Zenith Credit Corporation vs Trisha Enterprises And Anr
2021 Latest Caselaw 896 Cal/2

OD - 13
                                 EC 138 OF 2018
                       IN THE HIGH COURT AT CALCUTTA
                        Ordinary Original Civil Jurisdiction
                                 ORIGINAL SIDE


                         ZENITH CREDIT CORPORATION
                                     Vs
                        TRISHA ENTERPRISES AND ANR.


  BEFORE:
  The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 17th September, 2021.

Mr. Paritosh Sinha, Mr. Joydeep Roy Advs., for the decree-holder.

The Court: None appears on behalf of the judgment-debtors. It is submitted

on behalf of the decree-holder that the settlement efforts in terms of the earlier

orders of this Court have failed.

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

the judgment-debtors informing them of this order.

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

meantime, the judgment-debtors are directed to file their affidavits of assets in

Form No.16A of Appendix - E of the Code of Civil Procedure, 1908. In default of

filing of such affidavits of assets, appropriate orders for warrants of arrest would

be issued against the judgment-debtors. The decree-holder is directed to file an

affidavit of service on the returnable date.

(RAVI KRISHAN KAPUR, J.)

S.Das AR[CR]