Aditya Birla Finance Limited vs Shreemati Fashions Private ...
2023 Latest Caselaw 1236 Cal/2

ODC Unlisted

                                   ORDER SHEET
                                    EC/324/2022
                          IN THE HIGH COURT AT CALCUTTA
                        ORDINARY ORIGINAL CIVIL JURISDICTION
                               COMMERCIAL DIVISION

                          ADITYA BIRLA FINANCE LIMITED
                                       VS
                    SHREEMATI FASHIONS PRIVATE LIMITED & ORS.


    BEFORE:
    The Hon'ble JUSTICE SHEKHAR B. SARAF
    Date: 19th May, 2023.

                                                                             Appearance:
                                                                  Mr. Mahim Sasmal, Adv.
                                                                 Ms. Sanjukta Dutta, Adv.
                                                 ...for the respondent/judgment-debtor no.3

The Court: Mr. Vishnu Pitti has surrendered in Court today. He has deposed and

submitted that he shall file his affidavit of assets in Form No.16 A, Appendix-E of the

Code of Civil Procedure, 1908 within a period of eight weeks.

Accordingly, he is directed to file the affidavit of assets within a period of eight

weeks from date.

Mr. Vishnu Pitti is discharged from the custody of this Court and warrant of

arrest is kept in abeyance for the time being.

Matter to appear ten weeks hence for examination of the judgment-debtors. He is

directed to be present on that date.

Counsel on behalf of the judgment-debtor no.3 undertakes to file vakalatnama

before the department in course of the day.

(SHEKHAR B. SARAF, J.)

B.Pal