Poonawalla Fincorp Limited vs Ashoka N. M. And Ors
2022 Latest Caselaw 463 Cal/2

ODC-14

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

                                  EC/367/2021

                        POONAWALLA FINCORP LIMITED
                                  Versus
                           ASHOKA N. M. AND ORS.



  BEFORE:
  The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 14th February, 2022

Appearance:

Mr. Paritosh Sinha, Adv.

Mr. K.K. Pandey, Adv.

Mr. S. B. Dasgupta, Adv.

The Court:- By an order dated 20th December, 2021, the Department was

directed to issue a notice to effect service under Order 21 Rule 22(1) of the Code

of Civil Procedure, 1908. A Report filed by the Department, inter alia, evidencing

that all the judgment-debtors have been served.

None appears on behalf of the judgment-debtors nor is any accommodation

prayed for on their behalf.

In view of the aforesaid, there shall be an order in terms of prayer (a) of the

Tabular Statement. The judgment-debtors are directed to file their Affidavit of

Assets within a period of four weeks from date.

The decree-holder is directed to effect service of this order on the

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

In default of filing of such Affidavit of Assets, appropriate orders for

issuance of warrant of arrest would be issued against the judgment-debtors.

Let this matter appear on 28th March, 2022.

(RAVI KRISHAN KAPUR, J.)

S.Bag