Idfc First Bank Limited vs Chhaya Traders And Ors
2022 Latest Caselaw 894 Cal/2

ODC-19
                        IN THE HIGH COURT AT CALCUTTA
                         Ordinary Original Civil Jurisdiction
                                  ORIGINAL SIDE
                               (Via Video Conference)

                                   EC/67/2022

                           IDFC FIRST BANK LIMITED
                                      VS
                          CHHAYA TRADERS AND ORS.

BEFORE:
The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 15th March, 2022.

Appearance:

Ms. Tutul Das Singh, Adv.

Ms. Pooja Sett, Adv.

Mr. Ranjit Singh, Adv.

...for the award-holder

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

accommodation prayed for on their behalf.

The award-holder is represented and submits that notwithstanding

attempts to serve the award-debtors only the award-debtor nos. 2 and 3 have

been served.

Let this mater appear on 26th April, 2022.

In the meantime, the award-debtors are directed to file their Affidavit of

Assets in terms of prayer (b) of the Tabular Statement.

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

appropriate order for warrants of arrest would be issued against the judgment-

debtors.

(RAVI KRISHAN KAPUR, J.)

TO