Poonawalla Fincorp Limited vs Rama Krishna Koorapati And Ors
2023 Latest Caselaw 1515 Cal/2

OD-24

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

                                    EC/477/2019

                         POONAWALLA FINCORP LIMITED
                                     VS
                       RAMA KRISHNA KOORAPATI AND ORS.


BEFORE:
The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 5th July, 2023 Appearance:

Mr. Paritosh Sinha, Adv.

Mr. K.K. Pandey, Adv.

Ms. Enakshi Saha, Adv.

The Court:- As a last chance, the time to file the Affidavit-of-Assets by the

judgment-debtors is extended by a period of six weeks from date. It is made clear

that in absence of filing of Affidavit of Assets, appropriate order for warrant of

arrest would be passed against the judgment-debtors.

Let this matter appear in the Monthly List of September, 2023.

The Department is directed to produce the records of this proceeding on

the returnable date.

(RAVI KRISHAN KAPUR, J.)

T.O.

A.R.(C.R.)