Aditya Birla Finance Limited vs Puja Enterprise And Ors
2022 Latest Caselaw 2664 Cal/2

ODC 18
                            ORDER SHEET
                             EC/335/2022
                   IN THE HIGH COURT AT CALCUTTA
                 ORDINARY ORIGINAL CIVIL JURISDICTION
                        COMMERCIAL DIVISION


                      ADITYA BIRLA FINANCE LIMITED
                                   VS
                       PUJA ENTERPRISE AND ORS


 BEFORE:
 The Hon'ble JUSTICE SHEKHAR B. SARAF

Date: 3rd November, 2022.

Appearance:

Mr. Ranjit Singh, Adv.

Ms. Pooja Sett, Adv.

Mr. Amar Singh, Adv.

Mr. Amit Sankar Bagchi, Adv.

The Court: The affidavit of service filed on behalf of the award-holder

be kept with the records. It appears from the said affidavit that, the service

has been effected on all the award-debtors.

This is an application for execution of an award dated 30th December,

2021. It is submitted on behalf of the decree holder that the award has

become final, binding and enforceable. The award is for a sum of

Rs.33,67,594/-. In view of the fact that the award has become final, binding

and enforceable, the judgment debtors are directed to file their affidavit of

assets in Form No.16A, Appendix E of the Code of Civil Procedure, 1908 within

fourteen weeks from the date of communication of the order. 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 after fourteen weeks.

The decree holder is directed to forthwith serve a notice upon the

judgment debtors and inform them of the returnable date and file an affidavit

of service in Court.

(SHEKHAR B. SARAF, J.)

sp/