Idfc First Bank Limited vs Ramji Ray And Anr
2023 Latest Caselaw 52 Cal/2

ODC 18
                               ORDER SHEET
                                EC/429/2022
                      IN THE HIGH COURT AT CALCUTTA
                    ORDINARY ORIGINAL CIVIL JURISDICTION
                           COMMERCIAL DIVISION


                             IDFC FIRST BANK LIMITED
                                        VS
                                RAMJI RAY AND ANR

  BEFORE:
  The Hon'ble JUSTICE SHEKHAR B. SARAF

Date: 5th January, 2023.

Appearance:

Mr. Ranjit Singh, Adv.

Ms. Pooja Sett Chakraborty, Adv.

Mr. Amit Sankar Bagchi, Adv.

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

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.12,08,449/-. 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 eight 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 eight weeks.

Let this matter appear after eight weeks.

(SHEKHAR B. SARAF, J.) sp/