Ramesh Co vs Imperial Tubes Private Limited
2021 Latest Caselaw 423 Cal/2

OD-11
                                  EC/147/2020

                    IA NO:GA/1/2020(Old No.GA/1172/2020)

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


                                RAMESH CO.
                                  Versus
                      IMPERIAL TUBES PRIVATE LIMITED


  BEFORE:
  The Hon'ble JUSTICE MOUSHUMI BHATTACHARYA

Date :15th June, 2021 (Via Video Conference) Appearance:

Mr. Soumabho Ghose, Adv.

Mr. Rajarshi Dutta, Adv.

The Court: The petitioner is enjoying an ad interim order of injunction

dated 18th September, 2020 in the execution case filed by the petitioner.

The judgment-debtor is represented.

Counsel for the petitioner submits that the affidavit of assets is required to

filed by the judgment-debtor.

Let affidavit of assets be filed within three weeks from date.

List this matter after four weeks.

(MOUSHUMI BHATTACHARYA, J.)

bp.