Poonawalla Fincorp Limited vs A N V Shawls And Ors
2022 Latest Caselaw 2145 Cal/2

ODC 7


                             ORDER SHEET
                              EC/366/2021
                    IN THE HIGH COURT AT CALCUTTA
                  ORDINARY ORIGINAL CIVIL JURISDICTION
                         COMMERCIAL DIVISION


                       POONAWALLA FINCORP LIMITED
                                    VS
                          A N V SHAWLS AND ORS.


  BEFORE:
  The Hon'ble JUSTICE SHEKHAR B. SARAF

Date: 5th August, 2022.

Appearance:

Mr. Paritosh Sinha, Adv.

Mr. Meghnad Dutta,Adv.

Mr. K.K. Pandey, Adv.

Ms. Enakshi Saha, Adv.

...for the petitioner

Ms. Arundhati Banerjee, Adv.

Mr. Kaustav Banerjee, Adv.

...for the judgment debtor no.2

Mr. Pradyat Saha, Adv.

...for the judgment debtor no.4

The Court: Affidavit of assets filed by the judgment-debtor no.4 is taken on

record.

Deposition of Mr. Varun Mehra, judgment-debtor no.2 has been taken in

Court today. The next date for examination is fixed on November 11, 2022.

The judgment-debtor no.2 is directed to produce the documents that are

being undertaken by him to be produced in his deposition on that date.

The judgment-debtor no.4 who has filed affidavit of assets in Court today is

also directed to be present in Court on that date. The judgment-debtor no.3 is

also directed to file the affidavit of assets by the returnable date.

(SHEKHAR B. SARAF, J.) B.Pal