Magma Fincorp Limited vs Ramurthi Siva Kumar And Anr
2021 Latest Caselaw 760 Cal/2

OD-56
                                   ORDER SHEET
                        IN THE HIGH COURT AT CALCUTTA
                         Ordinary Original Civil Jurisdiction
                                  ORIGINAL SIDE
                               [Via Video Conference]

                                   EC/250/2019

                           MAGMA FINCORP LIMITED
                                    Versus
                        RAMURTHI SIVA KUMAR AND ANR.


  BEFORE:
  The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 13th September, 2021

The Court : The decree-holder is represented. It appears that

notwithstanding the order dated 4th February, 2020, no affidavit of assets has

been filed on behalf of the judgment-debtor. Let this matter appear in the

Monthly List of November, 2021. In the meantime, the judgment-debtor is

granted liberty to comply with the earlier orders of Court and file their affidavit

of assets. The decree-holder is also directed to serve a notice on the judgment-

debtors informing them of the passing of this order.

(RAVI KRISHAN KAPUR, J.)

TO/S.Bag