Idfc First Bank Ltd vs S R Leathers And Ors
2023 Latest Caselaw 1619 Cal/2

SL-1
                         IN THE HIGH COURT AT CALCUTTA
                          Ordinary Original Civil Jurisdiction
                                   ORIGINAL SIDE

                                    EC/387/2022

                               IDFC FIRST BANK LTD.
                                        VS
                              S R LEATHERS AND ORS.


BEFORE:
The Hon'ble JUSTICE MOUSHUMI BHATTACHARYA

Date : 19th July, 2023.

Appearance:

Mrs. Pooja Sett, Adv.

Mr. Ranjit Singh, Adv.

...for the decree-holder

Mr. Angshuman Chakraborty, Adv.

...for the Judgment-debtor no. 2

The Court:- The judgment-debtor no. 2 has surrendered at 10.30 A.M.

today, i.e., 19th July, 2023 and is hence produced in Court. The preliminary

deposition has been carried out and the judgment-debtor no. 2 says that he is

willing to file the affidavit of assets within ten weeks from date and will make

himself available for Court processes whenever it is required.

List this matter after twelve weeks.

The affidavit of assets would be filed within ten weeks from date.

The order directing warrant of arrest against the judgment-debtor no. 2 is

kept in abeyance. A copy of the affidavit of assets will be made available to the

petitioner. The learned counsel appearing for the judgment-debtor no. 2 will file

the Vakalatnama in the course of the day.

(MOUSHUMI BHATTACHARYA, J.)

T.O.

A.R.(C.R.)