L And T Finance Limited vs Mahakal Rakshit Automobiles
2026 Latest Caselaw 2003 Cal/2

Calcutta High Court

L And T Finance Limited vs Mahakal Rakshit Automobiles on 18 March, 2026

Author: Ravi Krishan Kapur

Bench: Ravi Krishan Kapur

OD-12
                    IN THE HIGH COURT AT CALCUTTA
                              ORIGINAL SIDE
                     Ordinary Original Civil Jurisdiction
                         (COMMERCIAL DIVISION)

                            EC-COM/178/2026

                       L AND T FINANCE LIMITED
                                  VS
                    MAHAKAL RAKSHIT AUTOMOBILES

  BEFORE:
  The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 18th March, 2026 Appearance:

Mr. Paritosh Sinha, Adv.

Ms. Shrayashee Das, Adv.

Mr. Tridibesh Dasgupta, Adv.

Ms. A. Agarwal, Adv.

...for the award-holder

The Court: In view of the urgency pleaded on behalf of the award-

holder, the matter is taken up for hearing.

This is an application for enforcement of an award dated 6thAugust

2025. The award is for a sum of Rs. 17,13,011.85/-. It is submitted on

behalf of the decree-holder that the award has become final, binding and

enforceable and remained unsatisfied till date.

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

the Tabular Statement.

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

within a period of four weeks from date.

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

appropriate orders for issuance of warrant of arrest would be issued against

the judgment-debtors.

None appears on behalf of the judgment-debtors nor is any

accommodation sought for on their behalf.

The decree-holder is directed to effect service on the judgment-debtors

and file an Affidavit of Service on the returnable date.

Let this matter appear in the monthly list of May, 2026 before the Regular

Bench.

(RAVI KRISHAN KAPUR, J.)

S.Bag