Ayesa Ingenieria Y Arquitechyura ... vs Kalindee Rail Nirmanrahee ...
2021 Latest Caselaw 1281 Cal/2

OD-13
                                     EC/367/2018
                            IA NO: GA/2/2021, GA/3/2021
                          IN THE HIGH COURT AT CALCUTTA
                           Ordinary Original Civil Jurisdiction
                                    ORIGINAL SIDE

                     AYESA INGENIERIA Y ARQUITECHYURA S.A.U
                                       VS
                    KALINDEE RAIL NIRMANRAHEE INFRATECH JV


   BEFORE:
   The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 4th October, 2021.

Appearance:

Mr. Ishaan Saha, Adv.

Ms. Pooja Saha, Adv.

The Court: The Advocate appearing on behalf of the judgment debtor

fairly submits that the earlier Affidavit of Assets prepared by the judgment debtor

was affirmed on February 4, 2020 and he wishes to take instructions as to the

current state of affairs and the financial capacity of the judgment debtor to satisfy

the decree.

In view of the aforesaid, the judgment debtor undertakes to file a fresh

Affidavit of Assets by October 8, 2021. The judgment debtor is directed to serve a

copy of the Affidavit of Assets on the decree holder prior to the returnable date.

The judgment debtor is also directed to file a current balance sheet of the

judgment debtor entity on the returnable date.

Let this matter appear on October 8, 2021.

(RAVI KRISHAN KAPUR, J.) SK/pkd.