M/S. Indusind Bank Ltd vs Sona Sarkar & Anr
2021 Latest Caselaw 891 Cal/2

OD 45

                                   ORDER SHEET

                                    EC/350/2018

                      IN THE HIGH COURT AT CALCUTTA
                    ORDINARY ORIGINAL CIVIL JURISDICTION
                               ORIGINAL SIDE


                             M/S. INDUSIND BANK LTD.
                                     VERSUS
                               SONA SARKAR & ANR.



  BEFORE:
  The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date: 17th September, 2021.

(Via Video Conference)

Appearance:

Mr. Avishek Guha, Adv.

Mr. Karan Keswani, Adv.

...for the decree-holder

The Court: None appears on behalf of the judgment-debtors nor is any

accommodation prayed for on their behalf.

The decree-holder is represented.

It is submitted on behalf of the decree-holder that there has been no

compliance with the order dated 17 th July, 2019 and the judgment-debtors have

failed to file their Affidavit of Assets in terms of the order dated 17 th July, 2019.

In view of the aforesaid, the decree-holder is directed to serve a notice on

the judgment-debtors by registered speed post with acknowledgement due and

file an affidavit of service on the returnable date.

The judgment-debtors are directed to comply with the directions contained

in the order dated 17th July, 2019. In default of filing such affidavit of assets,

appropriate orders for warrants of arrest would be issued against the

judgment-debtors.

The matter is made returnable on 16th November, 2021.

(RAVI KRISHAN KAPUR, J.) B.Pal