Srei Equipment Finance Limited vs Mohd Ayyaz
2021 Latest Caselaw 983 Cal/2

OD-35
                                 EC/334/2018
                      IN THE HIGH COURT AT CALCUTTA
                       Ordinary Original Civil Jurisdiction
                                ORIGINAL SIDE
                             (Via Video Conference)


                     SREI EQUIPMENT FINANCE LIMITED
                                 Versus
                               MOHD AYYAZ



BEFORE:
The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 20th September, 2021.

Appearance:-

Mr.Swatarup Banerjee, Adv.

The Court : The decree-holder is represented.

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

In the meantime, the decree-holder is directed to serve a notice on the

judgment-debtor informing him of the returnable date.

The judgment-debtor is also directed to file his affidavit of assets in

Form No.16 A Appendix E of the Code of Civil Procedure, 1908 on or before

the returnable date.

(RAVI KRISHAN KAPUR, J.)

D.Ghosh