Poonawalla Fincorp Limited vs Santosh Narayan Karlewar & Anr
2022 Latest Caselaw 1024 Cal/2

UL
                                 EC/178/2021
                      IN THE HIGH COURT AT CALCUTTA
                       Ordinary Original Civil Jurisdiction
                                ORIGINAL SIDE
                             (Via Video Conference)



                      POONAWALLA FINCORP LIMITED
                                  VS
                    SANTOSH NARAYAN KARLEWAR & ANR.


  BEFORE:
  The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 25th March, 2022.

Appearance:-

Mr. K.K.Pandey, Adv.

Mr. S.B. Dasgupta, Adv.

Mr. Pratip Mukherjee, Adv.

Mr. Arijit Ghosh, Adv.

Mr.Oman Faruk Gazi, 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. 1 is produced under

arrest. The judgment-debtor no.1 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.1 stands discharged. The judgment-

debtor no. 1 has submitted that he has engaged Mr. Arijit Ghosh, Advocate to

represent him in this proceeding.

Accordingly, the judgment-debtors are directed to file an Affidavit of Asset

in Form No. 16A of Appendix-E of the Code of Civil Procedure, 1908 within a

period of three weeks from date and shall remain present for examination on the

date to be fixed by the Hon'ble Court.

Let this matter appear before the Regular Bench.

The Advocate appearing on behalf of the judgment-debtor no.1 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.

The Investigating Officer, Hudkeshwar Police Station, Nagpur,

Maharashtra is present in Court and his presence is noted and dispensed with.

(RAVI KRISHAN KAPUR, J.)

D.Ghosh