Poonawalla Fincorp Limited vs Manoj Rajaram Nimbalkar And Ors
2022 Latest Caselaw 1625 Cal/2

OD-6
                                 ORDER SHEET

                               IA NO. GA/3/2022
                                       In
                                 EC/316/2019

                      IN THE HIGH COURT AT CALCUTTA
                       Ordinary Original Civil Jurisdiction
                                ORIGINAL SIDE

                      POONAWALLA FINCORP LIMITED
                                  Vs
                   MANOJ RAJARAM NIMBALKAR AND ORS.

  BEFORE:
  The Hon'ble JUSTICE SHEKHAR B. SARAF
  Date : 17th May, 2022

                                                                        Appearance:
                                                            Mr. Paritosh Sinha, Adv.
                                                           Mr. Priyankar Saha, Adv.
                                                              Mr. K.K. Pandey, Adv.
                                                            Mr. S.B. Dasgupta, Adv.
                                                            Ms. Enakshi Saha, Adv.

                                                           Mr. Anubhav Sinha, Adv.
                                                   Mr. Sankar Kumar Samanta, Adv.


       The Court: Department is directed to ensure that EC/316/2019 is

brought before this Court.

       Heard Counsel appearing on behalf of the parties and accordingly they

are directed to file their notes of arguments in this matter.

       Hearing to continue on June 29, 2022 at 2pm.

       Notes or arguments to be filed by June 10, 2022.

       Several grounds have been taken with regard to maintainability of the

execution application and prayer has been made by the respondent/award-

debtor that the execution application is a nullity and the same was filed while

another execution application was pending before the Aurangabad Court.

In my view direction for affidavit of assets should be adhered to by the

award-debtors and the same should be filed within four weeks from date.

The warrant of arrest issued against the judgment-debtor no.1 is kept in

abeyance for the time being.

(SHEKHAR B. SARAF, J.)

R.Bhar