Srei Equipment Finance Limited vs Ramakant Rai & Anr
2021 Latest Caselaw 895 Cal/2

OD-32
                                  EC/325/2018
                       IN THE HIGH COURT AT CALCUTTA
                        Ordinary Original Civil Jurisdiction
                                 ORIGINAL SIDE
                              (Via Video Conference)


                      SREI EQUIPMENT FINANCE LIMITED
                                  Versus
                            RAMAKANT RAI & ANR.

BEFORE:
The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 17th September, 2021.

Appearance:-

Mr.Swatarup Banerjee, Adv.

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

of the decree-holder that notwithstanding the order dated 29 August 2018, no

affidavit of assets has been filed by the judgment-debtors.

As a final opportunity, time to file affidavit of assets is extended by a

period of eight weeks from date.

The matter is made returnable in the monthly list of December, 2021. In

default of filing of such affidavit of assets, appropriate orders of warrant of

arrest would be issued against the judgment-debtors.

The decree-holder is directed to forthwith inform the judgment-debtors

of the passing of this order by a registered post with acknowledgement due

and file affidavit of service on the returnable date.

(RAVI KRISHAN KAPUR, J.)

D.Ghosh