M/S. Cholamandalam Investment ... vs Sabir Khan And Anr
2022 Latest Caselaw 891 Cal/2

ODC-23
                        IN THE HIGH COURT AT CALCUTTA
                         Ordinary Original Civil Jurisdiction
                                  ORIGINAL SIDE
                               (Via Video Conference)

                                    EC/71/2022

     M/S. CHOLAMANDALAM INVESTMENT AND FINANCE COMPANY LIMITED
                                 VS
                        SABIR KHAN AND ANR.

BEFORE:
The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 15th March, 2022.

Appearance:

Ms. Tutul Das Singh, Adv.

Ms. Pooja Sett, Adv.

Mr. Ranjit Singh, Adv.

...for the award-holder

The Court:- Affidavit of service filed on behalf of the award-holder be kept

with the records. It appears from the said affidavit that service has been affected

on all the judgement-debtors.

None appears on behalf of the judgment-debtors nor is any

accommodation prayed for on their behalf.

In view of the fact that the award remains unsatisfied and notwithstanding

the order dated 23 February, 2022, let there be an order in terms of prayers (b)

and (f) of the Tabular Statement.

Let this matter appear on 27 April, 2022.

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