Company Limited vs Aksilesh Pandit And Anr
2023 Latest Caselaw 584 Cal/2

ODC 19
                               ORDER SHEET
                                EC/77/2023
                      IN THE HIGH COURT AT CALCUTTA
                    ORDINARY ORIGINAL CIVIL JURISDICTION
                           COMMERCIAL DIVISION


              M/S CHOLAMANDALAM INVESTMENT AND FINANCE
                           COMPANY LIMITED
                                 VS
                       AKSILESH PANDIT AND ANR


  BEFORE:
  The Hon'ble JUSTICE SHEKHAR B. SARAF

Date: 28th February, 2023.

Appearance:

Mr. Ranjit Singh, Adv.

Mrs. Pooja Sett Chakraborty, Adv.

The Court: This is an application for execution of an award dated 25th July,

2022. 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.28,23,694.97/-. 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 fourteen 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 award debtors are also directed to provide the whereabouts of the

vehicle to the Counsel appearing on behalf of the petitioner within a period of

fourteen weeks.

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 fourteen weeks.

(SHEKHAR B. SARAF, J.)

sp/