Poonawalla Housing Finance ... vs V Babu And Anr
2022 Latest Caselaw 793 Cal/2

ODC- 24
                                         EC/155/2020
                                      IA NO: GA/2/2022
                             IN THE HIGH COURT AT CALCUTTA
                              Ordinary Original Civil Jurisdiction
                                        ORIGINAL SIDE
                                    (Via Video Conference)


                         POONAWALLA HOUSING FINANCE LIMITED
                                        VS
                                  V BABU AND ANR.


  BEFORE:
  The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 7th March, 2022.

Appearance:-

Mr. Priyankar Saha, Adv.

The Court: Pursuant to an earlier order of Court, the Affidavit of Assets has been

filed on behalf of the judgment-debtors, a copy of the said Affidavit is also served on the

award-holder.

In view of the aforesaid, let the judgment-debtor no.1 appear for examination on

1 April 2022.

It is made clear that in default of appearance on the date of examination,

appropriate orders for issuance of warrant of arrest would be issued against the

judgment-debtor no.1.

GA/2/2022

This is an application filed on behalf of the judgment-debtors. The decree-holder

is represented and prays for direction to file an Affidavit-in-Opposition. Let Affidavit in

Opposition be filed within a period of two weeks from date. Reply thereto, if any, be filed

one week thereafter.

Let this matter appear on 1 April 2022.

(RAVI KRISHAN KAPUR, J.)

D.Ghosh