Zenith Credit Corporation vs Satyaban Basak And Anr
2024 Latest Caselaw 103 Cal/2

Calcutta High Court

Zenith Credit Corporation vs Satyaban Basak And Anr on 15 January, 2024

Author: Ravi Krishan Kapur

Bench: Ravi Krishan Kapur

OD-10

                       IN THE HIGH COURT AT CALCUTTA
                        Ordinary Original Civil Jurisdiction
                                 ORIGINAL SIDE

                                    EC/279/2019

                          ZENITH CREDIT CORPORATION
                                     VS
                           SATYABAN BASAK AND ANR.



  BEFORE:
  The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 15th January, 2024.

Appearance:

Ms. S. Das, Adv.

Mr. Himanshu Bhawsinghka, Adv.

Mr. Rohan Kumar Thakur, Adv.

The Court: By an order dated 6th March, 2020, the award-debtors were

directed to file their Affidavit of Assets.

The award-holder seeks execution of an award dated 10th July, 2014

whereby the award-debtors have been directed to pay a sum of

Rs.56,13,608.51/-. There has been no satisfaction of the award despite

repeated orders of Court.

The award-debtors have also not filed their Affidavit of Assets

notwithstanding the direction dated 6th March, 2020.

In view of the repeated non-compliance with the orders of Court and the

failure to file their Affidavit of Assets, let there be warrants of arrest insofar as

the judgment-debtor nos. 1 and 2 are concerned.

The Officer-in-Charge of the concerned Police Station and the

jurisdictional Superintendent of Police having jurisdiction where the judgment-

debtors reside are directed to ensure due execution of the warrants of arrest

and production of the judgement debtor nos. 1 and 2 on or before the

returnable date.

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

(RAVI KRISHAN KAPUR, J.)

S.Bag