Idfc First Bank Ltd vs Md. Abdul Wahab And Anr
2022 Latest Caselaw 648 Cal/2

OD-14
                                       EC/239/2020
                            IN THE HIGH COURT AT CALCUTTA
                             Ordinary Original Civil Jurisdiction
                                      ORIGINAL SIDE
                                   (Via Video Conference)


                                 IDFC FIRST BANK LTD
                                          VS
                              MD. ABDUL WAHAB AND ANR.


  BEFORE:
  The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 23rd February, 2022.

Appearance:-

Ms. Tutul Das Singh, Adv.

Ms. Pooja Sett, Adv.

Mr. Ranjit Singh, Adv.

Ms. S. Das, Adv.

The Court:- Affidavit of Service filed on behalf of the decree-holder be kept with

the records.

It is submitted on behalf of the decree-holder that notwithstanding an earlier

order dated 27 January 2022, no Affidavit of Assets has yet been filed by the judgment-

debtors.

In view of the aforesaid, the time to file Affidavit of Assets is extended by a period

of four weeks from date.

Let this matter appear on 28 March 2022.

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

debtors informing them of this order date and file an Affidavit of Service on the

returnable date.

(RAVI KRISHAN KAPUR, J.)

D.Ghosh