Poonawalla Fincorp Limited vs Ms Adil Ashad Gur Bhandar And Ors
2023 Latest Caselaw 3277 Cal/2

Calcutta High Court

Poonawalla Fincorp Limited vs Ms Adil Ashad Gur Bhandar And Ors on 1 December, 2023

Author: Moushumi Bhattacharya

Bench: Moushumi Bhattacharya

OCD-92

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

                                        EC/219/2022

                            POONAWALLA FINCORP LIMITED
                                        VS
                        MS ADIL ASHAD GUR BHANDAR AND ORS.


BEFORE:
The Hon'ble JUSTICE MOUSHUMI BHATTACHARYA

Date : 1st December, 2023.

Appearance:

Mr. Paritosh Sinha, Adv.

Mr. K.K. Pandey, Adv.

Ms. Enakshi Saha, Adv.

...for the decree-holder

Mr. S.M. Obaidullah, Adv.

Ms. Ankita Dey, Adv.

...for the judgment-debtors

The Court:- The judgment-debtor no. 2 is present in Court and has

undergone preliminary examination. The judgment-debtor no. 2 undertakes to

file his Affidavit of Assets within two weeks from date.

List this matter on 5th January, 2024.

The Affidavit of Assets should be filed by 3rd January, 2024.

The order of arrest should be kept in abeyance in the meantime.

(MOUSHUMI BHATTACHARYA, J.)

T.O. A.R.(C.R.)