Ivl Dhunseri Petrochem ... vs Pulak Ghosh
2021 Latest Caselaw 1158 Cal/2

OD-46
                                      EC/181/2019
                           IN THE HIGH COURT AT CALCUTTA
                            Ordinary Original Civil Jurisdiction
                                     ORIGINAL SIDE


                  IVL DHUNSERI PETROCHEM INDUSTRIES PVT. LTD.
                                      VS
                                         PULAK GHOSH

   BEFORE:
   The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 28th September, 2021.

Appearance:

Mr. S. Mitra, Mr. S. Ghosh, Advocates. Mr. Anuj Singh, Advocate for judgment debtor.

The Court: The decree holder is represented. It is submitted on

behalf of the decree holder that notwithstanding the earlier orders of court

the judgment debtor has failed to file his Affidavit of Assets.

Mr. Singh appears on behalf of the judgment debtor and prays for an

accommodation.

Notwithstanding, the default committed on behalf of the judgment

debtor, a last opportunity is granted to the judgment debtor to file his

Affidavit of Assets within a period of four weeks from date.

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

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

appropriate orders for warrant of arrest would be issued against the

judgment debtor.

(RAVI KRISHAN KAPUR, J.)

SK/pkd.