Tata Capital Financial Services ... vs Bablu Das And Anr
2021 Latest Caselaw 1076 Cal/2

OD-71
                                  ORDER SHEET
                       IN THE HIGH COURT AT CALCUTTA
                        Ordinary Original Civil Jurisdiction
                                 ORIGINAL SIDE
                              [Via Video Conference]

                                   EC/163/2019

                   TATA CAPITAL FINANCIAL SERVICES LTD.
                                   Versus
                           BABLU DAS AND ANR.

  BEFORE:
  The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 23rd September, 2021

Appearance:

Mr. Swatarup Banerjee, Adv.

Mr. Avishek Guha, adv.

Ms. Ratnadipa Sarkar, Adv.

...for the decree-holder

The Court: Affidavit of service filed on behalf of the decree-holder be kept

with the records. Heard the decree-holder.

Let this matter appear in the Monthly List of November, 2021.

It appears from the records that though the affidavits of assets have been

filed by the judgment debtors, no copy of the same has been supplied to the

decree-holder. The judgment-debtors are directed to serve a copy of the

affidavit of assets on the decree-holder prior to the returnable date.

In the meantime, the decree-holder is directed to forthwith issue a notice

on the judgment-debtors informing them of the passing of this order and file

the affidavit of service on the returnable date.

(RAVI KRISHAN KAPUR, J.)

S.Bag/TO