Aditya Birla Finance Limited vs J S Pharmaceuticals & Ors
2023 Latest Caselaw 631 Cal/2

Unlisted
                                  ORDER SHEET

                                  EC/299/2022

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

                       ADITYA BIRLA FINANCE LIMITED
                                    VS
                       J S PHARMACEUTICALS & ORS.


   BEFORE:
   The Hon'ble JUSTICE SHEKHAR B. SARAF

Date : 9th March, 2023 Appearance:

Mr. S. Das, Adv.

Ananya Chakraborty, Adv.

Mr. Rahul Kumar Singh, Adv.

...for the judgment-debtor

The Court: Mr. Jayanta Kumar Ganguly has been produced 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. Jayanta Kumar Ganguly is discharged from the custody of this Court

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

Examination of Mr. Jayanta Kumar Ganguly will take place six weeks

hence. He should be present in Court positively on the returnable date.

Leave is granted to learned Advocate appearing on behalf of the award-

debtor to file his Vakalatnama within a week from date.

(SHEKHAR B. SARAF, J.)

R.Bhar