Idfc First Bank Limited vs M/S. Rafique Enterprise And Ors
2022 Latest Caselaw 549 Cal/2

OD-13

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


                                  EC/242/2020

                          IDFC FIRST BANK LIMITED
                                     VS
                     M/S. RAFIQUE ENTERPRISE AND ORS.



  BEFORE:
  The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 17th February, 2022.

Appearance:

Mr. Tutul Das Singh, Adv.

Ms. Pooja Sett, Adv.

Mr. Ranjit Singh, Adv.

...for the decree-holder

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

accommodation prayed for on their behalf.

Notwithstanding the earlier order dated 19 th January, 2022, no Affidavit of

Assets has yet been filed by any of the judgment-debtors.

The decree-holder is directed to effect service on the judgment-debtor no. 1

and file an affidavit of service on the returnable date. As a last chance, the time

to file the Affidavit of Assets is extended by a period of two weeks from date.

Let this matter appear on 15 March, 2022.

In the meantime, the decree-holder is directed to forthwith serve a notice

on all the judgment-debtors and file an affidavit of service on the returnable

date.

(RAVI KRISHAN KAPUR, J.)

TO