Indusind Bank Limited vs Md. Hanif & Anr
2021 Latest Caselaw 1355 Cal/2

OD-6

                                 EC/191/2017
                      IN THE HIGH COURT AT CALCUTTA
                    ORDINARY ORIGINAL CIVIL JURISDICTION
                               ORIGINAL SIDE
                             (Via Video Conference)



                             INDUSIND BANK LIMITED
                                    VERSUS
                                MD. HANIF & ANR.

  BEFORE:
  The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date: 8th November, 2021.

Appearance:

Mr.Avishek Guha, Adv.

Ms.A.Chopra, Adv.

Mr.Rabindra Kumar Jaiswal, Adv.

The Court:- The judgment-debtors are represented.

As a last chance, the judgment-debtor no.2 is directed to file the Affidavit of

Assets within a period of three weeks from date.

Let this matter appear on 14 December 2021 at 2pm for examination of the

judgment-debtor no.2.

It is made clear that in default of filing of such Affidavit of Assets,

appropriate order for issuance of warrant of arrest would be issued against the

judgment-debtor no.2.

(RAVI KRISHAN KAPUR, J.)

D.Ghosh