LA'BUILDE ASSOCIATES Vs. BIPINCHANDRA NARANDAS DALAL

JUDGEMENT

(1.) By this Chamber Summons, the applicants (judgment creditors) seeks directions against Mr.Anil Shantilal Parekh, guardian and Manager of the respondent appointed by this court to disclose on oath by filing an affidavit as to whether any debts are owing to the respondent and whether respondent had right, title and/or interest on 22nd April, 2004 or on that date any other property and/or means for satisfying the dues under the award dated 22nd April, 2004 passed by Shri. S.R.Shah, sole arbitrator including the respondent's assets, moveables and immoveable properties, bank accounts, jewellary, shares, securities, other investments, present source of income, details of the respondent's business/employment and other profitable/gainful activities carried out by the respondent and also to disclose all other details required to be disclosed by Form No. 16A of Appendix "E" to the Code of Civil Procedure, 1908 to facilitate the execution of the award dated 22nd April, 2004 by the applicant. Applicants also seek a direction against said Mr.Anil Shantilal Parekh to produce before this court and furnish to the applicants true copies of all the books of account, statement, income tax returns for last ten years of the respondent to enable the applicants to use those information for executing the award dated 22nd April, 2004 and also seek an order of arrest and detention of Mr.Anil Shantilal Parekh in civil prison for three months or for such period this court deem fit.

(2.) Some of the relevant facts are as under :

(3.) SUBMISSIONS OF MR. K.P. JAIN, COUNSEL FOR THE APPLICANTS :