Poonawalla Fincorp Limited vs Virat Naju Patil And Ors
2023 Latest Caselaw 181 Cal/2

ODC 19
                              ORDER SHEET
                               EC/30/2023
                     IN THE HIGH COURT AT CALCUTTA
                   ORDINARY ORIGINAL CIVIL JURISDICTION
                          COMMERCIAL DIVISION


                        POONAWALLA FINCORP LIMITED
                                     VS
                          VIRAT NAJU PATIL AND ORS


 BEFORE:
 The Hon'ble JUSTICE SHEKHAR B. SARAF

Date: 18th January, 2023.

Appearance:

Mr. Paritosh Sinha, Adv.

Mr. K.K. Pandey, Adv.

Ms. Enakshi Saha, Adv.

The Court: This is an application for execution of an award dated 30th

April, 2021. It is submitted on behalf of the decree holder that the award has

become final, binding and enforceable. There was no challenge to the same.

The award is for a sum of Rs.57,48,382/-. 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 two 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.

Let this matter appear after eight weeks.

The decree holder is directed to forthwith serve a notice on the

judgment debtors and inform them of the returnable date and file an affidavit

of service in Court.

(SHEKHAR B. SARAF, J.) sp/