Micky Metals Limited vs Md. Arifuddin Molla
2022 Latest Caselaw 374 Cal/2

ODC-22

                                  ORDER SHEET
                       IN THE HIGH COURT AT CALCUTTA
                        Ordinary Original Civil Jurisdiction
                                 ORIGINAL SIDE
                              [Via Video Conference]

                                  EC/82/2021

                            MICKY METALS LIMITED
                                   Versus
                            MD. ARIFUDDIN MOLLA


  BEFORE:
  The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 8th February, 2022 Appearance:

Mr. Priyankar Saha, Adv.

Mr. Ratul Das, Adv.

Mr. A. Sarkar, Adv.

...for the decree-holder

The Court: The affidavit of service filed on behalf of the decree-holder be

kept with the records. Let this matter appear on 4 th March, 2022 under the

heading "Examination of Judgment Debtors".

In the meantime, it appears from the Affidavit of Assets filed by judgment-

debtor that the following accounts of the judgment-debtor are available :-

a) Banking Accounts;

Name of the Bank - Bank of India, Bamunia Brach, Current Account

No. 414420110000023, Cash at Bank - Rs. 4,462/- 11th January, 2022.

b) Name of the Bank - Bank of India, Bamunia Brach, Saving Account No.

414410110000422, Cash at Bank - Rs. 443/- 7th January, 2022.

c) Name of the Bank - Bank of India, Bamunia Brach, Saving Account

No. 414410110006262, Cash at Bank - Rs. 1.26/- 31st December, 2021.

In view of the aforesaid, let there be an order of injunction in terms of

prayer (c) of the Tabular Statement. The judgment-debtor is restrained from

operating any of the aforesaid bank accounts without leaving aside the entirety of

the awarded amount.

The judgment-debtor is directed to be present on the returnable date.

In default of appearance, appropriate order for warrant of arrest would be

passed on the returnable date.

(RAVI KRISHAN KAPUR, J.)

TO