Smt. Madhu Surana vs Smt. Sudha Kankaria
2022 Latest Caselaw 583 Cal/2

OD 12
                              EC/168/2021
                    IN THE HIGH COURT AT CALCUTTA
                  ORDINARY ORIGINAL CIVIL JURISDICTION
                             ORIGINAL SIDE


                             SMT. MADHU SURANA
                                     VS
                            SMT. SUDHA KANKARIA

  BEFORE:
  The Hon'ble JUSTICE SHEKHAR B. SARAF

Date : 21st February, 2022.

[Via Video Conference]

Appearance:

Mr. Rudrajit Sarkar, Adv.

Mr. Jai Kumar Surana, Adv.

Mrs. Aindrila Basu, Adv.

Mr. Prabal Kr. Mukherjee Sr. Adv.

Mr. Subrata Goswami, Adv.

Mr. Debrup Bhattacharji, Adv.

The Court: Heard counsel appearing on behalf of the parties.

A copy of the execution petition has also been handed over to the

advocate on record on behalf of the judgment debtor.

The judgment debtor is directed to file affidavit of assets within four

weeks from date. Matter is made returnable four weeks hence.

Affidavits may be exchanged in the execution petition also. Affidavit in

opposition be filed within three weeks from date; reply thereto, if any, be filed

within one week thereafter.

(SHEKHAR B. SARAF, J.)

sp/