Idfc First Bank Limited vs Sabitri Traders & Anr
2023 Latest Caselaw 595 Cal/2

Unlisted
                                  ORDER SHEET

                                  EC/298/2022

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

                           IDFC FIRST BANK LIMITED
                                      VS
                            SABITRI TRADERS & ANR.


   BEFORE:
   The Hon'ble JUSTICE SHEKHAR B. SARAF
   Date : 1st March, 2023
                                                                        Appearance:
                                                              Mr. Ranjit Singh, Adv.
                                                   Ms. Pooja Sett Chakraborty, Adv.
                                                                  ...for the petitioner

                                                         Mr. Tamoghna Saha, Adv.
                                                            Mr. Rishav Singh, Adv.
                                                         ...for judgment-debtor no.2



       The Court: Mr. Mohan Shaw has surrendered in Court today. He has

deposed and submitted that he shall file his affidavit of assets in Form No.16A,

Appendix-E of the Code of Civil Procedure, 1908 within a period of four weeks.

       Accordingly, he is directed to file affidavit of assets and serve a copy of

the same upon the Counsel appearing on behalf of the petitioner within a

period of four weeks from date.

       Mr. Mohan Shaw is discharged from the custody of this Court and

warrant of arrest is kept in abeyance for the time being.
                                           2


         Examination of Mr. Mohan Shaw will take place six weeks hence. He

should be present in Court positively on the returnable date.

         Petitioner is directed to hand over copy of the execution application to

the Counsel appearing on behalf of the award-debtor no.2 within the course of

the day.

         Leave is granted to Counsel appearing on behalf of the respondent to file

Vakalanama within a week from date.

(SHEKHAR B. SARAF, J.)

R.Bhar