Aditya Birla Finance Limited vs Hrg Trading Pvt. Ltd
2022 Latest Caselaw 415 Cal/2

OD-4

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

                                    EC/121/2021

                         ADITYA BIRLA FINANCE LIMITED
                                    Versus
                            HRG TRADING PVT. LTD.


     BEFORE:
     The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 9th February, 2022 Appearance:

Ms. Pooja Sett, Adv.

...for the decree-holder

The Court: Notwithstanding the order dated 17 th January, 2022 no

Affidavit of Assets has been filed on behalf of the judgment-debtor till date. The

judgment-debtor is represented. As a last chance, the time to file the Affidavit of

Assets is extended till the 17th February, 2022.

Let this matter appear on 18th February, 2022.

It is made clear that in default of filing of Affidavit of Assets, appropriate

order for warrant of arrest would be issued against the judgment-debtor.

(RAVI KRISHAN KAPUR, J.)

TO