SOUMEN SEN,J. - (1.) The supplementary affidavit demonstrating service of the award is taken on record.
(2.) The judgment-debtors are directed to file their individual affidavits of assets in Form No.16A of Appendix-E of the Code of Civil Procedure within four weeks from the date of communication of this order, failing which warrant of arrest may be issued against the judgment-debtors.
(3.) The matter shall appear in the list after six weeks.;