Citicorp Finance (India) Ltd vs Kurshida Khatoon & Anr
2021 Latest Caselaw 1078 Cal/2

OD-59

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

                                    EC/80/2018

                          CITICORP FINANCE (INDIA) LTD.
                                      Versus
                           KURSHIDA KHATOON & 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 report filed by the Department be kept with the records.

In the meantime, there shall be an order in terms of prayer (f) of the

Tabular Statement.

The judgment debtors are directed to file their affidavit of assets on or

before the returnable date.

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

granted to the decree-holder 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.)

S.Bag/TO