Sapco Handelsgesellschaft Mbh vs Wearit Global Limited
2021 Latest Caselaw 756 Cal/2

OD - 8
                                 EC 59 OF 2019
                       IN THE HIGH COURT AT CALCUTTA
                        Ordinary Original Civil Jurisdiction
                                 ORIGINAL SIDE


                     SAPCO HANDELSGESELLSCHAFT MBH
                                   Vs
                          WEARIT GLOBAL LIMITED


   BEFORE:
   The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 13th September, 2021.

Appearance:

Mr. Paritosh Sinha Mr. Saubhik Chowdhury, Ms. M. Manot, Advs., for the decree-holder.

The Court: The decree-holder is represented. None appears on behalf of the

judgment-debtor. It is submitted on behalf of the decree-holder that an affidavit

of assets has been filed in term of earlier orders of Court. However, the judgment-

debtor is required to be examined.

In view of the aforesaid, let this matter appear on 9 November 2021. The

decree-holder is directed to serve a notice on the judgment-debtor informing

them of the adjourned date of hearing.

(RAVI KRISHAN KAPUR, J.) S.Das/D.Ghosh