Cholamandalam Investment And ... vs Mitali Chakraborty And Anr
2022 Latest Caselaw 2805 Cal/2

ODC 23

                            ORDER SHEET
                             EC/390/2022
                   IN THE HIGH COURT AT CALCUTTA
                 ORDINARY ORIGINAL CIVIL JURISDICTION
                        COMMERCIAL DIVISION


    CHOLAMANDALAM INVESTMENT AND FINANCE COMPANY LIMITED
                            VS
                MITALI CHAKRABORTY AND ANR.


 BEFORE:
 The Hon'ble JUSTICE SHEKHAR B. SARAF

Date: 21st November, 2022.

Appearance:

Ms. Shrayashee Das, Adv.

Mr. Jishnujit Roy, Adv.

The Court: This is an application for enforcement of an award dated 15th

November, 2021. The award is for a sum of Rs.15,95,534.35/-. It is

submitted on behalf of the decree-holder that the award has become final,

binding and enforceable and remained unsatisfied till date.

In view of the aforesaid, let there be an order in terms of prayer (a) of the

Tabular Statement.

The judgment-debtors are directed to file their affidavit of assets within a

period of twelve weeks.

It is made clear that in default of filing of such affidavit of assets,

appropriate orders for issuance of warrant of arrest would be issued against

the judgment-debtors.

None appears on behalf of the judgment-debtors nor is any accommodation

sought for on their behalf.

The decree-holder is directed to effect service on the judgment-debtors and

file an affidavit of service on the returnable date.

Let this matter appear twelve weeks hence.

(SHEKHAR B. SARAF, J.)

B.Pal