Magma Fincorp Limited vs Babu Lal Sharma And Ors
2021 Latest Caselaw 887 Cal/2

OD 54

                              EC 427 of 2019
                     IN THE HIGH COURT AT CALCUTTA
                   ORDINARY ORIGINAL CIVIL JURISDICTION
                              ORIGINAL SIDE

                           MAGMA FINCORP LIMITED
                                   VERSUS
                          BABU LAL SHARMA AND ORS


   BEFORE:
  The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 17th September, 2021.

APPEARANCE:

Mr. Paritosh Sinha,Adv.

Mr. K.K.Pandey,Adv.

Mr. S.B.Dasgupta,Adv.

...for the award holder.

The Court:- The decree-holder is represented. It is submitted on behalf of

the decree-holder that inspite of the direction dated 5 th December, 2019, the

judgment-debtors have failed and refused to file their Affidavit of Assets. It is also

submitted on behalf of the decree-holder that only the judgment-debtor no. 1 has

received notice of this application.

In view of the aforesaid, let this matter appear in the monthly list of

December, 2021. In the meantime, the decree-holder is directed to effect service

on both the judgment-debtors by registered post with A/D.

The time to file the affidavit of assets is extended by a period of eight weeks

from date. In default of filing of such affidavit of assets, appropriate orders for

warrant of arrest would be issued against the judgement-debtors. The decree-

holder is directed to file an affidavit of service on the returnable date.

(RAVI KRISHAN KAPUR, J.)

S.Chandra