Poonawalla Fincorp Limited vs Shree Rajeshwaranand Paper Mills ...
2022 Latest Caselaw 2095 Cal/2

ODC 18


                              ORDER SHEET
                               EC/359/2021
                     IN THE HIGH COURT AT CALCUTTA
                   ORDINARY ORIGINAL CIVIL JURISDICTION
                          COMMERCIAL DIVISION

                     POONAWALLA FINCORP LIMITED
                                VS
              SHREE RAJESHWARANAND PAPER MILLS AND ORS.


  BEFORE:
  The Hon'ble JUSTICE SHEKHAR B. SARAF

Date: 29th July, 2022.

Appearance:

Mr. Paritosh Sinha, Adv.

Mr. K.K. Pandey, Adv.

Ms. Enakshi Saha, Adv.

Mr. M.S. Tiwari, Adv.

The Court: Affidavit of assets filed by the judgment-debtor no.3 is taken on

record.

Counsel on behalf of the petitioner submits that he wishes to file a short

affidavit with regard to the maintainability of the execution application. The

same may be filed within a period of three weeks from date. Reply thereto, if any,

be filed within one week thereafter.

None has appeared on behalf of the judgment-debtor no.2 nor any affidavit

of assets has been filed on his behalf.

The warrant of arrest issued against him is extended for a period of six

weeks.

The judgment-debtor no.3 is directed not to dispose of the assets indicated

in the affidavit of assets till the disposal of the application.

Let the matter appear four weeks hence.

(SHEKHAR B. SARAF, J.) B.Pal