Encore Asset Reconstruction ... vs Manas Roy & Ors
2021 Latest Caselaw 1266 Cal/2

OD-25
                                      EC/295/2018
                           IN THE HIGH COURT AT CALCUTTA
                            Ordinary Original Civil Jurisdiction
                                     ORIGINAL SIDE


                 ENCORE ASSET RECONSTRUCTION COMPANY (P) LTD
                                     VS
                              MANAS ROY & ORS.


   BEFORE:
   The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 1st October, 2021.

Appearance:

Mr. K.K. Pandey, Adv.

The Court: The decree-holder is represented. It is submitted on behalf of

the decree holder the judgment debtor has filed an Affidavit of Assets. In view of

the aforesaid, let this matter appear on November 9, 2021 fixing a date for

examination of the judgment debtor.

The decree-holder is directed to serve a notice on the advocate appearing on

behalf of the judgment debtor as well as on the judgment debtor informing them

on the returnable date.

The decree holder is directed to file an Affidavit of Service on the returnable

date.

(RAVI KRISHAN KAPUR, J.)

SK/pkd.