Smt. Debarati Sen vs Smt. Susama Ray
2022 Latest Caselaw 2120 Cal/2

OD-8
                                   ORDER SHEET

                                   EC/372/2021
                                 IA NO: GA/1/2022

                        IN THE HIGH COURT AT CALCUTTA
                         Ordinary Original Civil Jurisdiction
                                  ORIGINAL SIDE

                                SMT. DEBARATI SEN
                                        VS
                                 SMT. SUSAMA RAY


   BEFORE:
   The Hon'ble JUSTICE SHEKHAR B. SARAF

Date : 3rd August, 2022 Appearance:

Mr. Suman Dutt, Adv.

Mr. Priyankar Saha, Adv.

Ms. Sormi Dutta, Adv.

...for the petitioner

Mr. P.C. Paul Chowdhury, Adv.

Mr. D.N. Mukherjee, Adv.

...for the judgment-debtor

The Court: The affidavit of assets is still not ready as informed by Mr.

P.C. Paul Chowdhury, Counsel appearing on behalf of the award-debtor. He

prays for two weeks' time to file the same.

Accordingly, time to file affidavit of assets is extended by two weeks. In

the event affidavit of assets is not filed within two weeks, necessary orders shall

be passed on the returnable date.

Matter is made returnable two weeks hence.

Leave granted to amend the Tabular Statement.

(SHEKHAR B. SARAF, J.)

R.Bhar