Patrex Vyapaar Limited vs Urban Infra Nirmaan Private ...
2021 Latest Caselaw 1368 Cal/2

OD-44 & 45
                                  EC/446/2018
                       IN THE HIGH COURT AT CALCUTTA
                        Ordinary Original Civil Jurisdiction
                                 ORIGINAL SIDE


                         PATREX VYAPAAR LIMITED
                                   VS
                   URBAN INFRA NIRMAAN PRIVATE LIMITED

                                  EC/221/2018
                       IN THE HIGH COURT AT CALCUTTA
                        Ordinary Original Civil Jurisdiction
                                 ORIGINAL SIDE

                         PATREX VYAPAAR LIMITED
                                   VS
                   URBAN INFRA NIRMAAN PRIVATE LIMITED


     BEFORE:
     The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 9th November, 2021.

Appearance:

Ms. Noella Banerjee, Adv.

Mr. Avijit Dey, Adv.

Mr. Dipendra Nath, Adv.

The Court: It is submitted on behalf of the decree holder that the

Affidavit of Assets filed in EC No. 221 of 2018 be relied on by the judgment debtor

in EC 446 of 2018. Let this matter appear on 7th December 2021 under the same

heading for examination of the judgment debtor.

(RAVI KRISHAN KAPUR, J.)

SK