Tata Capital Financial Services ... vs Kgn Industries And Anr
2022 Latest Caselaw 2846 Cal/2

ODC 13

                                 ORDER SHEET
                                  EC/370/2022
                        IN THE HIGH COURT AT CALCUTTA
                      ORDINARY ORIGINAL CIVIL JURISDICTION
                             COMMERCIAL DIVISION


                     TATA CAPITAL FINANCIAL SERVICES LIMITED
                                       VS
                            KGN INDUSTRIES AND ANR.


  BEFORE:
  The Hon'ble JUSTICE SHEKHAR B. SARAF

Date: 24th November, 2022.

Appearance:

Mr. Abhishek Guha, Adv.

Ms. Akansha Chopra, Adv.

Ms. Debarati Das, Adv.

The Court: There shall be an order in terms of prayer (a) of the Tabular

Statement.

The judgment debtors are directed to file their Affidavit of Asset in Form No.16 A,

Appendix-E of the Code of Civil Procedure, 1908, within a period of three weeks from

date. 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 twelve weeks hence.

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

and inform them of the returnable date and file an Affidavit of Service in Court.

(SHEKHAR B. SARAF, J.)

sp/