Poonawalla Fincorp Limited vs Suneel Kumar And Ors
2022 Latest Caselaw 1576 Cal/2

ODC-23
                           ORDER SHEET
                            EC/167/2022
                  IN THE HIGH COURT AT CALCUTTA
                ORDINARY ORIGINAL CIVIL JURISDICTION
                       COMMERCIAL DIVISION

                     POONAWALLA FINCORP LIMITED
                                VS
                       SUNEEL KUMAR AND ORS


  BEFORE:
  The Hon'ble JUSTICE SHEKHAR B. SARAF

Date : 12TH MAY, 2022.

Appearance :

Mr. Paritosh Sinha, Adv.

Mr. K.K. Pandey, Adv.

Mr. S.B. Dasgupta, Adv.

Ms. Enakshi Saha, Adv.

..for the petitioner

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

22nd February, 2021. 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.13,88,668/-. In view of the fact that

the award has become final, binding and enforceable, the judgment debtors

are directed to file their Affidavit of Asset in Form No. 16A, Appendix-E of

the Code of Civil Procedure, 1908. 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 on 9th August, 2022.

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.) Sbghosh