Kotak Mahindra Bank Ltd vs Dharampal Ahlawat And Anr
2023 Latest Caselaw 1559 Cal/2

OD-104
                      IN THE HIGH COURT AT CALCUTTA
                    ORDINARY ORIGINAL CIVIL JURISDICTION
                               ORIGINAL SIDE



                                   EC/280/2019


                          KOTAK MAHINDRA BANK LTD.
                                     VS
                         DHARAMPAL AHLAWAT AND ANR.


 BEFORE:
 The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 13th July, 2023.

Appearance:

Ms. S. Das, Adv.

The Court : It is submitted on behalf of the award holder that there has

been compliance with the order dated 20 September, 2021. Affidavit of

Service filed on behalf of the award debtor evidencing paper publication be

kept with the records.

None appears on behalf of the judgment debtor nor is any

accommodation prayed for on their behalf. The matter had been appearing in

the Warning List with sufficient notice that the matter would be taken up

today.

This is an application for execution of an award dated 26 September,

2013 for Rs.1,44,14,390.98/-. It is submitted on behalf of the award holder

that the decree remains unsatisfied till date.

In view of the aforesaid, there shall be an order in terms of prayer (e) of

the Tabular Statement. It is made clear that in default of filing of the Affidavit

of Assets appropriate orders for warrant of arrest would be issued against the

judgment debtor on the returnable date. The award holder is directed to

communicate the passing of this order to the award debtor and file an

Affidavit of Service on the returnable date.

Let this matter appear on 14 August, 2023.

(RAVI KRISHAN KAPUR, J.) SK.