Srei Equipment Finance Limited vs Kutubbudin Shaikh & Anr
2021 Latest Caselaw 867 Cal/2

OD-46
                                 ORDER SHEET
                      IN THE HIGH COURT AT CALCUTTA
                       Ordinary Original Civil Jurisdiction
                                ORIGINAL SIDE
                             [Via Video Conference]

                                 EC/256/2018

                     SREI EQUIPMENT FINANCE LIMITED
                                 Versus
                       KUTUBBUDIN SHAIKH & ANR.

  BEFORE:
  The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 16th September, 2021 Appearance:

Mr. Swatarup Banerjee, Adv. Ms. Khusboo Choudhury, Adv.

...for the decree-holder

The Court : The decree-holder prays for liberty to file a supplementary

affidavit. Let such supplementary affidavit be filed before the returnable date

and a copy thereof be served on the judgment-debtors.

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

assets in Form No. 16A of Appendix-E of the Code of Civil Procedure, 1908

before the returnable date.

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

informing them of the order and the returnable date.

Let this matter appear for hearing on 10th November, 2021.

(RAVI KRISHAN KAPUR, J.)

TO/S.Bag