Axis Bank Ltd vs Downtown Temptations Pvt. Ltd
2021 Latest Caselaw 1509 Cal/2

UL
                             EC/321/2018
                   IN THE HIGH COURT AT CALCUTTA
                 ORDINARY ORIGINAL CIVIL JURISDICTION
                            ORIGINAL SIDE


                           AXIS BANK LTD.
                              VERSUS
                    DOWNTOWN TEMPTATIONS PVT. LTD.


 BEFORE:
 The Hon'ble JUSTICE RABINDRANATH SAMANTA

Date : 30th November, 2021.

[Via Video Conference]

Appearance:

Mr. Paritosh Sinha, Adv.

Mr. Joydeep Roy, Adv.

. . .for the decree holder.

Mr. Priyankar Saha, Adv.

Ms. Debaleena Ganguly, Adv.

. . .for the judgment debtors.

The Court: On being mentioned by the Deputy Sheriff of Calcutta, the

matter be treated as on day's list. However, the returnable date is today.

The judgment debtor no.2 surrenders before the Court. The judgment

debtor no.2 is represented by Mr. Priyankar Saha, learned counsel.

In view of the above, let the warrant of arrest be recalled/discharged.

Learned counsel appearing for the judgment debtor no.2 submits that the

judgment debtor no.2 seeks permission to file the affidavit of assets today. The

judgment debtor no.2 is permitted to file the affidavit of assets today. The

affidavit of assets filed by the judgment debtor no.2 be kept on record.

The warrantee be released from the custody for the time being. Let the

matter be returnable on 24th January, 2022.

(RABINDRANATH SAMANTA, J.)

sp/