Poonawalla Fincorp Limited vs Shree Kamakshi Motors And Ors
2022 Latest Caselaw 596 Cal/2

ODC-13
                                 EC/278/2021
                       IN THE HIGH COURT AT CALCUTTA
                       Ordinary Original Civil Jurisdiction
                                ORIGINAL SIDE
                             (Via Video Conference)


                       POONAWALLA FINCORP LIMITED
                                  VS
                     SHREE KAMAKSHI MOTORS AND ORS.

  BEFORE:
  The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 21st February, 2022.

Appearance:-

Mr. Paritosh Sinha, Adv.

Mr. K.K.Pandey, Adv.

Mr. S. B. Dasgupta, Adv.

Mr. Abhishek Sikdar, Adv.

Ms. Pallavi Roy, Adv.

The Court:- The judgment-debtors are represented. An accommodation is

prayed for on behalf of the judgment debtors to file their Affidavit of Assets.

Let this matter appear on 28 February 2022.

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.

(RAVI KRISHAN KAPUR, J.)

D.Ghosh