Kotak Mahindra Bank Ltd vs Debjyoti Pramanick And Anr
2022 Latest Caselaw 887 Cal/2

OD-22
                            IN THE HIGH COURT AT CALCUTTA
                             Ordinary Original Civil Jurisdiction
                                      ORIGINAL SIDE
                                   (Via Video Conference)

                                        EC/267/2020

                               KOTAK MAHINDRA BANK LTD.
                                          VS
                              DEBJYOTI PRAMANICK AND ANR.


BEFORE:
The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 15th March, 2022.

Appearance:

Ms. Shreyashee Das, Adv.

The Court:- An affidavit of service filed on behalf of the award-holder be kept with

the records. None appears on behalf of the award-debotr nor is any accommodation

prayed for on their behalf. This is an application for execution of an award dated 7 th

October, 2015. The award is for a sum of Rs.94,75,950/-. It is submitted by the award-

holder that the award has become final, binding and enforceable and there is no stay of

the award. Accordingly, I am of the view that there is no embargo in proceeding with

this execution application.

In such circumstances, there shall 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.

It is made clear that in default of filing of the Affidavit of Assets, appropriate order

for warrants of arrest would be issued against the judgment-debtors.

(RAVI KRISHAN KAPUR, J.)

TO