Indusind Bank Limited vs Mohammed Parvez And Anr
2023 Latest Caselaw 3333 Cal/2

Calcutta High Court

Indusind Bank Limited vs Mohammed Parvez And Anr on 5 December, 2023

Author: Ravi Krishan Kapur

Bench: Ravi Krishan Kapur

O-179
                       IN THE HIGH COURT AT CALCUTTA
                        Ordinary Original Civil Jurisdiction
                                 ORIGINAL SIDE

                               EC/123/2017
                           INDUSIND BANK LIMITED
                                    VS
                         MOHAMMED PARVEZ AND ANR.
BEFORE:
The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 5th December, 2023.

Appearance:

Ms. Ruchira Manna, Adv.

...for the award-holder.

Mr. Abhishek Gupta, Adv.

Ms. B. Choudhury, Adv.

...for the judgment-debtors.

The Court: By an order dated 28 September, 2018 the award-debtors were

directed to file their Affidavit of Assets, but there has been no compliance till

date.

The award-debtors are represented and submit that an application under

Section 34 of the Arbitration & Conciliation Act, 1996 is pending. However,

there is no stay of the award.

In view of the deliberate non-compliance with the orders of Court and the

failure of the award-debtors to file their Affidavit of Assets, let warrants of arrest

be issued against the judgment-debtors.

The jurisdictional Superintendent of Police and the Officer in-Charge of

the concerned Police Station having jurisdiction where the award-debtors reside

are directed to ensure production of the award-debtors on or before the

returnable date.

Let this matter appear in the Monthly List of January, 2024.

(RAVI KRISHAN KAPUR, J.)

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