Calcutta High Court
Indusind Bank Limited vs M/S. Rlbi Infra Projects Private on 18 April, 2017
Author: Soumen Sen
Bench: Soumen Sen
EC No.107 of 2017
IN THE HIGH COURT AT CALCUTTA
Ordinary Original Civil Jurisdiction
ORIGINAL SIDE
INDUSIND BANK LIMITED
-Versus-
M/S. RLBI INFRA PROJECTS PRIVATE
LIMITED & ANR.
Appearance:
Mr. Aasif Hussain, Adv.
...for the award-debtor.
BEFORE:
The Hon'ble JUSTICE SOUMEN SEN
Date : 18th April, 2017.
The Court : The judgment-debtors have apparently received the award in November, 2015. It is submitted that the award is not under challenge. The award has now become enforceable. The award is less than two years old.
Under such circumstances, there shall be an order in terms of prayer (e) of column 10 of the tabular statement. The judgment-debtors are directed to file individual affidavits of assets in form no.16A of Appendix-E of the Code of Civil Procedure within three weeks from the date of communication of this order; failing which warrant of arrest shall be issued against the judgment-debtors.
2
Thew petitioner shall communicate this order to the judgment-debtors in course of this week and shall file affidavit of service on the adjourned date.
The matter is made returnable on 6th June, 2017.
(SOUMEN SEN, J.) A/s.