M/S. Cholamandalam Investment ... vs Jamirul Mondal And Anr
2023 Latest Caselaw 1280 Cal/2

ODSL-1
                                  ORDER SHEET

                                   EC/485/2022

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


         M/S. CHOLAMANDALAM INVESTMENT AND FINANCE CO. LTD.
                                VS
                      JAMIRUL MONDAL AND ANR.


  BEFORE:
  The Hon'ble JUSTICE MOUSHUMI BHATTACHARYA
  Date : 7th June, 2023

                                                                             Appearance:
                                                                 Mr. Ranjit Singh, Adv.
                                                      Ms. Pooja Sett Chakraborty, Adv.
                                                                      ..for the petitioner

                                                                   Mr. Ramij Munsi, Adv.
                                                                    ..for the respondents

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

By orders dated 19th January, 2023 and 17th April, 2023, passed by a

learned Single Judge of this Court, a warrant of arrest was issued against the

judgment-debtor no.1.

The judgment-debtor no.1 is produced in Court. The said judgment-

debtor has surrendered himself before the Court. The judgment-debtor no.2 is

also present in Court.

Learned counsel appearing for the judgment-debtors pray for

extension of time to file their respective affidavits of assets.

Affidavits of assets shall be filed within six weeks from today. The

returnable date shall be 21st July, 2023. The affidavits of assets shall be

served on the advocate-on-record of the petitioner by the end of six weeks.

The undertaking be recorded in the usual terms.

The judgment-debtor no.1, Jamirul Mondal, has deposed in Court

and submits that he will be available for evidence as and when he is called

upon to be present for that purpose or for any other purpose, as the Court may

decide. The warrant of arrest is kept in abeyance for the time being. The

judgment-debtor no. 1 is discharged from the custody of the Court.

(MOUSHUMI BHATTACHARYA, J.)

bp.