Capital First Limited vs Kakali Mondal & Ors
2023 Latest Caselaw 3335 Cal/2

Calcutta High Court

Capital First Limited vs Kakali Mondal & Ors on 5 December, 2023

Author: Ravi Krishan Kapur

Bench: Ravi Krishan Kapur

O-194

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

                                   EC/172/2018

                             CAPITAL FIRST LIMITED
                                      VS
                             KAKALI MONDAL & ORS.


  BEFORE:
  The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 5th December, 2023.

Appearance:

Mr. Ranjit Singh, Adv.

Ms. Pooja Sett, Adv.

The Court : Affidavit of Service filed by the award-holder be kept with the

records.

Despite service, the judgment-debtors are not represented.

This is an application for execution of an award dated 27th November,

2017 for an amount of Rs.10,20,093/-. It is submitted on behalf of the award-

holder that there is no embargo in proceeding with this execution petition and

the award has attained finality. Repeated orders have been passed from time to

time. The award-debtors were also directed to file their Affidavit of Assets. No

Affidavit of Assets have been filed till date.

In such circumstances, let there be a warrant of arrest against the

judgment-debtor no. 3.

The Officer-in-Charge of the concerned Police Station having jurisdiction

as well as the Superintendent of Police are directed to ensure compliance with

the aforesaid order and produce the judgment-debtor no. 3 on or before the

returnable date.

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

(RAVI KRISHAN KAPUR, J.)

S.Bag