Ugro Capital Limited vs M. N. Associates And Ors
2023 Latest Caselaw 3078 Cal/2

OCD-10
                                   ORDER SHEET

                                    EC/454/2023

                         IN THE HIGH COURT AT CALCUTTA
                          Ordinary Original Civil Jurisdiction
                                   ORIGINAL SIDE
                              (COMMERCIAL DIVISION)

                              UGRO CAPITAL LIMITED
                                      Versus
                            M. N. ASSOCIATES AND ORS.


  BEFORE:
  The Hon'ble JUSTICE MOUSHUMI BHATTACHARYA

Date : 19th October, 2023.

Appearance:

Ms. Shrayashee Das, Adv.

Mr. Himanshu Bhawsinghka, Adv.

Mr. Rohan Kumar Thakur, Adv.

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

12th May, 2023. The 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 in the monthly list of December, 2023.

(MOUSHUMI BHATTACHARYA, J.)

bp.