Avanse Financial Services ... vs Nazia Anis And Ors
2023 Latest Caselaw 273 Cal/2

OD 16


                                ORDER SHEET
                                 EC/393/2022
                       IN THE HIGH COURT AT CALCUTTA
                     ORDINARY ORIGINAL CIVIL JURISDICTION
                                ORIGINAL SIDE


                      AVANSE FINANCIAL SERVICES LIMITED
                                     VS
                             NAZIA ANIS AND ORS.


    BEFORE:
    The Hon'ble JUSTICE SHEKHAR B. SARAF

Date: 31st January, 2023.

Appearance:

Ms. Archana Chowdhury, Adv.

The Court: The award debtors are directed to file their affidavit of assets

in Form No.16A, Appendix E of the Code of Civil Procedure, 1908 within twelve

weeks from the date of communication of the order. In default of filing of such

affidavit of assets, appropriate orders for issuance of Warrant of Arrest would

be issued against the award debtors.

Let this matter appear after twelve weeks.

The decree holder is directed to forthwith serve a notice upon the

judgment debtors and inform them of the returnable date and file an affidavit

of service in Court.

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