Kotak Mahindra Bank Ltd vs Narmada Singh Rajput & Anr
2021 Latest Caselaw 1255 Cal/2

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OD-42
                                  EC/579/2018
                                IA NO:GA/1/2019
                       IN THE HIGH COURT AT CALCUTTA
                        Ordinary Original Civil Jurisdiction
                                 ORIGINAL SIDE


                         KOTAK MAHINDRA BANK LTD.
                                    VS
                        NARMADA SINGH RAJPUT & ANR.


  BEFORE:
  The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 1st October, 2021.

Ms. S. Das, Mr. Jishnujit Roy, Advocate for decree holder.

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

notwithstanding the order dated 5th December, 2018 the judgment debtors

have failed to file their Affidavit of Assets in Form no.16A of Appendix E of

the Code of Civil Procedure, 1908.

As a last opportunity, the time to file the Affidavit of Assets is

extended by a period of four weeks from date. In default, appropriate

warrants of arrest shall be issued against the judgment debtors.

Let this matter appear in the monthly list of November, 2021.

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

the judgment debtors as well as the advocate appearing on behalf of the

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

affidavit of service on the returnable date.

(RAVI KRISHAN KAPUR, J.)

SK./pkd.