Tata Capital Financial Services ... vs Gi International Pvt. Ltd. & Ors
2021 Latest Caselaw 1341 Cal/2

Unlisted

                                  EC 216/2020
                       IN THE HIGH COURT AT CALCUTTA
                        Ordinary Original Civil Jurisdiction
                                 ORIGINAL SIDE


                     TATA CAPITAL FINANCIAL SERVICES LTD.
                                    VERSUS
                       GI INTERNATIONAL PVT. LTD. & ORS.


  BEFORE:
  The Hon'ble JUSTICE RAVI KRISHAN KAPUR
  Date : 8th November, 2021.

                                                                                 Appearance:
                                                                    Mr. Swatarup Banerjee,
                                                                  Adv., for the decree holder.

                                                                           Ms. Diottima Ray.,
                                                                            Mr. Debraj Sinha,
                                                                        Ms. Oindrilla Rakshit,
                                                         Advs., for the judgment-debtor no.2.

                                                     .

The Court: At the instance of the parties and by consent, the matter is

treated as on the Day's List.

The judgment-debtor no.2 is produced under arrest. The judgment-debtor

no.2 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

no.2 stands discharged. The judgment-debtor no.2 has submitted that he has

engaged Ms. Diottima Ray, Advocate to represent him in this proceeding.

Accordingly, the judgment-debtor no.2 shall file his 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 17 November 2021 as a 'Specially Fixed Matter'.

The judgment-debtor no.2 is also 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 Sub-Inspector of Hare Street Police Station is present in Court. His

presence is dispensed with.

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