Ugro Capital Ltd vs Arc G I Concern And Ors
2023 Latest Caselaw 1520 Cal/2

O-22
                                 ORDER SHEET

                                  EC/467/2022

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

                             UGRO CAPITAL LTD.
                                    Versus
                          ARC G I CONCERN AND ORS.


  BEFORE:
  The Hon'ble JUSTICE MOUSHUMI BHATTACHARYA
  Date : 6th July, 2023.



                                                                      Appearance:
                                                         Ms. Shrayashee Das, Adv.
                                                            ...for the award-holder

                                                  Mr. Debabrata Chakraborty, Adv.
                                                   ...for the judgment-debtor no. 2


       The Court: Advocate-on-record for the petitioner submits that the

affidavit of assets handed over on behalf of the judgment-debtor no. 2 does not

contain the income tax return and the bank statements.

       The advocate-on-record of the judgment debtor no. 2 seeks a fortnight's

time to produce these records. It is also submitted that the award-holder has

received some payments in the meantime.

       List this matter on 28th July, 2023.

       The affidavit of assets of the judgment-debtor no. 2 is taken on record.
                                       2


      The advocate-on-record of the respondent no.2 is given leave to file an

additional affidavit of assets with the documents sought for by the award-

holder.

(MOUSHUMI BHATTACHARYA, J.)

kc.