Aditya Birla Finance Limited vs Prism Light & Ors
2023 Latest Caselaw 1130 Cal/2

Unlisted
                                  ORDER SHEET

                                  EC/334/2022

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

                       ADITYA BIRLA FINANCE LIMITED
                                    VS
                            PRISM LIGHT & ORS.


   BEFORE:
   The Hon'ble JUSTICE SHEKHAR B. SARAF

Date : 3rd May, 2023 Appearance:

Mr. Ranjit Singh, Adv.

Ms. Pooja Sett Chakrabarty, Adv.

...for the petitioner

Zainab Tahur, Adv.

Md. Shahanawaz Alam, Adv.

...for judgment-debtor no.3

The Court: Mr. Debasish Chowdhury 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. Debasish Chowdhury is discharged from the custody of this Court

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

Examination of Mr. Debasish Chowdhury will take place eight weeks

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

(SHEKHAR B. SARAF, J.)

R.Bhar