M/S Cholamandalam Investment And ... vs Jamirul Mondal And Anr
2023 Latest Caselaw 198 Cal/2

ODC 22

                               ORDER SHEET
                                EC/485/2022
                      IN THE HIGH COURT AT CALCUTTA
                    ORDINARY ORIGINAL CIVIL JURISDICTION
                           COMMERCIAL DIVISION


          M/S CHOLAMANDALAM INVESTMENT AND FINAL CO LTD.
                               VS
                     JAMIRUL MONDAL AND ANR.


  BEFORE:
  The Hon'ble JUSTICE SHEKHAR B. SARAF

Date: 19th January, 2023.

Appearance:

Mr. Ranjit Singh, Adv.

Mrs. Pooja Sett Chakraborty, Adv.

The Court: This is an application for execution of an award dated 31st

March, 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.17,71,211/-.

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.

Let this matter appear after twelve 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.

(SHEKHAR B. SARAF, J.) B.Pal