M/S. Punam Projects (P) Ltd vs Sri Rajendra Singh & Anr
2023 Latest Caselaw 854 Cal/2

Unlisted
                                   EC/135/2017

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


                          M/S. PUNAM PROJECTS (P) LTD.
                                    -Versus-
                           SRI RAJENDRA SINGH & ANR.


   BEFORE:
   The Hon'ble JUSTICE SHEKHAR B. SARAF

Date : 31st March, 2023 Appearance:

Mr. Ranjit Singh, Adv.

Ms. Tutul Das Singh, Adv.

...for the award-holder

Mr. A. Poddar, Adv.

Mr. D.K. Gupta, Adv.

...for the judgment-debtor nos. 1 and 2

The Court: Mr. Dinesh Singh and Mr. Rajendra Singh have surrendered in

Court today. They have deposed and submitted that they shall file their fresh

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

1908 within a period of six weeks.

Accordingly, they are directed to file affidavits of assets and serve a copy of

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

of six weeks from date.

Mr. Dinesh Singh and Mr. Rajendra Singh are discharged from the custody

of this Court and warrants of arrest issued against them are kept in abeyance for

the time being.

Examination of Mr. Dinesh Singh and Mr. Rajendra Singh will take place

eight weeks hence. They should be present in Court positively on the returnable

date.

Counsel on behalf of the award-debtor also wishes to file a fresh

Vakalatnama as there has been a change of the advocate-on-record.

(SHEKHAR B. SARAF, J.)

bp/sg.