Aditya Birla Finance Limited vs Indrashis Das
2022 Latest Caselaw 2521 Cal/2

ODC 11
                            ORDER SHEET
                             EC/301/2022
                   IN THE HIGH COURT AT CALCUTTA
                 ORDINARY ORIGINAL CIVIL JURISDICTION
                        COMMERCIAL DIVISION


                      ADITYA BIRLA FINANCE LIMITED
                                   VS
                             INDRASHIS DAS


 BEFORE:
 The Hon'ble JUSTICE SHEKHAR B. SARAF

Date: 21st September, 2022.

Appearance:

Mr. Ranjit Singh, Adv.

Ms. Pooja Sett, Adv.

Ms. Susmita Dey, Adv.

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 4th 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.10,51,905.57/-. In

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

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

Appendix E of the Code of Civil Procedure, 1908 within twelve 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 twelve 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.)

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