Srei Equipment Finance Limited vs Rachna Jaiswal And Anr
2022 Latest Caselaw 2215 Cal/2

OD-7
                                    EC/212/2022
                        IN THE HIGH COURT AT CALCUTTA
                      ORDINARY ORIGINAL CIVIL JURISDICTION
                                 ORIGINAL SIDE

                         SREI EQUIPMENT FINANCE LIMITED
                                    -VERSUS-
                            RACHNA JAISWAL AND ANR.

        BEFORE:
        The Hon'ble JUSTICE SHEKHAR B. SARAF
        Date: 18th August, 2022.
                                                                         Appearance:
                                                         Mr. Swatarup Banerjee, Adv.
                                                        Ms. Archana Chowdhary, Adv.
                                                               ...for the decree-holder.

                                                             Ms. Shahina Haque, Adv.
                                                        Mr. Raushan Kumar Ray, Adv.
                                                           ...for the judgment-debtors.


          The Court: Learned Counsel appearing on behalf of the decree-holder seeks

leave to file Vakalatnama within the course of this day. Such leave is granted.

          The respondents/judgment-debtors are directed to file their affidavits of

assets within a period of twelve weeks from date.

The matter is made returnable after fourteen weeks for examination of the

judgment-debtors.

The judgment-debtor no.1 should be present on the day of examination.

Advance copy of the affidavits of assets should be provided to the Counsel

appearing on behalf of the decree-holder.

(SHEKHAR B. SARAF, J.)

S.pal