Cholamandalam Investment And ... vs Humayun Kabir And Anr
2023 Latest Caselaw 1496 Cal/2

OCD-69
                                 ORDER SHEET

                                 EC/375/2022

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


          CHOLAMANDALAM INVESTMENT AND FINANCE CO. LTD.
                             Versus
                    HUMAYUN KABIR AND ANR.



  BEFORE:
  The Hon'ble JUSTICE MOUSHUMI BHATTACHARYA

Date : July 4, 2023.

Appearance:

Mr. Ranjit Singh, Adv.

Ms. Pooja Sett Chakraborty, Adv.

Mr. Sourajit Dasgupta, Adv.

The Court: The Report of the Deputy Sheriff of Calcutta dated 4th

July, 2023, which is today, states that the award-debtor nos. 1 and 2 have

been brought under arrest to the office of the Deputy Sheriff by the Bolpur

police personnel at 10.45 am today and will be produced before the Court

today.

The award-debtor nos. 1 and 2 have made their preliminary

depositions before the Court and have also deposed that they will file their

respective affidavits of assets within two to three months from date.

The affidavits of assets shall be filed within 4th October, 2023.

It is submitted on behalf of the award-debtors that the warrants of

arrest which were directed to be implemented by the order of 28th March, 2023

passed by a co-ordinate Bench have been kept alive since that date.

Since the judgment-debtors have undertaken to file their respective

affidavits of assets within the dates indicated, the warrants of arrest shall

remain suspended until the matter is taken up for hearing and orders are

passed.

List this matter on 13th October, 2023.

(MOUSHUMI BHATTACHARYA, J.)

sg.