KRISHAN KAPUR, J.)

S.Bag