M/S Hdb Finanacial Services Limited vs Sarfaraj Nowyaj And Anr
2026 Latest Caselaw 2121 Cal/2

Calcutta High Court

M/S Hdb Finanacial Services Limited vs Sarfaraj Nowyaj And Anr on 20 March, 2026

Author: Ravi Krishan Kapur

Bench: Ravi Krishan Kapur

OD-10

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

                           EC-COM/525/2025
                  M/S HDB FINANACIAL SERVICES LIMITED
                                  VS
                       SARFARAJ NOWYAJ AND ANR.

  BEFORE:
  The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 20th March, 2026 Appearance:

Mr. Ranjit Singh, Adv.

Mrs. Tutul Das Singh, Adv.

Mr. Amar Singh, Adv.

Ms. Sucharita Mukherjee, Adv.

Ms. Anusuya Thatoi, 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.

Affidavit of Service filed on behalf of the award-holder be kept with the

records.

It is submitted on behalf of the award-holder that despite an order

dated 17th September, 2025, no Affidavit of Assets have been filed till date.

This is an application for enforcement of an award dated 24th April,

2025, whereby the award-debtors have been directed to pay a sum of

Rs.21,09,300.93.

In view of the non-compliance with the order dated 17th September,

2025, let a warrant of arrest be issued against the award-debtor no.1.

The Jurisdictional Superintendent of Police and the Officer-in-Charge

of the local police station are directed to implement this order and ensure

due execution of the warrant of arrest and production of the aforesaid

award-debtor no.1 before this Court on or before the returnable date.

The matter is made returnable eight weeks hence before the

appropriate Bench having determination.

(RAVI KRISHAN KAPUR, J.)

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