Poonawalla Fincorp Limited vs Regal Computer Forms And Ors
2022 Latest Caselaw 89 Cal/2

ODC-39
                                 EC/197/2021
                       IN THE HIGH COURT AT CALCUTTA
                     ORDINARY ORIGINAL CIVIL JURISDICTION
                                ORIGINAL SIDE



                         POONAWALLA FINCORP LIMITED
                                    VS
                       REGAL COMPUTER FORMS AND ORS.


      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.