M/S Cholamandalam Investment And ... vs Jamirul Mondal And Anr
2023 Latest Caselaw 415 Cal/2

ODC-46
                                ORDER SHEET

                                 EC/19/2023

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

    M/S CHOLAMANDALAM INVESTMENT AND FINANCE COMPANY LTD
                            VS
                  JAMIRUL MONDAL AND ANR


  BEFORE:
  The Hon'ble JUSTICE SHEKHAR B. SARAF

Date : 13th February, 2023

Appearance:

Mr. Ranjit Singh, Adv.

Ms. Pooja Sett Chakraborty, Adv.

The Court: 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.31,79,638.85/-. 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

twelve 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.

The decree-holder is directed to forthwith serve a notice along with the

order upon the judgment-debtors and inform them of the returnable date and

file an affidavit of service in Court.

Let this matter appear after twelve weeks.

(SHEKHAR B. SARAF, J.)

sp/