Capital First Limited vs Biswajit Sarkar & Or
2022 Latest Caselaw 2889 Cal/2

UL
                              ORDER SHEET
                               EC/170/2018
                     IN THE HIGH COURT AT CALCUTTA
                   ORDINARY ORIGINAL CIVIL JURISDICTION
                              ORIGINAL SIDE


                                CAPITAL FIRST LIMITED
                                          VS
                                BISWAJIT SARKAR & OR



  BEFORE:
  The Hon'ble JUSTICE RAVI KRISHAN KAPUR
  Date : 28th November, 2022.
                                                                            Appearance:
                                                        Mr. Ujjwal Kumar Sarkar, Adv.
                                                                 Mr. Srijit Halder, Adv.

                                                             Ms. Tutul Das Singh, Adv.
                                                                 Mr. Ranjit Singh, Adv.

      The Court : In view of the urgency, by consent of the parties, the matter

is treated on the Day's List.

      The judgment-debtor is produced under arrest. The judgment-debtor 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 stands discharged.        The judgment-debtor has submitted that he has

engaged Mr. Ujjwal Kumar Sarkar, Advocate to represent him in this proceeding.

      Accordingly, liberty is granted to the Advocates on behalf of the judgment-

debtor to file Vakalatnama by 30 December, 2022. Accordingly, the judgment-

debtor is directed to file an Affidavit of Assets in Form No. 16A of Appendix-E of
                                         2


the Code of Civil Procedure, 1908 within a period of two weeks from date and

shall remain present for examination on the returnable date.

      Liberty is granted to the parties to mention this matter before the Regular

Bench.

      The Advocate appearing on behalf of the judgment-debtor is directed

to serve a copy of the Affidavit of Assets on the Advocate appearing on behalf of

the award-holder prior to the returnable date.

      The Investigating Officer, Bagnan Police Station is present in Court. His

presence is noted and dispensed with.

      Let this matter appear on 13 December, 2022 before the Regular Bench.

      .

(RAVI KRISHAN KAPUR, J.)

SK.