Poonawalla Fincorp Limited vs Vibhute Dattatray Shamrao And Anr
2022 Latest Caselaw 2484 Cal/2

ODC 39

                                ORDER SHEET
                                 EC/17/2022
                       IN THE HIGH COURT AT CALCUTTA
                     ORDINARY ORIGINAL CIVIL JURISDICTION
                            COMMERCIAL DIVISION



                         POONAWALLA FINCORP LIMITED
                                     VS
                     VIBHUTE DATTATRAY SHAMRAO AND ANR.




  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. A. Kar, Adv.

The Court: Counsel appears on behalf of the judgment-debtor no.1 and

files vakalatnama.

The vakalatnama filed in Court be taken on record. Counsel also

undertakes to file vakalatnama on behalf of the judgment-debtor no.2. The same

may be done within a period of two weeks.

The judgment-debtor no.1 has been produced in Court today. He has

undertaken that he shall file his affidavit of assets in Form No.16 A, Appendix-E

of the Code of Civil Procedure, 1908 by 11th November, 2022. Accordingly, the

deponent is discharged from the custody of this Court.

Let the matter appear on 18th November, 2022 for examination of the

judgment-debtor.

In light of the same, warrant of arrest issued against the judgment-debtor

no.1 is kept in abeyance.

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

concerned of the same.

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