Cholamandalam Investment And Finance ... vs Intu Sekh And Anr
2024 Latest Caselaw 1256 Cal/2

Calcutta High Court

Cholamandalam Investment And Finance ... vs Intu Sekh And Anr on 3 April, 2024

Author: Ravi Krishan Kapur

Bench: Ravi Krishan Kapur

ODC-3
                     IN THE HIGH COURT AT CALCUTTA
                   ORDINARY ORIGINAL CIVIL JURISDICTION
                              ORIGINAL SIDE
                          [COMMERCIAL DIVISION]

                                EC-COM/3/2023

        CHOLAMANDALAM INVESTMENT AND FINANCE COMPANY LTD
                               VS
                       INTU SEKH AND ANR


BEFORE:
The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 3RD April, 2024.

Appearance:

Ms. Shrayashee Das, Adv.

Mr. Himanshu Bhawsinghka, Adv.

Mr. Rohan Kumar Thakur, Adv.

...for award holder.

The Court:- This is an application for enforcement of an award dated 24

January, 2022. By an award, the award debtor have been directed to pay a sum

of Rs.49,69,290.00/-. It is submitted on behalf of the award holder that the

award has become final, binding and enforceable and there is no embargo in

proceeding with the execution application.

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

Tabular Statement.

Let this matter appear in the Monthly List of June, 2024.

In the meantime, the award holder is directed to forthwith serve a notice

on the award debtor and file an Affidavit of Service on the returnable date.

It is made clear that in default of filing their Affidavit of Assets appropriate

orders for warrant of arrest would be passed against the judgment debtor.

(RAVI KRISHAN KAPUR, J.) SK.