Ltd vs Lmj Shipping Pvt Limited
2022 Latest Caselaw 717 Cal/2

ODC- 22
                                   EC/322/2021
                        IN THE HIGH COURT AT CALCUTTA
                         Ordinary Original Civil Jurisdiction
                                  ORIGINAL SIDE
                               (Via Video Conference)



              CENTRAL INLAND WATER TRANSPORT CORPORATION
                                   LTD.
                                    VS
                         LMJ SHIPPING PVT LIMITED

  BEFORE:
  The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 28th February, 2022.

Appearance:-

Mr. Priyankar Saha. Adv.

Mr. Ashok Kumar Jena, Adv.

Mr. Nirmalya Dasgupta, Adv.

The Court:- The Affidavit of Assets filed on behalf of the judgment-debtor

be kept with the records. Let a copy of the Affidavit of Assets be served on the

award-holder in Court today.

List this matter under the heading 'Examination of the Judgment Debtors'

on 24 March 2022.

Liberty is granted to the decree-holder to file a Supplementary Affidavit, if

so advised.

It is made clear that a responsible and senior officer of the judgment-

debtors will be present for examination of the judgment-debtors on the

returnable date.

(RAVI KRISHAN KAPUR, J.)

D.Ghosh