Vijai Shree Private Limited vs The Md
2022 Latest Caselaw 2137 Cal/2

OD - 4

                          ORDER SHEET
                           EC/254/2022
                 IN THE HIGH COURT AT CALCUTTA
               ORDINARY ORIGINAL CIVIL JURISDICTION
                          ORIGINAL SIDE

              VIJAI SHREE PRIVATE LIMITED
                           VS
THE MD, FOODGRAINS, PUNJAB STATE CO-OPERATIVE SUPPLY AND
               MARKETING FEDERATION LTD


BEFORE:
The Hon'ble JUSTICE MD. NIZAMUDDIN

Date : 5th August, 2022.

Appearance:

Mr. Dhruva Ghosh, Sr. Adv.

Ms. Vineeta Meharia, Adv.

Mr. Souvik Majumder, Adv.

Mr. Pushan Kar, Adv.

Ms. Dikshita Chomal, Adv.

Ms. Ananya Das, Adv.

...For the decree-holder

The Court : Learned advocate appearing for the decree-holder is

present and files affidavit of service which may be kept with the record.

None appears for the judgment debtor and no accommodation is

sought.

Considering the facts and circumstances of the case as appears

from record and submission of learned counsel appearing for the decree-

holder, let there be an order in terms of prayers (a) and (e) under Column

10 of the Tabular Statement which are as follows :

"(a) The Judgement debtor be directed to file affidavit of assets in

terms of Form 16A of Appendix "E" of the Code of Civil Procedure, 1908

for disclosing full particulars of their assets and properties, both movable

and immovable, sufficient to satisfy the decreetal claim in the said

judgement dated 7th September, 2021 as corrected by order dated 14th

February, 2022 ;

(e) An order be passed issuing direction for attachment of the Bank

Account maintained by the Jute Commissioner, Government of India,

Ministry of Textile in the name of Jute Commissioner A/C MARKFED

being Account No. 5020002212105 in HDFC Bank, U.N. Brahmachari

Street Branch;"

Manager HDFC Bank, U.N. Brahmachari Street Branch shall act on

the server copy of this order.

This matter is made returnable on 22nd August, 2022.

Learned advocate appearing for the decree-holder shall

communicate this order to the judgment debtor.

(MD. NIZAMUDDIN, J.) TR/