Quippo Infrastructure Limited vs T. S. Enterprise
2021 Latest Caselaw 955 Cal/2

OD-63

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

                                  EC/434/2019

                      QUIPPO INFRASTRUCTURE LIMITED
                                     Versus
                              T. S. ENTERPRISE


  BEFORE:
  The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 20th September, 2021

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

the decree-holder that notwithstanding a direction dated 2 nd December, 2019,

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

In view of the aforesaid, let this matter appear in the Monthly List of

December, 2021.

In the meantime, the time to file the affidavit of assets is extended by a

period of eight weeks from date.

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

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

(RAVI KRISHAN KAPUR, J.)

S.Bag/TO