Poonawalla Fincorp Limited vs Chinya Seetharam Sreenivas And ...
2022 Latest Caselaw 402 Cal/2

ODC-8
                                   EC/287/2021
                        IN THE HIGH COURT AT CALCUTTA
                         Ordinary Original Civil Jurisdiction
                                  ORIGINAL SIDE
                               (Via Video Conference)



                       POONAWALLA FINCORP LIMITED
                                   VS
                   CHINYA SEETHARAM SREENIVAS AND ORS.


  BEFORE:
  The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 9th February, 2022.

Appearance:-

Mr. Paritosh Sinha, Adv.

Mr. K.K. Pandey, Adv.

Mr. S. B. Dasgupta, Adv.

The Court:- It appears that by an order dated 2nd December, 2021 the

judgment debtors were directed to file their Affidavit of Assets. In default of filing

the Affidavit of Assets, necessary orders with regard to warrant of arrest were to

be issued against the judgment-debtors.

It is submitted on behalf of the decree-holder that no Affidavit of Assets

have been filed till date.

As a last chance, the decree-holder is directed to serve a notice on the

judgment debtors and file an Affidavit of Service on the returnable date.

Let this matter appear on 16th February, 2022.

(RAVI KRISHAN KAPUR, J.)

D.Ghosh