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Tata Capital Financial Services ... vs Gi International Pvt Ltd. And Ors
2023 Latest Caselaw 1592 Cal/2

Citation : 2023 Latest Caselaw 1592 Cal/2
Judgement Date : 14 July, 2023

Calcutta High Court
Tata Capital Financial Services ... vs Gi International Pvt Ltd. And Ors on 14 July, 2023
OD-15
                                  ORDER SHEET

                                  EC/216/2020

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

                    TATA CAPITAL FINANCIAL SERVICES LTD
                                   Versus
                     GI INTERNATIONAL PVT LTD. AND ORS


  BEFORE:
  The Hon'ble JUSTICE MOUSHUMI BHATTACHARYA

Date : 14th July, 2023.

Appearance:

Mr. Swatarup Banerjee, Adv.

Ms. Debarati Das, Adv.

Ms. Ritika Pal, Adv.

...for the petitioner

The Court: The order passed by this Court on 9th June, 2023 was

delivered to the judgment-debtor nos. 3 and 4 on 13th and 19th June, 2023.

Despite such service, the judgment-debtors have not filed their affidavits of

assets till date. The order of 9th June, 2023 records that similar and several

opportunities were given to the judgment-debtors to file their affidavits of

assets.

No one appears for the judgment-debtors.

The Superintendent of Police and the Officer-in-Charge of the local Police

Station are hence directed to execute warrants of arrest against the judgment-

debtor nos.3 and 4 and produce them in Court on 18th August, 2023.

Warrants of arrest will be issued by the Office of the Sheriff of Kolkata upon the

requisition put in by the advocate-on-record of the petitioner in due form.

It appears from the order dated 2nd February, 2022 passed by a co-

ordinate Bench that a warrant of arrest had also been issued against the

judgment-debtor no.2. Learned counsel appearing for the petitioner submits

that the judgment-debtor no.2 has also not filed his affidavit of assets till date.

The judgment-debtor no.2 is hence directed to file his affidavit of assets within

four weeks from today.

The advocate-on-record of the petitioner shall communicate this order on

the judgement-debtor no.2 by 18th July, 2023.

List this matter on 18th August, 2023.

(MOUSHUMI BHATTACHARYA, J.)

bp.

 
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