Central Inland Water Transport ... vs Maeksin Shipping Co. Pvt. Ltd
2022 Latest Caselaw 489 Cal/2

OD-17
                                EC/264/2019
                      IN THE HIGH COURT AT CALCUTTA
                    ORDINARY ORIGINAL CIVIL JURISDICTION
                               ORIGINAL SIDE




          CENTRAL INLAND WATER TRANSPORT CORPORATION LIMITED
                                   VS
                      MAEKSIN SHIPPING CO. PVT. LTD.




      BEFORE:
      The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 15th February, 2022.

Appearance:

Mr. Priyankar Saha, Adv.

Mr. Ashok Kr. Jena, Adv.

The Court : An accommodation is prayed for on the personal ground of the

Advocate on Record of the judgment debtor. It appears that notwithstanding the

order dated 11 January, 2022, no Affidavit of Assets has yet been filed by any of

the judgment debtors.

As a last chance, the time to file Affidavit of Assets is extended till 21

February, 2022. It is made clear that in default of filing of the Affidavit of Assets,

appropriate orders for warrant of arrest of the directors mentioned at page 12 of

the Affidavit in Support of the Tabular Statement would be passed.

(RAVI KRISHAN KAPUR, J.) SK.