Ugro Capital Limited vs Shiva Sai Enterprises And Ors
2023 Latest Caselaw 605 Cal/2

ODC 17
                             ORDER SHEET
                              EC/74/2023
                    IN THE HIGH COURT AT CALCUTTA
                  ORDINARY ORIGINAL CIVIL JURISDICTION
                         COMMERCIAL DIVISION


                           UGRO CAPITAL LIMITED
                                    VS
                      SHIVA SAI ENTERPRISES AND ORS.


 BEFORE:
 The Hon'ble JUSTICE SHEKHAR B. SARAF

Date: 1st March, 2023.

Appearance:

Ms. Shrayshee Das, Adv.

The Court: By an order dated 1st February, 2023, the Court has

directed the award holder to serve a copy of the execution application to the

judgment debtors. In view of that affidavit of service to be kept on record.

This is an application for enforcement of an award dated 12th May,

2022. The award is for a sum of Rs.15,44,627.86/-. It is submitted on behalf

of the decree holder that the award has become final, binding and enforceable

and remained unsatisfied till date.

In view of the aforesaid, let there be an order in terms of prayer (a) of

the Tabular Statement.

The judgment debtors are directed to file their Affidavit of Assets within

a period of fourteen weeks from date.

It is made clear that in default of filing of such Affidavit of Assets,

appropriate orders for issuance of warrant of arrest would be issued against

the judgment-debtors.

None appears on behalf of the judgment-debtors nor is any

accommodation sought for on their behalf.

The decree-holder is directed to effect service on the judgment debtors

and file an affidavit of service on the returnable date.

Let this matter appear fourteen weeks hence.

(SHEKHAR B. SARAF, J.)

sp/