Srei Equipment Finance Limited vs Raji Naik And Anr
2021 Latest Caselaw 905 Cal/2

OD - 4
                                 EC 120 OF 2018
                       IN THE HIGH COURT AT CALCUTTA
                        Ordinary Original Civil Jurisdiction
                                 ORIGINAL SIDE


                      SREI EQUIPMENT FINANCE LIMITED
                                     Vs
                             RAJI NAIK AND ANR.


  BEFORE:
  The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 17th September, 2021.

Appearance :

Mr. Hareram Singh, Adv., for the decree-holder.

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

the decree-holder that notwithstanding the order dated 29 August 2018 the

judgment-debtors have failed to file any affidavit of assets in Form No.16A of

Appendix - E of the Code of Civil Procedure, 1908.

The decree-holder is directed to serve a notice on the judgment-debtor no.1

informing them of this order. The judgment-debtor no.1 is directed to file the

affidavit of assets in terms of the order dated 29 August 2018 prior to the

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

warrant of arrest would be issued against the judgment-debtor no.1.

Let this matter appear in the Monthly List of December, 2021. The decree-

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

(RAVI KRISHAN KAPUR, J.)

S.Das AR[CR]