Ugro Capital Limited vs 3S Cpllections And Ors
2023 Latest Caselaw 1343 Cal/2

                                       1


OCD-22
                              ORDER SHEET
                               EC/265/2023
                    IN THE HIGH COURT AT CALCUTTA
                     Ordinary Original Civil Jurisdiction
                              ORIGINAL SIDE
                           (Commercial Division)


                         UGRO CAPITAL LIMITED
                                  VS
                        3S CPLLECTIONS AND ORS.

  BEFORE:
  The Hon'ble JUSTICE MOUSHUMI BHATTACHARYA

Date : 9th June, 2023

Appearance:

Ms. S. Das, Adv.

...for the award-holder

The Court: This is an application for execution of an Award dated

30th June, 2022. Advocate-on-record appearing for the award-holder

submits that the time for filing of the application for setting aside the

award under Section 34 of the Act has expired and no such application

has been made to the best of the knowledge of the award-holder. It is

also submitted that the award-holder is not aware of the assets of the

award-debtors and hence, a direction is required for the judgment-

debtors to file their respective affidavits of assets.

The award-debtors are, hence, directed to file their affidavits of

assets in the prescribed format of Appendix-E of Form No.16A of The

Code of Civil Procedure, 1908. The award-debtors shall file their

respective affidavits of assets within 16 weeks from date.

This order shall be communicated on the award-debtors within 72

hours.

List this matter after 17 weeks.

(MOUSHUMI BHATTACHARYA, J.)

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