Idfc First Bank Limited vs Aks Traders Pvt Ltd And Ors
2022 Latest Caselaw 2668 Cal/2

ODC 11
                            ORDER SHEET
                             EC/309/2022
                   IN THE HIGH COURT AT CALCUTTA
                 ORDINARY ORIGINAL CIVIL JURISDICTION
                        COMMERCIAL DIVISION


                        IDFC FIRST BANK LIMITED
                                   VS
                      AKS TRADERS PVT LTD AND ORS


 BEFORE:
 The Hon'ble JUSTICE SHEKHAR B. SARAF

Date: 3rd November, 2022.

Appearance:

Mr. Ranjit Singh, Adv.

Ms. Pooja Sett, 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 15th November,

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.18,48,279.87/-. 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/