Cholamandalam Investment And ... vs Sekh Mujibar Rahaman & Ors
2021 Latest Caselaw 869 Cal/2

OD-35
                                  ORDER SHEET
                       IN THE HIGH COURT AT CALCUTTA
                        Ordinary Original Civil Jurisdiction
                                 ORIGINAL SIDE
                              [Via Video Conference]

                                   EC/214/2018

           CHOLAMANDALAM INVESTMENT AND FINANCE COMPANY
                              Versus
                   SEKH MUJIBAR RAHAMAN & ORS.


  BEFORE:
  The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 16th September, 2021 Appearance:

Ms. Shreeyashee Das, Adv.

Mr. Jishnujit Roy, Adv.

..for the decree-holder

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

with the records.

It appears from the earlier orders of Court that notwithstanding a direction

on the judgment-debtors to file their affidavit of assets, no affidavit of assets

has been filed 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.

The decree-holder is directed to effect service of a notice on the judgment-

debtors informing them of this order.

Let this matter appear in the Monthly List of November, 2021.

The decree-holder is directed to file an affidavit of service on the returnable

date.

(RAVI KRISHAN KAPUR, J.)

S.Bag/TO