Idfc First Bank Limited vs M/S. Hi Life Traders Private ...
2022 Latest Caselaw 704 Cal/2

ODC-29

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

                                     EC/54/2022

                             IDFC FIRST BANK LIMITED
                                        VS
                 M/S. HI LIFE TRADERS PRIVATE LIMITED AND ORS.


BEFORE:
The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 28th February, 2022.

Appearance:

Ms. Tutul Das Singh, Adv.

Mr. Ranjeet Singh, Adv.

Ms. Pooja Sett, Adv.

Mr. Rajarshi Dutta, Adv.

Mr. S. Nayak, Adv.

Mr. B. Ghosh, Adv.

The Court:- It is submitted on behalf of the judgment-debtors that an

opportunity of four weeks be given to the judgment-debtors to file their Affidavit

of Assets.

In view of the submissions made on behalf of the judgment-debtors, let

this matter appear on 4th April, 2022.

In the meantime, the judgment-debtors are directed to file their Affidavit of

Assets and serve a copy thereof to the decree-holder prior to the returnable date.

(RAVI KRISHAN KAPUR, J.)

S.Bag