Cholamandalam Investment And ... vs Smriti Lekha Dey & Anr
2021 Latest Caselaw 1261 Cal/2

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OD-36
                                 EC/562/2018
                      IN THE HIGH COURT AT CALCUTTA
                       Ordinary Original Civil Jurisdiction
                                ORIGINAL SIDE


     CHOLAMANDALAM INVESTMENT AND FINANCE COMPANY LIMITED
                              VS
                    SMRITI LEKHA DEY & 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 directions contained in the order dated 21st January,

2020 no Affidavit of Assets has been filed by the judgment debtors.

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

extended by a period of four weeks from date.

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

It is made clear that in absence of filing of Affidavit of Assets

appropriate orders for warrant of arrest would be issued against the

judgment debtors.

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 returnable date and file an affidavit of

service on the returnable date.

(RAVI KRISHAN KAPUR, J.)

SK./pkd.