Idfc Furst Bank Ltd vs M/S. Sree Polythene Plaza And Ors
2021 Latest Caselaw 1430 Cal/2

OD-38
                                 EC/237/2020
                       IN THE HIGH COURT AT CALCUTTA
                     ORDINARY ORIGINAL CIVIL JURISDICTION
                            ORIGINAL JURISDICTION


                             IDFC FURST BANK LTD.
                                    VERSUS
                      M/S. SREE POLYTHENE PLAZA AND ORS.



      BEFORE:
      The Hon'ble JUSTICE SHEKHAR B. SARAF
      Date : 15th November, 2021.
      [Via Video Conference]

                                                                        Appearance:
                                                               Mr. Amar Singh, Adv.
                                                                Ms. Pooja Sett, Adv.
                                                               Mr. Ranjit Singh, Adv.


             The Court: The judgment debtors/respondents are directed to file its

affidavits of assets within a period of four weeks from date. A copy of the

execution application also be served upon the judgment debtors/respondents.

The matter is made returnable four weeks hence.

(SHEKHAR B. SARAF, J.)

Sp/