Calcutta High Court
Magma Fincorp Limited vs D. Sathish Kumar & Ors on 6 February, 2020
Author: Debangsu Basak
Bench: Debangsu Basak
ORDER SHEET
EC No.396 of 2019
IN THE HIGH COURT AT CALCUTTA
Ordinary Original Civil Jurisdiction
ORIGINAL SIDE
MAGMA FINCORP LIMITED
Versus
D. SATHISH KUMAR & ORS.
BEFORE:
The Hon'ble JUSTICE DEBANGSU BASAK
Date : 6th February, 2020.
Appearance:
Mr. K.K. Pandey, Adv.
Mr. Sreyash Basu Dasgupta, Adv.
The Court : Award-holder seeks execution of the award dated March 27, 2019. Learned advocate appearing for the award-holder seeks order in terms of prayer (a) of the Tabular Statement. The award remaining unsatisfied and being within two years from the date of filing of the execution petition, there will be an order in terms of prayer (a) of the Tabular Statement.
The award-debtors will file affidavit as to assets in Form 16A of Appendix-E of the Code of Civil Procedure, 1908 on or before March 31, 2020.
List the execution petition in the monthly list of April, 2020.
(DEBANGSU BASAK, J.) B.Pal