Idfc First Bank Limited vs M/S. Esszee Engineering Company ...
2021 Latest Caselaw 1143 Cal/2

OD-52
                                      EC/260/2020
                           IN THE HIGH COURT AT CALCUTTA
                            Ordinary Original Civil Jurisdiction
                                     ORIGINAL SIDE


                            IDFC FIRST BANK LIMITED
                                       VS
                   M/S. ESSZEE ENGINEERING COMPANY AND ORS


   BEFORE:
   The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 28th September, 2021.

Appearance:

Ms. Tutul Das, Ms. Pooja Sett, Mr. A. Singh, Advocates for decree holder. Mr. B. K. Dey, Mr. Pradeep Pandey, Advcoates for judgment debtors.

The Court: The judgment debtors are represented and pray for an

accommodation. Affidavit of service filed on behalf of the decree holder be

kept with the records.

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

In the meantime, the judgment debtors are directed to file an Affidavit

of Assets in terms of prayer [e] of the Tabular Statement.

It is made clear that in default of filing of Affidavit of Assets,

appropriate orders for warrant of arrest would be issued against the

judgment debtors.

(RAVI KRISHAN KAPUR, J.)

SK/pkd.