M/S Ugro Capital Limited vs India Metal Crop And Ors
2025 Latest Caselaw 2886 Cal/2

Calcutta High Court

M/S Ugro Capital Limited vs India Metal Crop And Ors on 29 October, 2025

Author: Ravi Krishan Kapur

Bench: Ravi Krishan Kapur

OIPD-4
                            IN THE HIGH COURT AT CALCUTTA
                                     ORIGINAL SIDE
                           Ordinary Original Civil Jurisdiction
                                 (Commercial Division)

                                  EC-COM/556/2025
                               M/S UGRO CAPITAL LIMITED
                                         VS
                              INDIA METAL CROP AND ORS
  BEFORE:
  The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 29th October, 2025 Appearance:

Mr. Paritosh Sinha, Adv.

Mr. K. K. Pandey, Adv.

Ms. Sonia Nandy, Adv.

Ms. Mallika Bothra, Adv.

...for the award-holder

The Court:- This is an application for enforcement of an award dated 9th

June, 2025. By the award, the award-debtors have directed to pay a sum of

Rs.26,02,617/-.

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 this

application.

In such circumstances, there shall be an order in terms of prayer (a) of the

Tabular Statement.

The judgment-debtors are directed to file their Affidavit of Assets on or

before the returnable date.

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

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

Let this matter appear in the monthly list of December, 2025.

It is made clear that in default of filing of the Affidavit of Assets,

appropriate orders would be passed on the returnable date.

(RAVI KRISHAN KAPUR, J.) S.Bag