Poonawalla Fincorp Limited vs Rajesh Achchhevar Shah @ Rajesh ...
2023 Latest Caselaw 374 Cal/2

Unlisted


                              ORDER SHEET
                               EC/355/2019
                     IN THE HIGH COURT AT CALCUTTA
                   ORDINARY ORIGINAL CIVIL JURISDICTION
                              ORIGINAL SIDE


                     POONAWALLA FINCORP LIMITED
                                VS
           RAJESH ACHCHHEVAR SHAH @ RAJESH SHAH AND ORS.


  BEFORE:
  The Hon'ble JUSTICE SHEKHAR B. SARAF

Date: 8th February, 2023.

Appearance:

Mr. Paritosh Sinha, Adv.

Mr. K.K. Pandey, Adv.

Ms. Enakshi Saha, Adv.

...for the petitioner

Mr. Sutanu Karmakar, Adv.

Mr. Uttam Basak, Adv.

Mr. Santosh Yadav, Adv.

...for the judgment-debtors

The Court: Mr. Rajesh Achhawar Shah, has surrendered in Court today.

He has deposed and submitted that he shall file his affidavit of assets in Form

No.16 A, Appendix-E of the Code of Civil Procedure, 1908 within a period of six

weeks.

Accordingly, he is directed to file the affidavit of assets within a period of

six weeks from date. The award-debtor no.3 is also directed to file the affidavit

of assets within a period of six weeks from date.

Mr. Rajesh Achhawar Shah is discharged from the custody of this Court

and warrant of arrest is kept in abeyance for the time being.

Matter to appear on 21st April, 2023 for examination of the judgment-

debtors. He is directed to be present on that date.

(SHEKHAR B. SARAF, J.) B.Pal