Srei Equipment Finance Limited vs Akruti Construction & Anr
2021 Latest Caselaw 1184 Cal/2

OD-39
                                     EC 468 of 2018

                          IN THE HIGH COURT AT CALCUTTA
                           Ordinary Original Civil Jurisdiction
                                    ORIGINAL SIDE


                         SREI EQUIPMENT FINANCE LIMITED
                                    -VERSUS-
                           AKRUTI CONSTRUCTION & ANR.

   BEFORE:
   The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 29th September, 2021.

Appearance:

Mr. Swatarup Banerjee, Adv.

Mr. Avishek Guha, Adv.

Ms. Akansha Chopra, Adv.

....for the decree-holder.

The Court: The decree-holder is represented.

It is submitted on behalf of the decree-holder that notwithstanding a direction

for filing of the Affidavit of Assets, the judgment-debtors have not yet filed their

Affidavits of Assets.

In view of the submissions made on behalf of the decree-holder, a final

opportunity is granted to the judgment-debtors to file their Affidavits of Assets within

a period of eight weeks from date in terms of the order dated January 9, 2019.

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

It is made clear that if the judgment-debtors have not filed their Affidavits of

Assets, appropriate orders for issuance of warrants of arrest would be issued against

the judgment-debtors.

The decree-holder is directed to serve a notice forthwith on the judgment-

debtors informing them of the returnable date and of the passing of this order and file

an affidavit of service on the returnable date.

(RAVI KRISHAN KAPUR, J.)

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