M/S Ugro Capital Ltd vs Brown And Black Bio Private ...
2023 Latest Caselaw 3155 Cal/2

OCD-25

                            ORDER SHEET
                             EC/440/2023
                   IN THE HIGH COURT AT CALCUTTA
                 ORDINARY ORIGINAL CIVIL JURISDICTION
                            ORIGINAL SIDE
                        (COMMERCIAL DIVISION)

                       M/S UGRO CAPITAL LTD.
                                   VS
                 BROWN AND BLACK BIO PRIVATE LIMITED

BEFORE :
The Hon'ble JUSTICE MOUSHUMI BHATTACHARYA

Date : 18th November, 2023 Appearance Ms. Shrayashee Das, Adv.

Mr.HimanshuBhawsinghka,Adv.

Mr. Rohan Kumar Thakur,Adv.

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

15th April, 2023. 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 8 weeks from date.

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

hours.

List this matter after nine weeks.

(MOUSHUMI BHATTACHARYA, J.)

bp.