Srei Equipment Finance Limited vs Sampatlal Patel & Anr
2023 Latest Caselaw 2041 Cal/2

OD-25
                     IN THE HIGH COURT AT CALCUTTA
                   ORDINARY ORIGINAL CIVIL JURISDICTION
                               ORIGINAL SIDE


                                 EC/474/2018


                       SREI EQUIPMENT FINANCE LIMITED
                                    VS
                           SAMPATLAL PATEL & ANR.


  BEFORE:
  The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 14th August, 2023.

Appearance:

Mr. Rajib Mullick, Adv.

Ms. Sonia Mukherjee, Adv.

The Court : It is submitted on behalf of the award holder that

notwithstanding orders of Court, the Affidavit of Assets have not yet been filed

by the judgment debtors. By an earlier order dated 30 January, 2019, the

judgment debtors were directed to file their Affidavit of Assets. The judgment

debtors are not represented. There is no adjournment sought for on behalf of

the judgment debtors.

In such circumstances, let there be a warrant of arrest against the

judgment debtor no. 1. The time to file Affidavit of Assets is extended till the

returnable date.

The Jurisdictional Superintendent of Police and the Officer-in-Charge of

the concerned Police Station are directed to ensure due execution of the warrant

of arrest and production of the judgment-debtors before this Court on or before

the returnable date.

Let this matter appear in the Monthly List of October, 2023.

(RAVI KRISHAN KAPUR, J.)

SK.