Idfc First Bank Ltd vs Richa Halder
2022 Latest Caselaw 2703 Cal/2

ODC 33

                             ORDER SHEET
                              EC/321/2022
                    IN THE HIGH COURT AT CALCUTTA
                  ORDINARY ORIGINAL CIVIL JURISDICTION
                         COMMERCIAL DIVISION



                            IDFC FIRST BANK LTD.
                                     VS
                               RICHA HALDER




  BEFORE:
  The Hon'ble JUSTICE SHEKHAR B. SARAF

Date: 9th November, 2022.

Appearance:

Mr. Ranjit Singh, Adv.

Mr. Amit Sankar Bagchi, Adv.

Ms. Pooja Sett, Adv.

...for the petitioner

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 the award-debtor.

This is an application for execution of an award dated 20th 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.11,87,016/-. In view

of the fact that the award has become final, binding and enforceable, the

judgment-debtor is directed to file the affidavit of assets in Form No.16A,

Appendix-E of the Code of Civil Procedure, 1908 within ten 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-debtor.

Let this matter appear after ten weeks.

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

judgment-debtor and inform them of the returnable date and file an affidavit of

service in Court.

(SHEKHAR B. SARAF, J.) B.Pal