Idfc First Bank Limited vs Achintya Kumar Ghosh & Anr
2022 Latest Caselaw 932 Cal/2

UL
                                   EC/231/2020
                        IN THE HIGH COURT AT CALCUTTA
                         Ordinary Original Civil Jurisdiction
                                  ORIGINAL SIDE
                               (Via Video Conference)


                           IDFC FIRST BANK LIMITED
                                      VS
                        ACHINTYA KUMAR GHOSH & ANR.

  BEFORE:
  The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 21st March, 2022.

Appearance:-

Ms. Pooja Sett, Adv.

Mr. Ranjit Singh, Adv.

Mr. Shuvasish Sengupta, Adv.

Mr. Soumyajit Mishra, 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. Soumyajit Mishra, Advocate to

represent him in this proceeding.

Accordingly, liberty is granted to file a Vakalatnama within the course of

this week. The judgment-debtor no.1 is 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

returnable date.

Let this matter appear on 22 April, 2022 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.

(RAVI KRISHAN KAPUR, J.) D.Ghosh