Magma Fincorp Limited vs Dasari Srinivasa Rao And Anr
2021 Latest Caselaw 946 Cal/2

OD-65
                                  ORDER SHEET
                       IN THE HIGH COURT AT CALCUTTA
                        Ordinary Original Civil Jurisdiction
                                 ORIGINAL SIDE
                              [Via Video Conference]

                                EC/455/2019
                    IA NO: GA/1/2020 (Old No. GA/557/2020)

                          MAGMA FINCORP LIMITED
                                   Versus
                      DASARI SRINIVASA RAO AND ANR.

  BEFORE:
  The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 20th September, 2021

Appearance:

Mr. Paritosh Sinha, Adv.

Mr. K.K. Pandey, Adv.

Mr. S.B. Dasgupta, Adv.

...for the decree-holder

The Court : The time to file the affidavit of assets in terms of the order

dated 5th December, 2019 is extended by a period of eight weeks from date.

It is made clear that in default of filing affidavit of assets, appropriate order

for warrant of arrest would be issued against the judgment-debtors.

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

The decree-holder is directed to inform the judgment-debtors and file an

affidavit of service on the returnable date.

(RAVI KRISHAN KAPUR, J.)

TO/S.Bag