Srei Equipment Finance Ltd vs Kundan Kumar & Anr
2021 Latest Caselaw 1124 Cal/2

OD-43
                                   EC/270/2018
                        IN THE HIGH COURT AT CALCUTTA
                         Ordinary Original Civil Jurisdiction
                                  ORIGINAL SIDE


                          SREI EQUIPMENT FINANCE LTD.
                                      VS
                             KUNDAN KUMAR & 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

notwithstanding a direction passed on 29th August, 2018 directing the

judgment debtors to file their affidavit of assets no affidavit of assets has

been filed till date.

In view of the aforesaid, a final opportunity is given to the judgment

debtors to file their affidavit of assets on or before the returnable date.

Let this matter appear in the monthly list of November, 2021.

In default of filing of affidavit of assets, appropriate orders for

warrant of arrest would be issued against the judgment debtors.

The decree holder is directed to serve 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.