Micky Metals Limited vs Md. Arifuddin Molla
2021 Latest Caselaw 1543 Cal/2

UL
                                   ORDER SHEET
                        IN THE HIGH COURT AT CALCUTTA
                         Ordinary Original Civil Jurisdiction
                                  ORIGINAL SIDE
                               [Via Video Conference]

                                    EC/82/2021

                             MICKY METALS LIMITED
                                    Versus
                             MD. ARIFUDDIN MOLLA


  BEFORE:
  The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 8th December, 2021

Appearance:

Mr. Partha Sarathi Basu, Adv.

Mr. Sandip Kumar Dey, Adv.

Mr. Avijit Sarkar, Adv.

The Court:- In view of the urgency and the special circumstances, by

consent of the parties, the matter is treated on the Day's List. The judgment-

debtor is produced under arrest. The judgment-debtor has given an undertaking

that he shall be present as and when directed by this Court. Accordingly, the

warrant of arrest issued against the judgment-debtor stands discharged. The

judgment-debtor has submitted that he has engaged Mr. Partha Sarathi Basu,

Advocate to represent him in this proceeding. Accordingly, the judgment-debtor

shall file an Affidavit of Assets in Form No. 16A of Appendix-E of the Code of Civil

Procedure, 1908 and shall remain present for examination on the returnable

date.

Let this matter appear on 11th January, 2022.

The Advocate appearing on behalf of the judgment-debtor is directed to

serve a copy of the Affidavit of Assets on the Advocate appearing on behalf of the

decree-holder prior to the returnable date.

The Investigating Officer, Kashipur Police Station is present in Court and

his presence is noted and dispensed with.

The Report submitted by the Deputy Sheriff be kept with the records.

(RAVI KRISHAN KAPUR, J.)

Sk/S.Bag