Srei Equipment Finance Limited vs Mohammed Faruk Mazumdar Ahmed & ...
2021 Latest Caselaw 860 Cal/2

OD-43
                                   ORDER SHEET
                        IN THE HIGH COURT AT CALCUTTA
                         Ordinary Original Civil Jurisdiction
                                  ORIGINAL SIDE
                               [Via Video Conference]

                                   EC/244/2018

                  SREI EQUIPMENT FINANCE LIMITED
                              Versus
              MOHAMMED FARUK MAZUMDAR AHMED & ANR.

 BEFORE:
 The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 16th September, 2021 Appearance:

Mr. Swatarup Banerjee, Adv.

...for the decree-holder

The Court: It is submitted on behalf of the decree-holder that

notwithstanding directions for filing of affidavit of assets in the Form No. 16A

of Appendix-E of the Code of Civil Procedure, 1908, no affidavit of assets has

been filed by the judgment-debtors till date. As a final opportunity, the

judgment-debtors are directed to file their affidavit of assets within a period of

four weeks from date.

In the meantime, the decree-holder is also directed to issue necessary

publication in two local Newspapers in and around Nagaon, Assam and

intimate the judgment-debtors that this matter is made returnable on 10 th

November, 2021. The decree-holder shall publish the gist of column 10 of the

Tabular Statement.

The judgment-debtors are directed to positively file the affidavit of assets

on the returnable date.

In default of filling of affidavit of assets, appropriate order for warrants of

arrest would be issued against the judgment-debtors.

(RAVI KRISHAN KAPUR, J.)

TO/S.Bag