Aditya Birla Finance Limited vs Hirawat Brothers And Ors
2023 Latest Caselaw 745 Cal/2

ODC 12
                                  ORDER SHEET
                                   EC/90/2023
                         IN THE HIGH COURT AT CALCUTTA
                       ORDINARY ORIGINAL CIVIL JURISDICTION
                              COMMERCIAL DIVISION


                            ADITYA BIRLA FINANCE LIMITED
                                         VS
                             HIRAWAT BROTHERS AND ORS


  BEFORE:
  The Hon'ble JUSTICE SHEKHAR B. SARAF

Date: 21st March, 2023.

Appearance:

Mr. Ranjit Singh, Adv.

Ms. Pooja Sett Chakraborty, Adv.

. . .for the petitioner.

The Court: This is an application for enforcement of an award dated 13th July,

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.17,00,821/-. In view of the fact

that the award has become final, binding and enforceable, the award debtor no.2 is

directed to file his affidavit of assets in Form No.16A, Appendix-E of the Code of Civil

Procedure, 1908 within sixteen 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 award debtor no. 2.

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.

Let this matter appear after sixteen weeks.

(SHEKHAR B. SARAF, J.) sp/