Cholamandalam Investment And ... vs Sunil Kumar Shaw And Anr
2023 Latest Caselaw 927 Cal/2

Unlisted

                                  ORDER SHEET

                                  EC/416/2022

                      IN THE HIGH COURT AT CALCUTTA
                       Ordinary Original Civil Jurisdiction
                                ORIGINAL SIDE
                             (Commercial Division)

     CHOLAMANDALAM INVESTMENT AND FINANCE COMPANY LIMITED
                             VS
                 SUNIL KUMAR SHAW AND ANR.


   BEFORE:
   The Hon'ble JUSTICE SHEKHAR B. SARAF
   Date: 12th April, 2023.

                                                                      Appearance:
                                                         Ms. Shrayashee Das, Adv.
                                                                ...for the petitioner

                                                    Mr. Akashdeep Mukherjee, Adv.
                                                         Mr. Pritam Chatterjee, Adv.
                                                         Mr. Soumyadeep Nag, Adv.
                                                         ...for the judgment-debtors


       The Court: Mr. Sunil Kumar Shaw has been produced in Court today. He

has deposed and submitted that he shall file his affidavit of assets in Form

No.16A, Appendix-E of the Code of Civil Procedure, 1908 within a period of four

weeks.

       Accordingly, he is directed to file affidavit of assets and serve a copy of

the same upon the Counsel appearing on behalf of the petitioner within a

period of four weeks from date.
                                           2


         Mr. Sunil Kumar Shaw is discharged from the custody of this Court and

warrant of arrest is kept in abeyance for the time being.

         Examination of Mr. Sunil Kumar Shaw will take place six weeks hence.

He should be present in Court positively on the returnable date.

         Petitioner is directed to serve a copy of the execution petition upon the

Counsel appearing on behalf of the respondent in Court today.

(SHEKHAR B. SARAF, J.)

R.Bhar