Emars Mining And Construction ... vs Manjunath Hebbar
2021 Latest Caselaw 783 Cal/2

OD-73
                                     EC 27 of 2021

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


              EMARS MINING AND CONSTRUCTION PRIVATE LIMITED
                                 VERSUS
                            MANJUNATH HEBBAR

  BEFORE:
  The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 13th September, 2021.

Appearance:

Ms. Shivangi Thard, Adv.

Mr. R. Agarwal, Adv.

Mr. Sukanta Ghosh, Adv.

The Court: Mr. Sukanta Ghosh appears for the judgment-debtor and prays for

time to file their affidavit of assets. It appears from the earlier order that

notwithstanding direction having been passed on 23rd February, 2021, no affidavit of

assets have been filed till date.

As a last chance, let this matter appear on 21st September, 2021. In the

meantime, the judgment-debtor is directed to file their affidavit of assets and serve a

copy thereof on the decree-holder.

It is made clear that the aforesaid direction is peremptory in nature and in

default, appropriate orders for warrant of arrest would be issued against the

judgment-debtor.

List this matter on 21st September, 2021.

(RAVI KRISHAN KAPUR, J.)

s.pal/sk.