Srei Equipment Finance Ltd vs Santosh Paikaray & Anr
2021 Latest Caselaw 1122 Cal/2

OD-40
                                EC/255/2018
                     IN THE HIGH COURT AT CALCUTTA
                      Ordinary Original Civil Jurisdiction
                               ORIGINAL SIDE


                      SREI EQUIPMENT FINANCE LTD.
                                  VS
                       SANTOSH PAIKARAY & ANR.


 BEFORE:
 The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 27th September, 2021.

Mr. S. Banerjee, Advocate for petitioner.

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

during the pendency of the execution application the erstwhile Receiver

appointed in terms of order dated 18th July, 2018 has expired.

In view of the aforesaid, Mr. Mihir Kumar Das [9674030675],

Advocate, Bar Association Room No.2 is appointed in place and stead of the

late Mr. Ujjal Kumar Bhattacharjee. The remuneration of the Receiver is

fixed at 2000 gms. The Receiver is directed to act in terms of order dated

18th July, 2018 and file a Report on the returnable date.

In the meantime, the judgment debtors are directed to file their

affidavit of assets in terms of prayer [f] of the Tabular Statement and file an

Affidavit of Assets in terms of Form 16A of the Appendix E of the Code of

Civil Procedure, 1908 disclosing full particulars of all their assets and

properties which are sufficient to satisfy the decretal dues within a period

of four weeks from date.

Let this matter appear on 15th November, 2021 for further hearing.

The decree holder is directed to effect service of 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.)

pkd/SK.