Poonawalla Housing Finance ... vs Shree Kamakshi Motors And Ors
2022 Latest Caselaw 877 Cal/2

ODC-12
                                           EC/278/2021
                                IN THE HIGH COURT AT CALCUTTA
                                 Ordinary Original Civil Jurisdiction
                                          ORIGINAL SIDE
                                       (Via Video Conference)


                          POONAWALLA HOUSING FINANCE LIMITED
                                         VS
                            SHREE KAMAKSHI MOTORS AND ORS.

  BEFORE:
  The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 15th March, 2022.

Appearance:-

Mr. Paritosh Sinha, Adv.

Mr. K.K. Pandey, Adv.

Mr. S. B. Dasgupta, Adv.

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

accommodation prayed for on their behalf. It is submitted by the award-holder that the

Affidavit of Assets filed by the award-debtors is not in the prescribed form i.e. Form 16,

Appendix- E of the Code of Civil Procedure, 1908.

As a last chance, the time to file an Affidavit of Assets in the prescribed form i.e.

Form 16, Appendix- E of Code of Civil Procedure, 1908 within three weeks from date.

The award-holder is directed to forthwith inform the judgment debtors of the

passing of this order and file an Affidavit of Service on the returnable date.

It is made clear that in default of filing of such Affidavit of Assets, appropriate

orders for issuance of warrant of arrest would be issued against the judgment-debtors.

Let this matter appear on 11 April 2022.

(RAVI KRISHAN KAPUR, J.) D.Ghosh