M/S Sunder Lal & Sons vs M/S Gaya Prasad Chedilal & Ors
2023 Latest Caselaw 175 Cal/2

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


                                   EC/517/2013
                                 WITH CS/27/2009
                      IA NO: GA/1/2014(Old No:GA/1795/2014)

                             M/S SUNDER LAL & SONS
                                      VS
                        M/S GAYA PRASAD CHEDILAL & ORS.


    BEFORE:
    The Hon'ble JUSTICE BIVAS PATTANAYAK

Date : 18th January, 2023.

Appearance:

Mr. P. Bandyopadhyay, Adv.

Mr. S. Biswas, Adv.

Ms. A. Khan, Adv.

..for the decree holders

The Court:- Learned Advocate for decree-holder submits that the

judgment-debtor has already filed an affidavit of assets and he need to be

examined.

None appears for the judgment-debtor.

Learned Advocate for decree-holder is directed to serve a notice upon

learned Advocate for judgment-debtor intimating the next date of hearing.

The judgment-debtor is directed to remain present in person for his

examination.

Let the matter appear on 8th February, 2023.

(BIVAS PATTANAYAK, J.)

D.Ghosh