Idfc First Bank Ltd vs M/S Manraj Achraj Ram And Co Ors
2022 Latest Caselaw 2827 Cal/2

ODC 13

                              ORDER SHEET
                               EC/311/2022
                     IN THE HIGH COURT AT CALCUTTA
                   ORDINARY ORIGINAL CIVIL JURISDICTION
                          COMMERCIAL DIVISION



                          IDFC FIRST BANK LTD
                                   VS
                   M/S MANRAJ ACHRAJ RAM AND CO ORS.



  BEFORE:
  The Hon'ble JUSTICE SHEKHAR B. SARAF
  Date: 22nd November, 2022.



                                                                        Appearance:
                                                               Mr. Ranjit Singh, Adv.
                                                        Mr. Amit Sankar Bagchi, Adv.
                                                              Mr. Abir Debnath, Adv.
                                                              ...for the award-holder


      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 9th March, 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.52,74,534.20/-. 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
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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.     The respondents have filed an application under Sections

36(2) and 34 of the said Act, 1996 (as amended), but there is no stay of the said

award.

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.)

B.Pal