Utkarsh India Limited vs State Of Mizoram
2021 Latest Caselaw 383 Cal/2

OD-17
                                ORDER SHEET

                                  EC/39/2019

                      IN THE HIGH COURT AT CALCUTTA
                       Ordinary Original Civil Jurisdiction
                                ORIGINAL SIDE

                           UTKARSH INDIA LIMITED
                                  VERSUS
                             STATE OF MIZORAM

   BEFORE:
   The Hon'ble JUSTICE DEBANGSU BASAK

Date : 12th April, 2021.

(Via Video Conference) Appearance:

Mr. Chayan Gupta, Adv.

Mr. Ayan Dutta, Adv.

Mr. Dwip Raj Basu, Adv.

The Court: The application is taken up for consideration subsequent

to the order dated February 23, 2021.

The order of filing of the affidavit as to assets remains uncomplied

with.

In view of the COVID-19 situation prevailing in the country, it would

be appropriate to extend the time for compliance.

List the execution petition on June 9, 2021 under the same heading.

The judgment-debtor may comply with the subsisting order in the

meantime.

The decree-holder will serve a copy of this order to the judgment-

debtor and file an affidavit of service to such effect on the next date.

(DEBANGSU BASAK, J.) R.Bhar