Aditya Birla Finance Limited vs Imperial Petrol Services Station ...
2022 Latest Caselaw 2745 Cal/2

ODC 18
                                 ORDER SHEET
                                  EC/362/2022
                        IN THE HIGH COURT AT CALCUTTA
                      ORDINARY ORIGINAL CIVIL JURISDICTION
                             COMMERCIAL DIVISION


                         ADITYA BIRLA FINANCE LIMITED
                                      VS
                   IMPERIAL PETROL SERVICES STATION AND ORS


  BEFORE:
  The Hon'ble JUSTICE SHEKHAR B. SARAF

Date: 15th November, 2022.

Appearance:

Mr. Ranjit Singh, Adv.

Mr. Amit Sankar Bagchi, Adv.

The Court: 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.14,55,435/-. 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 two 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. There shall be an order in terms of prayer (b) of the Tabular Statement i.e.

Disclosure of the whereabouts of the vehicle.

Let this matter appear after ten weeks.

(SHEKHAR B. SARAF, J.)

sp/