Idfc First Bank Ltd vs Ms. Chhaberina Begum And Anr
2022 Latest Caselaw 2380 Cal/2

OD-35
                                  ORDER SHEET

                                  EC/226/2020

                       IN THE HIGH COURT AT CALCUTTA
                        Ordinary Original Civil Jurisdiction
                                 ORIGINAL SIDE

                             IDFC FIRST BANK LTD
                                      VS
                       MS. CHHABERINA BEGUM AND ANR


   BEFORE:
   The Hon'ble JUSTICE SHEKHAR B. SARAF

Date : 9th September, 2022 Appearance:

Mr. Ranjit Singh, Adv.

Ms. Pooja Sett, Adv.

Ms. Susmita Dey, Adv.

...for the petitioner

Mr. Abdul Hamid Shaikh, Adv. ...for the judgment-debtors

The Court: Affidavit of assets filed by award-debtor no.2 is taken on

record. However, no affidavit of assets has been filed by award-debtor no.1.

Let affidavit of assets be filed by the award-debtor no.1 within eight

weeks from date.

Matter to appear eight weeks hence.

Both the award-debtors shall be examined in Court on the returnable

date.

(SHEKHAR B. SARAF, J.)

R.Bhar