Aditya Birla Finance Limited vs Prism Light And Ors
2022 Latest Caselaw 2665 Cal/2

ODC 17
                             ORDER SHEET
                              EC/334/2022
                    IN THE HIGH COURT AT CALCUTTA
                  ORDINARY ORIGINAL CIVIL JURISDICTION
                         COMMERCIAL DIVISION


                       ADITYA BIRLA FINANCE LIMITED
                                    VS
                           PRISM LIGHT 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 13th April, 2022.

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.11,17,666/-. 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/