Poonawalla Fincorp Limited vs Aminur Rahaman And Ors
2022 Latest Caselaw 2649 Cal/2

ODC 24

                              ORDER SHEET
                               EC/353/2022
                     IN THE HIGH COURT AT CALCUTTA
                   ORDINARY ORIGINAL CIVIL JURISDICTION
                          COMMERCIAL DIVISION


                        POONAWALLA FINCORP LIMITED
                                   VS
                         AMINUR RAHAMAN AND ORS.




  BEFORE:
  The Hon'ble JUSTICE SHEKHAR B. SARAF

Date: 31st October, 2022.

Appearance:

Mr. Paritosh Sinha, Adv.

Mr. K.K. Pandey, Adv.

Ms. Enakshi Saha, Adv.

The Court: This is an application for execution of an award dated 30th

April, 2021. It is submitted on behalf of the decree holder that the award has

become final, binding and enforceable. There was no challenge to the same. The

award is for a sum of Rs.62,20,983/-. In view of the fact that the award has

become final, binding and enforceable, the judgment debtors are directed to file

their Affidavit of Asset in Form No.16 A, Appendix-E of the Code of Civil

Procedure, 1908. 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 twelve weeks.

The decree holder is directed to forthwith serve a notice on the judgment

debtors and inform them of the returnable date and file an Affidavit of Service in

Court.

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