Magma Fincorp Limited vs Jager Singh & Ors
2021 Latest Caselaw 1242 Cal/2

OD-61


                                   ORDER SHEET
                        IN THE HIGH COURT AT CALCUTTA
                         Ordinary Original Civil Jurisdiction
                                  ORIGINAL SIDE
                               [Via Video Conference]

                                     EC/647/2018

                            MAGMA FINCORP LIMITED
                                   Versus
                             JAGER SINGH & ORS.


  BEFORE:
  The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 1st October, 2021

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

notwithstanding an earlier direction for filing of affidavit of assets, no affidavit of

assets has been filed by the judgment debtors.

In view of the aforesaid, the time to file the affidavit of assets is extended by

a period of eight weeks from date.

Let this matter appear in the Monthly List of December, 2021.

In the meantime, the decree-holder is directed to issue a notice on the

judgment debtors informing them of the passing of this order and file an affidavit

of service on the returnable date.

(RAVI KRISHAN KAPUR, J.)

S.Bag/TO