Urgo Capital Ltd vs Shreeji International And Ors
2023 Latest Caselaw 589 Cal/2

ODC-17
                                  ORDER SHEET

                                   EC/62/2023

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

                            URGO CAPITAL LTD
                                    VS
                      SHREEJI INTERNATIONAL AND ORS


  BEFORE:
  The Hon'ble JUSTICE SHEKHAR B. SARAF

Date : 28th February, 2023 Appearance:

Ms. Shrayashee Das, Adv.

The Court: This is an application for enforcement of an award dated 12th

May, 2022. The award is for a sum of Rs.32,98,406/-.

By an order dated 31st January, 2023, the Court has directed the award-

holder to serve a copy of the execution petition upon the judgment-debtors. In

view of that, affidavit of service be kept on record.

In view of the aforesaid, let there be an order in terms of prayer (a) of the

Tabular Statement.

The judgment-debtors are directed to file their affidavit of assets within a

period of 14 weeks from date.

It is made clear that in default of filing such affidavit of assets,

appropriate orders for issuance of warrant of arrest would be issued against

the judgment-debtors.

None appears on behalf of the judgment-debtors nor is any

accommodation sought for on their behalf.

The decree-holder is directed to effect service on the judgment-debtors

and file an affidavit of service on the returnable date.

Let this matter appear after 14 weeks.

(SHEKHAR B. SARAF, J.)

R.Bhar