Magma Fincorp Limited vs S. H. Madhan Lal And Ors
2021 Latest Caselaw 1082 Cal/2

OD-48


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

                                     EC/530/2019

                             MAGMA FINCORP LIMITED
                                      Versus
                            S. H. MADHAN LAL AND ORS.




 BEFORE:
 The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 24th September, 2021

Appearance:

Mr. Paritosh Sinha, Adv.

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

notwithstanding directions for filling of affidavit of assets passed as far back on

12th February, 2020, the judgment debtors have failed, neglected and refused

to file any affidavit of assets.

As a last opportunity, the time to file the affidavit of assets in terms of the

order dated 12th February, 2020 is extended by a period of eight weeks from

date.

The matter is made returnable in the Monthly List of December, 2021.

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

the judgment debtors informing them of the passing of this order.

It is made clear that in default of filing of such affidavit of assets,

appropriate orders of warrant of arrest would be issued against the judgment

debtors.

(RAVI KRISHAN KAPUR, J.)

S.Bag/TO