Capital First Limited vs Kakali Mondal & Ors
2021 Latest Caselaw 839 Cal/2

OD-79
                                 ORDER SHEET
                      IN THE HIGH COURT AT CALCUTTA
                       Ordinary Original Civil Jurisdiction
                                ORIGINAL SIDE
                             [Via Video Conference]

                                  EC/172/2018

                            CAPITAL FIRST LIMITED
                                    Versus
                            KAKALI MONDAL & 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. The decree-

holder is represented. It appears that by an order dated 21 st August, 2018 an

opportunity was granted to the judgment-debtors to file the affidavit of assets.

No affidavit of assets has been filed till date by the judgment-debtors.

In view of the aforesaid, let this matter appear on 2nd December, 2021.

In the meantime, the judgment-debtors are directed to file affidavit of

assets in Form 16A Appendix-E of the Code of Civil Procedure, 1908 by the

returnable date.

The decree-holder is directed to intimate the judgment-debtors as well as

the Advocate appearing on behalf of the judgment-debtors of the passing of

this order.

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