Magma Fincorp Limited vs Attuloori Geetha And Anr
2021 Latest Caselaw 1106 Cal/2

OD-22
                                 EC/212/2019
                      IN THE HIGH COURT AT CALCUTTA
                       Ordinary Original Civil Jurisdiction
                                ORIGINAL SIDE
                             (Via Video Conference)




                          MAGMA FINCORP LIMITED

                                     Versus

                        ATTULOORI GEETHA AND ANR.



BEFORE:

The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 24th September, 2021.

Appearance:-

Mr.Patitosh Sinha, Adv.

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

of the decree-holder that notwithstanding an earlier order dated 17 July 2019,

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 warrants 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