Emars Mining And Construction ... vs Manjunath Hebbar
2021 Latest Caselaw 554 Cal/2

     OD - 3

                                  ORDER SHEET
                                   EC 27/2021
                        IN THE HIGH COURT AT CALCUTTA
                         Ordinary Original Civil Jurisdiction
                                  ORIGINAL SIDE


                 EMARS MINING AND CONSTRUCTION PVT. LTD.
                                VERSUS
                           MANJUNATH HEBBAR


     BEFORE :
     The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 31st August, 2021

Appearance :

Mr. Meghajit Mukherjee, Adv., for the decree-holder.

The Court : None appears on behalf of the judgment-debtor nor is any

accommodation prayed for on their behalf. The decree-holder is represented.

By an order dated 6th April, 2021 a Co-ordinate Bench had directed the

judgment-debtor to file an affidavit of assets by 3rd May, 2021. It is submitted

on behalf of the decree-holder that there has been no compliance with the

aforesaid direction by the judgment-debtor. The time to file the affidavit is

extended till the next date of hearing.

Let this matter appear on 13th September, 2021.

The decree-holder is directed to serve a notice on the judgment-debtor

informing them of the adjourned date of hearing of this application.

[RAVI KRISHAN KAPUR, J.] S.Das AR[CR]