Avanse Financial Services ... vs Mukesh Creation Private Limited ...
2021 Latest Caselaw 834 Cal/2

OD-106
                                  EC/193/2020
                       IN THE HIGH COURT AT CALCUTTA
                        Ordinary Original Civil Jurisdiction
                                 ORIGINAL SIDE
                              (Via Video Conference)


                  AVANSE FINANCIAL SERVICES LIMITED
                                Versus
             MUKESH CREATION PRIVATE LIMITED AND 4 OTHERS


  BEFORE:
  The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 15th September, 2021.

Appearance:-

Mr.Aniruddha Mitra, Adv.

..for the decree-holder

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

the judgment-debtors nor is any accommodation prayed for on their behalf.

The affidavit of service filed on behalf of the decree-holder be kept with

the records.

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

debtors informing them of the returnable date.

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

issuance of directions on the judgment-debtors to file affidavit of assets, no

affidavit of assets has been filed till date. In default, appropriate orders would

be passed on the returnable date.

The decree-holder is directed to file affidavit of service on the returnable

date.

The matter is made returnable on 27 September 2021.

(RAVI KRISHAN KAPUR, J.)

D.Ghosh