Idfc First Bank Ltd vs Ms. Chhaberina Begum And Anr
2022 Latest Caselaw 733 Cal/2

OD-7
                                EC/226/2020
                      IN THE HIGH COURT AT CALCUTTA
                    ORDINARY ORIGINAL CIVIL JURISDICTION
                               ORIGINAL SIDE



                             IDFC FIRST BANK LTD
                                      VS
                       MS. CHHABERINA BEGUM AND ANR



      BEFORE:
      The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 2nd March, 2022.

Appearance:

Ms. Tutul Das Singh, Adv.

Mr. Ranjit Singh, Adv.

Ms. Pooja Sett, Adv.

The Court : None appears on behalf of the judgment debtors nor is any

accommodation prayed for on their behalf. By an order dated 22 September,

2021, the judgment debtors were directed to file their Affidavit-of-Assets. It is

submitted on behalf of the decree-holder that no Affidavit-of-Asset has been filed

till date. Affidavit-of-Service filed on behalf of the decree-holder be kept with the

records. In view of the deliberate non-compliance with the earlier order of Court

and the failure of the judgment debtors to file their Affidavit-of-Assets, let a

warrant of arrest be issued against the judgment debtor no. 2.

The jurisdictional Superintendent of Police and the Officer-in-Charge of the

local police station are directed to ensure due execution of the warrant of arrest

and production of the judgment-debtors before this Court on or before the

returnable date.

(RAVI KRISHAN KAPUR, J.) SK.