Citicorp Finance (India) Ltd vs Krishna Kumar Shah & Anr
2021 Latest Caselaw 1073 Cal/2

OD-57
                                    ORDER SHEET
                         IN THE HIGH COURT AT CALCUTTA
                          Ordinary Original Civil Jurisdiction
                                   ORIGINAL SIDE
                                [Via Video Conference]

                                    EC/74/2018

                          CITICORP FINANCE (INDIA) LTD.
                                      Versus
                          KRISHNA KUMAR SHAH & ANR.

  BEFORE:
  The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 23rd September, 2021

Appearance:

Mr. Swatarup Banerjee, Adv.

...for the decree-holder

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

the decree-holder that notwithstanding the earlier orders of Court, the

judgment-debtors have failed, neglected and refused to file any affidavit of

assets. As a last chance, let this matter appear in the Monthly List of

December, 2021.

In the meantime, the judgment-debtor no. 2 is directed to file affidavit of

assets in Form No. 16A of Appendix-E of the Code of Civil Procedure, 1908 on

or before the returnable date.

The decree-holder is directed to serve a notice 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