Sunflower Synergies Pvt Ltd vs Raja Ram Saraf
2023 Latest Caselaw 2043 Cal/2

OD-6
                        IN THE HIGH COURT AT CALCUTTA
                         Ordinary Original Civil Jurisdiction
                                  ORIGINAL SIDE

                                 EC/425/2019
                     IA NO: GA/1/2020(Old No:GA/499/2020).

                        SUNFLOWER SYNERGIES PVT LTD
                                    VS
                              RAJA RAM SARAF

   BEFORE:
   The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 14th August, 2023.

Appearance:

Mr. Soumabho Ghose, Adv.

Mr. Aritra Basu, Adv.

Mr. B. Kumar, Adv.

...for the decree-holder.

Mr. vikram Wadehra, Adv.

Mr. Indradeep Basu, Adv.

Mr. Mayukh Roy, Adv.

..for the judgment-debtor.

The Court: In view of the insufficient and evasive Affidavit of Assets which

has been filed by the judgment-debtor, the judgment-debtor is directed to be

present on 16 August, 2023.

The judgment-debtor is also directed to produce all the particulars of the

investments aggregating to a sum of Rs.1.83 crores as enumerated in paragraph

IV (at page 4) of the Affidavit of Assets.

The judgment-debtor is also directed to furnish all other supporting

information including his balance-sheets and income tax details on the

returnable date.

Let this matter appear on 16 August, 2023.

(RAVI KRISHAN KAPUR, J.)

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