Aditya Birla Finance Ltd vs Ajoy Kumar Sen And Ors
2022 Latest Caselaw 2848 Cal/2

ODC 11
                              ORDER SHEET
                               EC/367/2022
                     IN THE HIGH COURT AT CALCUTTA
                   ORDINARY ORIGINAL CIVIL JURISDICTION
                          COMMERCIAL DIVISION


                           ADITYA BIRLA FINANCE LTD
                                      VS
                           AJOY KUMAR SEN AND ORS


  BEFORE:
  The Hon'ble JUSTICE SHEKHAR B. SARAF
  Date: 24th 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 received service.

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 the

respondents within twelve 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 twelve 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/