Kotak Mahindra Bank Limited vs Ram Prakash Jaiswal And Anr
2023 Latest Caselaw 747 Cal/2

ODC 11
                             ORDER SHEET
                              EC/46/2023
                    IN THE HIGH COURT AT CALCUTTA
                  ORDINARY ORIGINAL CIVIL JURISDICTION
                         COMMERCIAL DIVISION


                      KOTAK MAHINDRA BANK LIMITED
                                   VS
                      RAM PRAKASH JAISWAL AND ANR.


  BEFORE:
  The Hon'ble JUSTICE SHEKHAR B. SARAF

Date: 21st March, 2023.

Appearance:

Ms. Shrayshee Das, Adv.

. . .for the petitioner.

The Court: This is an application for enforcement of an award dated 18th

November, 2013. The award is for a sum of Rs.62,32,049.48/-. It is submitted

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

enforceable and remained unsatisfied till date. By an order dated 11th January,

2023, the Department was directed to issue a notice under Order 21 Rule 22(1)

of the Code of Civil Procedure. It appears from the Report filed by the

department that service has been effected on all the judgment debtors.

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 sixteen 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 sixteen weeks hence.

(SHEKHAR B. SARAF, J.)

sp/