M/S. Capital First Limited vs M/S. Satyajit Deb & Ors
2021 Latest Caselaw 835 Cal/2

OD-77
                                  ORDER SHEET
                       IN THE HIGH COURT AT CALCUTTA
                        Ordinary Original Civil Jurisdiction
                                 ORIGINAL SIDE
                              [Via Video Conference]

                                  EC/169/2018

                          M/S. CAPITAL FIRST LIMITED
                                    Versus
                          M/S. SATYAJIT DEB & ORS.

  BEFORE:
  The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 15th September, 2021 Appearance:

Ms. Tutul Das Singh, Adv.

Mr. Amar Singh, Adv.

Ms. Pooja Sett, Adv.

Mr. Ranjit Singh, Adv.

...for the decree-holder

The Court: None appears on behalf of the judgment-debtors nor is any

accommodation prayed for on their behalf. The decree-holder is represented

and submits that notwithstanding the order dated 27 th June, 2018 no affidavit

of assets has been filed till date by the judgment-debtors.

In view of the aforesaid, a final opportunity is given to the judgment-

debtors to comply with the directions of the order dated 27 th June, 2018.

Let this matter appear on 2nd December, 2021.

In the meantime, the decree-holder is requested to intimate this order to

the judgment-debtors.

It is made clear that in default of filing affidavit of assets, appropriate

order for warrant of arrest would be issued against the judgment-debtors.

(RAVI KRISHAN KAPUR, J.) S.Bag/TO