Tata Capital Financial Services ... vs Gi International Pvt Ltd. And Ors
2022 Latest Caselaw 2055 Cal/2

OD-9
                                    ORDER SHEET

                                    EC/216/2020

                         IN THE HIGH COURT AT CALCUTTA
                          Ordinary Original Civil Jurisdiction
                                   ORIGINAL SIDE

                     TATA CAPITAL FINANCIAL SERVICES LTD
                                      VS
                      GI INTERNATIONAL PVT LTD. AND ORS


   BEFORE:
   The Hon'ble JUSTICE SHEKHAR B. SARAF

Date : 22nd July, 2022 Appearance:

Mr. Swatarup Banerjee, Adv.

Mr. Avishek Guha, Adv.

Ms. Akansha Chopra, Adv.

...for decree-holder

Mr. Soumya Ray, Adv.

Ms. Arni Guha, Adv.

...for judgment-debtor nos. 3 & 4

The Court: As a last opportunity, time is granted to the judgment-debtor

nos. 3 and 4 to file their affidavit of assets.

Affidavit of assets to be filed within three weeks from date.

Let the matter appear three weeks hence.

The judgment-debtor nos. 3 and 4 are directed to be present on that

date. In their absence, necessary orders shall be passed.

(SHEKHAR B. SARAF, J.)

R.Bhar