Idfc First Bank Limited vs Ramji Ray & Anr
2023 Latest Caselaw 1260 Cal/2

UNLISTED
                                 ORDER SHEET

                                  EC/429/2022

                       IN THE HIGH COURT AT CALCUTTA
                        Ordinary Original Civil Jurisdiction
                                 ORIGINAL SIDE
                              (Commercial Division)

                           IDFC FIRST BANK LIMITED
                                      VS
                              RAMJI RAY & ANR.


  BEFORE:
  The Hon'ble JUSTICE MOUSHUMI BHATTACHARYA

Date : 5th June, 2023

Appearance:

Ms. Pooja Sett Chakrabarty, Adv.

..for the petitioner

Mr. Pritam Chatterjee, Adv.

Mr. Soumyadeep Nag, Adv.

..for the judgment debtor nos.1 & 2

The Court: This matter shall be treated as on the day's list.

Mr. Ramji Ray and Mr. Sanjay Kumar Roy being the father and son

judgment-debtors respectively have surrendered in Court today. They have

individually deposed and submitted that they shall file their respective

affidavits of assets in Form No.16A Appendix-E of the Code of Civil Procedure,

1908 within a period of six weeks from date. The judgment-debtors are

therefore directed to file their respective affidavits of assets and serve copies of

the same upon learned counsel appearing for the petitioner within a period of

six weeks from date.

Mr. Ramji Ray and Mr. Sanjay Kumar Roy are discharged from the

custody of the Court and the warrants of arrest are kept in abeyance for the

time being. The examination of Mr. Ramji Ray and Mr. Sanjay Kumar Roy will

take place on 25th August, 2023. They should both be present in Court on the

returnable date.

(MOUSHUMI BHATTACHARYA, J.)

bp.