M/S Cholamandalam Investment And ... vs Kashi Nath Chowdhury And Anr
2021 Latest Caselaw 1151 Cal/2

OD-58
                                EC/44/2021
                     IN THE HIGH COURT AT CALCUTTA
                      Ordinary Original Civil Jurisdiction
                               ORIGINAL SIDE

  M/S CHOLAMANDALAM INVESTMENT AND FINANCE COMPANY LIMITED
                             VS
               KASHI NATH CHOWDHURY AND ANR


 BEFORE:
 The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 28th September, 2021.

Appearance:

Ms. Tutul Das Singh, Ms. Pooja Sett, Advocates for petitioner. Mr. S. K. Pandey, Mr. M. K. Sharma, Advocates for judgment debtors.

The Court: Affidavit of service filed on behalf of the decree holder be

kept with the records. The judgment debtors are represented.

In view of the aforesaid, the judgment debtors are directed to file their

Affidavit of Assets in terms of prayer [f] of the Tabular Statement.

It is made clear that such affidavit should be filed in 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.

In default of filing of Affidavit of Assets, appropriate orders for warrant

of arrest would be issued against the judgment debtors.

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

In the meantime, the decree holder is directed to inform the judgment

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

returnable date.

(RAVI KRISHAN KAPUR, J.)

SK/pkd.