Poonawalla Fincorp Limited vs Abhishek Kumar Yadav And Anr
2022 Latest Caselaw 88 Cal/2

ODC-40
                                        EC/198/2021
                             IN THE HIGH COURT AT CALCUTTA
                          ORDINARY ORIGINAL CIVIL JURISDICTION
                                      ORIGINAL SIDE



                              POONAWALLA FINCORP LIMITED
                                          VS
                             ABHISHEK KUMAR YADAV 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 petitioner that notwithstanding a

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 petitioner, the time to file the Affidavit of

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

In the meantime, the petitioner is also directed to effect service and file an Affidavit of

Service on the returnable date.

Let this matter appear on 17 February, 2022.

(RAVI KRISHAN KAPUR, J.) SK.