Tata Capital Financial Services ... vs Siaram Choudhury And Anr
2022 Latest Caselaw 543 Cal/2

OD-31


                         IN THE HIGH COURT AT CALCUTTA
                          Ordinary Original Civil Jurisdiction
                                   ORIGINAL SIDE
                                (Via Video Conference)


                                    EC/130/2019


                     TATA CAPITAL FINANCIAL SERVICES LTD.
                                      VS
                         SIARAM CHOUDHURY AND ANR.


BEFORE:
The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 17th February, 2022.

Appearance:-

Mr. Swatarup Banerjee, Adv.

The Court:- The report filed by the Receiver be kept with the records.

The Receiver is directed to circular a copy of the Report on all the parties.

The Receiver also stands discharged.

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

accommodation prayed for on their behalf.

It is submitted on behalf of the decree-holder that a sum in excess of

Rs.14 lakhs still remained due and payable under the decree.

In view of the aforesaid, the judgment-debtors are directed to file their

Affidavit of Assets in Form No. 16A, Appendix-E of the Code of Civil Procedure,

1908.

It is made clear that 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 4th April, 2022.

(RAVI KRISHAN KAPUR, J.)

S.Bag