Manoj Kumar Todi vs M/S. Bichitra & Ors
2023 Latest Caselaw 1994 Cal/2

OD-19
                       IN THE HIGH COURT AT CALCUTTA
                        Ordinary Original Civil Jurisdiction
                                 ORIGINAL SIDE

                                  EC/229/2015
                               MANOJ KUMAR TODI
                                       VS
                              M/S. BICHITRA & ORS.
  BEFORE:
  The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 10th August, 2023.

Appearance:

Mr. Dhiraj Trivedi, Adv.

Mr. Rachit Lakhmani, Adv.

Mr. Bikash Kumar Singh, Adv.

Mr. Sunil Gupta, Adv.

...for the decree-holder.

Mr. Reetobroto Mitra, Adv.

Mr. Rudrajit Sarkar, Adv.

Mr. A. Choudhury, Adv.

Mr. Tamoghno Saha, Adv.

...for the judgment-debtors.

The Court: The judgment-debtors are directed to produce all details with

particulars of any bank accounts which the judgment-debtors have had in the

last five years in their names and such information should be produced prior to

the returnable date.

In the course of hearing, the judgment-debtor no.2 has referred to a

number of documents.

The Advocate appearing on behalf of the decree-holder is directed to

furnish a list of all such documents and the judgment-debtor no.2 is directed to

respond and produce the same within a period of seven days from the date of

receipt of such communication.

In the meantime, the judgment-debtor no.3 is directed to file a revised

upto date Affidavit of Assets prior to the returnable date.

Let this matter appear on 21 August, 2023 for further hearing.

(RAVI KRISHAN KAPUR, J.)

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