Idfc First Bank Ltd (Capital First ... vs Yashoda Devi And Ors
2021 Latest Caselaw 920 Cal/2

OD-62
                                        EC/439/2019
                             IN THE HIGH COURT AT CALCUTTA
                              Ordinary Original Civil Jurisdiction
                                       ORIGINAL SIDE



                        IDFC FIRST BANK LTD (CAPITAL FIRST LTD)
                                          VS
                                YASHODA DEVI AND ORS


   BEFORE:
   The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 17th September, 2021.

Appearance:

Ms. Tutul Das Singh, Adv.

Mr. Amar Singh, Adv.

Ms. Pooja Sett, Adv.

Mr. Ranjit Singh, Adv.

The Court: None appears on behalf of the judgment debtors. The

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

that there has been no compliance with the order dated 6th February, 2020

nor have the judgment debtors filed their Affidavit of Assets in terms of

Form 16A, Appendix E of the Code of Civil Procedure, 1908.

In view of the aforesaid, the time to file the affidavit of assets is

extended by a period of eight weeks from date.

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

default of filing of an Affidavit of Assets, appropriate orders for warrant of

arrest would be issued against the judgment debtors. The decree-holder is

directed to intimate the judgment debtors forthwith of the passing of this

order.

(RAVI KRISHAN KAPUR,J.) SK./pkd