Tata Motors Finance Limited vs Satya Narayan Ray
2023 Latest Caselaw 1976 Cal/2

OD-10
                     IN THE HIGH COURT AT CALCUTTA
                      Ordinary Original Civil Jurisdiction
                               ORIGINAL SIDE

                                EC/755/2015

                       TATA MOTORS FINANCE LIMITED
                                    VS
                            SATYA NARAYAN RAY

  BEFORE:
  The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 9th August, 2023.

The Court: This is an application for execution of an award dated 22nd

April, 2015. The award is for a sum of Rs.24,85,940.86/-. It is submitted on

behalf of the award-holder that there is no embargo in proceeding with this

execution application and the award has become final, binding and

enforceable. The judgment-debtors remain unrepresented. The matter has

been heard on diverse occasions.

In view of the fact that the decree remains unsatisfied till date, let

there shall be an order in terms of prayer (f) of the Tabular Statement.

It is made clear that in default of filing their Affidavit of Assets,

appropriate orders of warrant of arrest would be passed against the

judgment-debtor.

Let this matter appear on 28th August, 2023.

The award-holder is directed to communicate the passing of this order

on the judgment-debtor as well as Advocates appearing on their behalf.

(RAVI KRISHAN KAPUR, J.)

S.Bag