Poonawalla Fincorp Limited vs Parasnath Distributors And Ors
2022 Latest Caselaw 626 Cal/2

ODC-1
                                   EC/311/2021
                                IA NO: GA/1/2022
                       IN THE HIGH COURT AT CALCUTTA
                        Ordinary Original Civil Jurisdiction
                                  ORIGINAL SIDE
                              (Via Video Conference)


                       POONAWALLA FINCORP LIMITED
                                   VS
                     PARASNATH DISTRIBUTORS AND ORS.


  BEFORE:
  The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 22nd February, 2022.

Appearance:-

Mr. Paritosh Sinha, Adv.

Mr. Priyankar Saha, Adv.

Mr. K.K. Pandey, Adv.

The Court:- By an order dated 9 December 2021, the judgment debtors

no. 1 and 2 were directed to file their Affidavit of Assets. It is submitted on

behalf of the judgment debtors no.1 and 2 that the affidavits which have been

filed by them, are not in compliance with the provisions of Code of Civil

Procedure, 1908.

In view of the aforesaid, liberty is granted to the judgment debtor nos.1

and 2 to file fresh Affidavit of Assets in compliance with the order dated 9

December 2021.

Let this matter appear on 25 February 2022.

The judgment debtors no.1 and 2 are also directed to serve an advance

copy of the Affidavit of Assets to Advocate appearing on behalf of the decree-

holder.

(RAVI KRISHAN KAPUR, J.)

D.Ghosh