I.P.MUKERJI,J. - (1.) This is an execution application for enforcement of an award. The award was for Rs. 18,37,270/-. Rs. 1,74,000/- was paid by the judgment-debtors to the award holder after the award. Execution is levied for the sum of Rs. 16,63,270.02.
(2.) The judgment-debtor No.1 is absconding from the beginning. The judgment-debtor No.2 was brought before the Court and examined in part. There, he was able to disclose some business that he was carrying on but no further details are available. He is also now absconding.
(3.) On 8th December, 2011 this Court had issued a warning by an order that if the judgment-debtors did not appear, the Court would have no option but to pass an order directing their imprisonment in civil prison. An affidavit of service is on record. None appears for the judgment-debtors.;