Poonawalla Fincorp Limited vs A To Z Hospitality And Ors
2022 Latest Caselaw 1654 Cal/2

ODC 10

                                  ORDER SHEET
                                   EC/185/2022
                         IN THE HIGH COURT AT CALCUTTA
                       ORDINARY ORIGINAL CIVIL JURISDICTION
                              COMMERCIAL DIVISION


                            POONAWALLA FINCORP LIMITED
                                         VS
                             A TO Z HOSPITALITY AND ORS.


    BEFORE:
    The Hon'ble JUSTICE SHEKHAR B. SARAF

Date: 20th 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 13 th 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.15,16,255/-. 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 ten weeks hence.

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.) B.Pal