Magma Fincorp Limited vs Jmd Mega And Infrastructures Ltd. ...
2021 Latest Caselaw 927 Cal/2

OD-14
                                 EC/140/2018
                  IA NO: GA/3/2018 (Old No: GA/2776/2018),
                      GA/4/2018 (Old No: GA/2954/2018)
                      IN THE HIGH COURT AT CALCUTTA
                       Ordinary Original Civil Jurisdiction
                                ORIGINAL SIDE
                             (Via Video Conference)


                       MAGMA FINCORP LIMITED
                                Versus
               JMD MEGA AND INFRASTRUCTURES LTD. & ORS.

BEFORE:
The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 17th September, 2021.

Appearance:-

Mr.Paritosh Sinha, Adv.

..for the decree-holder The Court : None appears on behalf of the judgment-debtors nor is any

accommodation prayed for on their behalf.

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

holder that there has been no compliance with the order dated 13 June 2018

and the judgment-debtors have failed to file any affidavit of assets.

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

to file 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 the

meantime, the judgment-debtors are directed to comply with the order dated

13 June 2018 and file affidavit of assets in Form No.16 A, Appendix E of the

Code of Civil Procedure, 1908. In default of filing of such affidavit of assets,

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

debtors.

(RAVI KRISHAN KAPUR, J.)

D.Ghosh