Idfc First Bank Limited vs Murshid Ali Khan And Ors
2021 Latest Caselaw 1113 Cal/2

OD-63

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

                                 EC/252/2020

                           IDFC FIRST BANK LIMITED
                                    Versus
                          MURSHID ALI KHAN AND ORS.


 BEFORE:
 The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 27th September, 2021

Appearance:

Ms. Tutul Das Singh, Adv.

Mr. A. Singh, Adv.

Ms. Pooja Sett, Adv.

Mr. Ranjit Singh, Adv.

...for the decree-holder

The Court:- An affidavit of service filed on behalf of the decree-holder be

kept with the records.

None appears on behalf of the judgment debtors nor is any accommodation

prayed for on their behalf.

In view of the aforesaid, let there be an order in terms of prayer (e) of the

Tabular Statement.

The judgment-debtors are directed to file an affidavit of assets in Form No.

16A Appendix-E of the Code of Civil Procedure, 1908 within a period of eight

weeks from date.

The decree-holder is directed to intimate the judgment debtors of the

passing of this order.

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

(RAVI KRISHAN KAPUR, J.)

S.Bag/TO