Poonawalla Fincorp Limited vs S.M. Chicken Centre & Ors
2022 Latest Caselaw 1023 Cal/2

UL
                                   EC/193/2021
                        IN THE HIGH COURT AT CALCUTTA
                         Ordinary Original Civil Jurisdiction
                                  ORIGINAL SIDE
                               (Via Video Conference)


                         POONAWALLA FINCORP LIMITED
                                      VS
                          S.M. CHICKEN CENTRE & ORS.

  BEFORE:
  The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 25th March, 2022.

Appearance:-

Mr. K.K. Pandey, Adv.

Mr. S.B. Dasgupta, Adv.

Mr. Kalyan Banerjee, Adv.

Mr. Somnath Mukherjee, Adv.

Ms. Trishna Sarkar, Adv.

The Court: In view of the urgency and by consent of the parties, the matter

is treated on the Day's List. The judgment-debtor no. 2 is produced under arrest.

The judgment-debtor no. 2 has given an undertaking that he shall be present as

and when directed by this Court. Accordingly, the warrant of arrest issued

against the judgment-debtor no. 2 stands discharged. The judgment-debtor no. 2

has submitted that he has engaged Mr. Kalyan Banerjee, Mr. Somnath

Mukherjee and Ms. Trishna Sarkar, Advocates to represent him in this

proceeding.

Accordingly, liberty is granted to the Advocates on behalf of the judgment

debtor to file a Vakalatnama by 30 th March, 2022. The judgment-debtor no.2 is

directed to file an Affidavit of Assets in Form No. 16A of Appendix-E of the Code of

Civil Procedure, 1908 within a period of four weeks from date and shall remain

present for examination on the returnable date.

Let this matter appear before the Regular Bench.

The Advocate appearing on behalf of the judgment-debtor no. 2 is directed

to serve a copy of the Affidavit of Assets on the Advocate appearing on behalf of

the decree-holder prior to the returnable date.

The Report submitted by the Deputy Sheriff be kept with the records.

(RAVI KRISHAN KAPUR, J.)

TO