Poonawalla Fincorp Limited vs Mithilesh Singh And Ors
2022 Latest Caselaw 1595 Cal/2

ODC 10
                                   ORDER SHEET
                                    EC/178/2022
                          IN THE HIGH COURT AT CALCUTTA
                        ORDINARY ORIGINAL CIVIL JURISDICTION
                               COMMERCIAL DIVISION


                             POONAWALLA FINCORP LIMITED
                                         VS
                              MITHILESH SINGH AND ORS.

      BEFORE:
      The Hon'ble JUSTICE SHEKHAR B. SARAF

Date: 13th May, 2022.

Appearance:

Mr. Paritosh Sinha, Adv.

Mr. K.K. Pandey, Adv.

Mr. S.B. Dasgupta, Adv.

Ms. Enakshi Saha, Adv.

The Court: This is an application for execution of an award dated 13th May, 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.17,28,749/-. 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.16 A, 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.) sp/