Aditya Birla Finance Limited vs Aamibangali Restaurant And ...
2022 Latest Caselaw 2747 Cal/2

ODC 15
                              ORDER SHEET
                               EC/359/2022
                     IN THE HIGH COURT AT CALCUTTA
                   ORDINARY ORIGINAL CIVIL JURISDICTION
                          COMMERCIAL DIVISION


                    ADITYA BIRLA FINANCE LIMITED
                                 VS
           AAMIBANGALI RESTAURANT AND CATERERES AND ORS


  BEFORE:
  The Hon'ble JUSTICE SHEKHAR B. SARAF
  Date: 15th November, 2022.


                                                                      Appearance:
                                                            Mr. Ranjit Singh, Adv.
                                                      Mr. Amit Sankar Bagchi, Adv.



      The Court: Affidavit of service filed in Court be taken on record.

      It appears that respondent no.2 has refused service. The respondent no.4

has received service. As per respondent no.3 it appears that there is no such

person in that address.

In light of the same, let there be a direction for filing affidavit of assets in

Form No.16A, Appendix E of the Code of Civil procedure, 1908 on all the four

respondents within ten weeks from the date of communication of the order. 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 after ten weeks.

The decree holder is directed to forthwith serve a notice upon the judgment

debtors and inform them of the returnable date and file an affidavit of service in

Court.

(SHEKHAR B. SARAF, J.)

sp/