M/S. Ugro Capital Limited vs Act Tex Yarn Private Limited And Ors
2024 Latest Caselaw 123 Cal/2

Calcutta High Court

M/S. Ugro Capital Limited vs Act Tex Yarn Private Limited And Ors on 16 January, 2024

Author: Moushumi Bhattacharya

Bench: Moushumi Bhattacharya

OCD-61

                                ORDER SHEET
                      IN THE HIGH COURT AT CALCUTTA
                       Ordinary Original Civil Jurisdiction
                                ORIGINAL SIDE
                             (Commercial Division)

                                  EC/360/2023

                        M/S. UGRO CAPITAL LIMITED
                                   VS
                  ACT TEX YARN PRIVATE LIMITED AND ORS.


  BEFORE:
  The Hon'ble JUSTICE MOUSHUMI BHATTACHARYA

Date : 16th January, 2024 Appearance:

Mr. Shreyaan Bhattacharyya, Adv.

Mr. Ranjit Singh, Adv.

Ms. Pooja Sett, Adv.

...for the petitioner

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 16 weeks from date.

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

List this matter after 16 weeks.

(MOUSHUMI BHATTACHARYA, J.)

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