Ugro Capital Ltd vs S And S Enterprise And Ors
2023 Latest Caselaw 156 Cal/2

ODC 26
                               ORDER SHEET
                                EC/28/2023
                      IN THE HIGH COURT AT CALCUTTA
                    ORDINARY ORIGINAL CIVIL JURISDICTION
                           COMMERCIAL DIVISION


                             UGRO CAPITAL LTD
                                    VS
                        S AND S ENTERPRISE AND ORS

  BEFORE:
  The Hon'ble JUSTICE SHEKHAR B. SARAF

Date: 16th January, 2023.

Appearance:

Ms. Shrayshee Das, Adv Mr. Jishnujit Roy, Adv.

The Court: This is an application for enforcement of an award dated 24th

August, 2022. The award is for a sum of Rs.13,59,726.86. It is submitted on

behalf of the decree holder that the award has become final, binding and

enforceable and remained unsatisfied till date.

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 twelve weeks from date.

It is made clear that in default of filing of 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 twelve weeks hence.

(SHEKHAR B. SARAF, J.) sp/