Srei Equipment Finance Ltd vs Bibhuti Bhusan Pradhan And Anr
2023 Latest Caselaw 139 Cal/2

OD-9
                                     ORDER SHEET

                                     EC/404/2022

                        IN THE HIGH COURT AT CALCUTTA
                      ORDINARY ORIGINAL CIVIL JURISDICTION
                                 ORIGINAL SIDE

                          SREI EQUIPMENT FINANCE LTD.
                                      VS
                        BIBHUTI BHUSAN PRADHAN AND ANR


   BEFORE:
   The Hon'ble JUSTICE SHEKHAR B. SARAF
   Date: 13th January, 2023.

                                                                             Appearance:
                                                            Mr. Swatarup Banerjee, Adv.
                                                                 Ms. Indrani Basak, Adv.
                                                                       ...for the petitioner


         The Court: Affidavit of service filed be taken on record.

         The judgment debtors are directed to file their Affidavit of Asset in Form

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

eight weeks from date. In default of filing of such Affidavit of Assets, appropriate

orders for issuance of Warrant of Arrest would be issued against the judgment-

debtors.

         The respondent award-debtors are directed to disclose the whereabouts of

the asset that is hypothecated with the award-holder within a period of two

weeks.

Let this matter appear eight weeks hence.

(SHEKHAR B. SARAF, J.)

R.Bhar