Idfc First Bank Limited vs Vishal Kumar & Anr
2023 Latest Caselaw 1162 Cal/2

U/L


                      IN THE HIGH COURT AT CALCUTTA
                       Ordinary Original Civil Jurisdiction
                                ORIGINAL SIDE
                             [Commercial Division]


                                  EC/430/2022

                           IDFC FIRST BANK LIMITED
                                      VS
                             VISHAL KUMAR & ANR.



BEFORE:
The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 10th May, 2023.

Appearance:

Mr. Dwaipayan Banerjee, Adv.

Mr. Abir Das, Adv.

...for the judgment-debtor

The Court:- In view of the urgency, the matter is treated on the Day's List.

The judgment-debtor no.2 is produced under arrest. The judgment-debtor

no.2 has given an undertaking that he shall be present as and when directed by

this Court. Accordingly, the warrant of arrest issued against the judgment-debtor

no.2 shall remain stayed. The judgment-debtor no.2 submits that he has

engaged Mr. Dwaipayan Banerjee, Advocate to represent him in this proceeding.

The judgment-debtor no.2 is directed to file an Affidavit of Assets in Form

No. 16A of Appendix-E of the Code of Civil Procedure, 1908 before the Regular

Bench one week after the ensuing Vacation and shall remain present for

examination on the returnable date.

Let this matter appear before the Regular Bench on 7th June, 2023.

The Advocate appearing on behalf of the judgment-debtor no. 2 is directed

to serve a copy of the Affidavit of Assets on the Advocate of the decree-holder

prior to the returnable date.

The presence of the concerned police officer is noted and dispensed with.

(RAVI KRISHAN KAPUR, J.)

D.Ghosh