Magma Fincorp Limited vs Ashish Sharma And Ors
2021 Latest Caselaw 1401 Cal/2

OD-86
                                 EC/74/2020
                      IN THE HIGH COURT AT CALCUTTA
                    ORDINARY ORIGINAL CIVIL JURISDICTION
                               ORIGINAL SIDE
                             (Via Video Conference)


                          MAGMA FINCORP LIMITED
                                      VERSUS
                              ASHISH SHARMA AND ORS.

  BEFORE:
  The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date: 9th November, 2021.

Appearance:

Mr.Paritosh Sinha, Adv.

Mr.K.K.Pandey, Adv.

Mr.S.B. Dasgupta, Adv.

..for the award-holder

The Court:- Affidavit of Service filed on behalf of the decree-holder be kept

with the records.

None appears on behalf of the judgment-debtors nor is any accommodation

prayed for on their behalf.

In view of the aforesaid, the judgment-debtors are directed to file their

Affidavit of Assets in Form No.16 A, Appendix-E of the Code of Civil Procedure,

1908, within a period of four weeks from date. In default of filing of such Affidavit

of Assets, appropriate orders for issuance of warrants of arrest would be issued

against the judgment-debtors.

Let this matter appear on 15 January 2022.

(RAVI KRISHAN KAPUR, J.)

D.Ghosh