M/S Capital First Limited vs M/S Satyajit Deb & Ors
2023 Latest Caselaw 2437 Cal/2

OD-27
                        IN THE HIGH COURT AT CALCUTTA
                         Ordinary Original Civil Jurisdiction
                                  ORIGINAL SIDE

                                  EC/169/2018
                            M/S CAPITAL FIRST LIMITED
                                       VS
                            M/S SATYAJIT DEB & ORS.

   BEFORE:
   The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 31st August, 2023.

Appearance:

Mr. Ranjit Singh, Adv.

...for the decree-holder.

The Court: As prayed for, let this matter appear in the Monthly List of

October, 2023.

In the meantime, the decree-holder is directed to serve a notice on the

judgment-debtors and the Advocates appearing on their behalf.

The time to file Affidavit of Assets in terms of order of Court dated 15

September, 2021 is extended till the returnable date.

In default of filing of Affidavit of Assets, appropriate orders for warrants of

arrest would be issued against the judgment-debtors on the returnable date.

(RAVI KRISHAN KAPUR, J.)

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