Idfc First Bank Ltd vs Ms. Chhaberina Begum And Anr
2021 Latest Caselaw 1045 Cal/2

OD-55

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

                                EC/226/2020

                          IDFC FIRST BANK LTD.
                                  Versus
                    MS. CHHABERINA BEGUM AND ANR.



 BEFORE:
 The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 22nd September, 2021 Appearance:

Ms. Tutul Das Singh, Adv.

Mr. Amar Singh, Adv.

Ms. Pooja Seth, Adv.

...for the decree-holder

The Court : An affidavit of service filed on behalf of the decree-holder be

kept with the records.

None appears on behalf of the judgment-debtors nor is any accommodation

prayed for on their behalf.

The judgment-debtors are directed to file their affidavit of assets in terms of

prayer (e) of the Tabular Statement.

It is made clear that the affidavit of assets will be filed in Form No. 16A of

Appendix-E of the Code of Civil Procedure, 1908 within a period of eight weeks

from date.

Let the matter appear in the Monthly List of December, 2021.

The decree-holder is directed to serve notices on the judgment-debtors

informing them of the passing of this order and file an affidavit of service on

the returnable date.

(RAVI KRISHAN KAPUR, J.)

TO/S.Bag