HDFC BANK LTD. Vs. A.F. ENTERPRISE

JUDGEMENT

(1.) The Court:

(2.) This is an application for execution of an award dtd. 27th January, 2015. The award-holder prays for appointment of a Receiver over the assets of the respondents/award debtors and for a direction on the award debtors to file an affidavit disclosing their assets.

(3.) According to learned counsel appearing for the petitioner, several orders have been passed in the execution proceedings which have not been complied with by the respondents. It is also submitted that the order directing the petitioner to make over a certain sum of money which was passed on the present application has also not been complied with. Learned counsel for the petitioner submits that dues are outstanding from the respondents from 2016 onwards and that the respondents have not obtained any order of stay of the impugned award till date.