Poonawalla Fincorp Limited vs Mohd. Faruk And Ors
2022 Latest Caselaw 2483 Cal/2

OD 20

                               ORDER SHEET
                                EC/125/2020
                      IN THE HIGH COURT AT CALCUTTA
                    ORDINARY ORIGINAL CIVIL JURISDICTION
                               ORIGINAL SIDE



                        POONAWALLA FINCORP LIMITED
                                    VS
                           MOHD. FARUK AND ORS.




  BEFORE:
  The Hon'ble JUSTICE SHEKHAR B. SARAF

Date: 16th September, 2022.

Appearance:

Mr. Paritosh Sinha, Adv.

Mr. K.K. Pandey, Adv.

Ms. Enakshi Saha, Adv.

Mr. Sanjib Seth, Adv.

Mr. Saptarshi Basu, Adv.

The Court: The judgment-debtor nos.1 and 4 have been produced in Court

today. They have undertaken that they shall file affidavit of assets in Form No.16

A, Appendix-E of the Code of Civil Procedure, 1908 by 11th November, 2022.

Accordingly, the deponents are discharged from the custody of this Court. The

warrants of arrest also stand discharged.

Let the matter appear on 25th November, 2022 for examination of the

judgment-debtors.

The Registrar, Original Side is directed to inform the local police station

concerned of the same.

(SHEKHAR B. SARAF, J.) B.Pal