Magma Fincorp Limited vs Sana Sreenivasula Reddy And Anr
2022 Latest Caselaw 64 Cal/2

ODC-22
                                EC/170/2020
                      IN THE HIGH COURT AT CALCUTTA
                    ORDINARY ORIGINAL CIVIL JURISDICTION
                               ORIGINAL SIDE

                           MAGMA FINCORP LIMITED
                                  Versus
                     SANA SREENIVASULA REDDY AND ANR.


     BEFORE:
     The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 11th January, 2022.

Appearance:

Mr. Paritosh Sinha, Adv.

The Court : It is submitted on behalf of the decree-holder that

notwithstanding an earlier direction for filing of Affidavit of Assets, no Affidavit of

Assets has been filed till date by the judgment debtors.

In view of the submissions made on behalf of the decree-holder, the time to

file the Affidavit of Assets is extended by a period of four weeks from date.

In the meantime, the decree-holder is also directed to effect service of a

notice on the judgment-debtors and file an Affidavit of Service on the returnable

date.

Let this matter appear on 17 February, 2022.

(RAVI KRISHAN KAPUR, J.)

TO