Avanse Financial Services ... vs Nazia Anis And Ors
2023 Latest Caselaw 1682 Cal/2

ODSL
                                    EC/393/2022

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

                      AVANSE FINANCIAL SERVICES LIMITED
                                    Versus
                             NAZIA ANIS AND ORS.

   BEFORE:
   The Hon'ble JUSTICE MOUSHUMI BHATTACHARYA

Date : 25th July, 2023.

Appearance:

Ms. Archana Chowdhary, Adv.

...for the petitioner

Mr. D. Samanta, Adv.

...for the judgment-debtor no.2

The Court: The judgment-debtor no.2 has been arrested and is produced

in Court today.

After the preliminary deposition, the judgment-debtor no.2 assures the

Court that he will file the affidavit of assets within eight weeks from date and

he will be present in Court whenever the Court requires him to do so.

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

the judgment-debtors no.2 has not been served with a copy of the execution

petition.

A copy of the execution petition should be served on the advocate-on-

record of the judgment-debtor no.2 by 27th July, 2023.

List this matter after ten weeks.

The warrant of arrest shall be kept in abeyance till then.

(MOUSHUMI BHATTACHARYA, J.)

R.Bhar