M/S Cholamandalam Investment And ... vs Tushar Bansal And Anr
2021 Latest Caselaw 909 Cal/2

OD 57

                              EC 432 of 2019
                     IN THE HIGH COURT AT CALCUTTA
                   ORDINARY ORIGINAL CIVIL JURISDICTION
                              ORIGINAL SIDE

   M/S CHOLAMANDALAM INVESTMENT AND FINANCE COMPANY LIMITED
                           VERSUS
                   TUSHAR BANSAL AND ANR


   BEFORE:
  The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 17th September, 2021.

APPEARANCE:

Mr. Shrayashee Das,Adv.

Mr. Jishnujit Roy,Adv.

..for the award holder.

The Court:-The affidavit of service filed on behalf of the decree-holder be

kept with the records.

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

holder that notwithstanding service of the order dated 6 th February, 2020, the

judgment-debtors have failed to file affidavit of assets.

In view of non-compliance on the part of the judgment-debtors, a last

opportunity is given to the judgment-debtors to file the affidavit of assets within a

period of eight weeks from date.

Let this matter appear in the monthly list of December, 2021. In the

meantime, the judgment-debtors are directed to positively file the affidavit of

assets before the returnable date. In default of filing of such affidavit of assets,

appropriate orders for warrant of arrest would be issued against the judgment-

debtors.

(RAVI KRISHAN KAPUR, J.)

S.Chandra