Poonawalla Fincorp Limited vs A I S Trendz And Ors
2023 Latest Caselaw 1943 Cal/2

OCD-36
                                ORDER SHEET

                                EC/186/2022

                     IN THE HIGH COURT AT CALCUTTA
                      Ordinary Original Civil Jurisdiction
                               ORIGINAL SIDE
                            (Commercial Division)

                      POONAWALLA FINCORP LIMITED
                                   VS
                         A I S TRENDZ AND ORS.


BEFORE:
The Hon'ble JUSTICE MOUSHUMI BHATTACHARYA

Date : 8th August, 2023.

Appearance:

Mr. K.K. Pandey, Adv.

Mr. Enakshi Saha, Adv.

...for the petitioner

Ms. Arunima Lala, Adv.

Ms. Rozina Khatoon, Adv.

Ms. Mandeep Kaur, Adv.

...for the judgment debtors

The Court: The judgment-debtor no. 2 has surrendered before the Court

and is produced for preliminary examination. The judgment-debtor no. 2 has

deposed that he as well as the judgment-debtor no. 3, who is the wife of the

judgment-debtor no. 2, will file their respective affidavit of assets within two

weeks from date.

List this matter on 8th September, 2023.

The affidavits of assets shall be served on the award-holder by 1st

September, 2023.

Learned counsel appearing for the judgment-debtors submit that the

judgment-debtors will take the point of unilateral appointment of the Arbitrator

on the next adjourned date.

The warrant of arrest is kept in abeyance until further orders.

(MOUSHUMI BHATTACHARYA, J.)

sg.