Cholamandalam Investment And ... vs Shyamsundar Koley & Anr
2021 Latest Caselaw 1256 Cal/2

                                          1


OD-40
                                  EC/568/2018
                       IN THE HIGH COURT AT CALCUTTA
                        Ordinary Original Civil Jurisdiction
                                 ORIGINAL SIDE


     CHOLAMANDALAM INVESTMENT AND FINANCE COMPANY LIMITED
                             VS
                 SHYAMSUNDAR KOLEY & 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 4th April, 2019 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.