M/S. Citibank N.A vs Jay Prakash Ray & Anr
2021 Latest Caselaw 1127 Cal/2

OD-42
                               EC/266/2018
                    IN THE HIGH COURT AT CALCUTTA
                     Ordinary Original Civil Jurisdiction
                              ORIGINAL SIDE


                            M/S. CITIBANK N.A.
                                    VS
                         JAY PRAKASH RAY & ANR.


 BEFORE:
 The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 27th September, 2021.

Mr. S. Banerjee, Advocate for petitioner.

The Court: None appears on behalf of the judgment debtors nor

is any accommodation prayed for on their behalf.

It is submitted on behalf of the decree holder that the judgment

debtor no.1 has entered appearance.

Let the matter appear in the monthly list of December, 2021.

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

the Advocates appearing on behalf of the judgment debtors.

It is also submitted on behalf of the decree holder that there is no

stay of the award sought to be executed.

In view of the aforesaid, there shall be an order in terms of prayer [c]

of the Tabular Statement.

The judgment debtors are directed to file their affidavit of assets in

terms of prayer [c] on or before the returnable date.

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

passing of this order forthwith and file an affidavit of service on the

returnable date.

(RAVI KRISHAN KAPUR, J.)

pkd/SK.