Mukesh Kumar Dhandhania vs Prasanta Chakraborty And Anr
2022 Latest Caselaw 1571 Cal/2

OD 12

                                  ORDER SHEET
                                   EC/107/2022
                         IN THE HIGH COURT AT CALCUTTA
                       ORDINARY ORIGINAL CIVIL JURISDICTION
                                  ORIGINAL SIDE



                            MUKESH KUMAR DHANDHANIA
                                       VS
                          PRASANTA CHAKRABORTY AND ANR



    BEFORE:
    The Hon'ble JUSTICE SHEKHAR B. SARAF

Date: 11th May, 2022.

Appearance:

Mr. Priyankar Saha, Adv.

The Court: None appears on behalf of the judgment-debtors in spite of service.

It is to be noted that by an order dated April 13, 2022, order has been passed in

terms of prayer (c) of the Tabular Statement injuncting the judgment-debtors from

dealing with and operating their bank accounts mentioned in paragraph 24 of the

petition without leaving apart a sum of Rs.50,93,342/-.

Since none has appeared on behalf of the judgment-debtors in Court today, the

judgment-debtors are directed to file their affidavit of assets within a period of eight

weeks from date. In the event affidavit of assets is not filed, warrant of arrest shall be

issued against the judgment-debtors.

The matter is made returnable eight weeks hence.

(SHEKHAR B. SARAF, J.) B.Pal