Srei Equipment Finance Ltd vs Sirajuddin Khan & Ors
2021 Latest Caselaw 868 Cal/2

OD-31

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

                                   EC/204/2018

                        SREI EQUIPMENT FINANCE LTD.
                                   Versus
                          SIRAJUDDIN KHAN & ORS.


  BEFORE:
  The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 16th September, 2021 Appearance:

Mr. Swatarup Banerjee, Adv.

...for the decree-holder

The Court: Affidavit of service filed on behalf of the decree-holder be kept

with the records.

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

orders of Court no affidavit of assets has been filed on behalf of the judgment

debtors.

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

debtors to file their affidavit of assets within a period of four weeks from date.

The matter is made returnable on 9th November, 2021.

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

and file an affidavit of service on the returnable date.

(RAVI KRISHAN KAPUR, J.)

S.Bag/TO