Idfc First Nabk Limited (Formerly ... vs Dalia Sengupta And Ors
2021 Latest Caselaw 1029 Cal/2

OD-61
                                  ORDER SHEET
                       IN THE HIGH COURT AT CALCUTTA
                        Ordinary Original Civil Jurisdiction
                                 ORIGINAL SIDE
                              [Via Video Conference]

                                  EC/410/2019

    IDFC FIRST NABK LIMITED (FORMERLY M/S. CAPITAL FIRST LIMITED)
                                Versus
                      DALIA SENGUPTA AND ORS.

  BEFORE:
  The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 21st September, 2021 Appearance:

Ms. Tutul Das, Adv.

Mr. Amar Singh, Adv.

Ms. Pooja Sett, Adv.

Mr. Ranjit Singh, Adv.

..for the decree-holder.

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

notwithstanding the earlier order dated 6 th February, 2020 the judgment-

debtors have failed and neglected to file their affidavit of assets. As a last

chance, let this matter appear in the Monthly List of December, 2021.

In the meantime, the decree-holder is directed to comply with the

directions contained in the order dated 6 th February, 2020 and positively file

the affidavit of assets on or before the returnable date.

In default of the filing of such affidavit of assets, appropriate order for

warrant of arrest would be issued against the judgment-debtors.

(RAVI KRISHAN KAPUR, J.)

TO/S.Bag