Kotak Mahindra Bank Ltd vs Mohammad Arshad & Ors
2021 Latest Caselaw 1101 Cal/2

OD-21
                                   EC/465/2018
                                IA NO: GA/1/2019
                       IN THE HIGH COURT AT CALCUTTA
                        Ordinary Original Civil Jurisdiction
                                  ORIGINAL SIDE
                              (Via Video Conference)




                         KOTAK MAHINDRA BANK LTD.

                                      Versus

                         MOHAMMAD ARSHAD & ORS.



BEFORE:

The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 24th September, 2021.

Appearance:-

Ms.S.Das, Adv.

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

of the decree-holder that notwithstanding an earlier order dated 26 September

2018, the judgment-debtors have failed, refused and neglected to file any

Affidavit of Assets.

In view of the aforesaid, as a last chance, liberty is given to the

judgment-debtors to file their Affidavit of Assets in Form No.16 A, Appendix-E

of the Code of Civil Procedure, 1908 within eight weeks from date. In default of

filing of such Affidavit of Assets, appropriate orders for issuance of warrant of

arrest would be issued against the judgment-debtors.

This matter is made returnable in the monthly list of December, 2021.

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

judgment-debtors informing him of the returnable date and file Affidavit of

Service on the returnable date.

(RAVI KRISHAN KAPUR, J.)

D.Ghosh