Idfc First Bank Ltd vs Nirmal Kanti Nath
2022 Latest Caselaw 2594 Cal/2

ODC 25

                              ORDER SHEET
                               EC/312/2022
                     IN THE HIGH COURT AT CALCUTTA
                   ORDINARY ORIGINAL CIVIL JURISDICTION
                          COMMERCIAL DIVISION


                              IDFC FIRST BANK LTD.
                                       VS
                               NIRMAL KANTI NATH



  BEFORE:
  The Hon'ble JUSTICE SHEKHAR B. SARAF

Date: 28th September, 2022.

Appearance:

Mr. Ranjit Singh, Adv.

Ms. Pooja Sett, Adv.

Mr. Amit S. Bagchi, Adv.

...for the petitioner

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 30th September,

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.12,36,092.05/-. 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 sixteen 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.

Let this matter appear after sixteen 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