Hdb Financial Services Limited vs Deen Mohammad Molla & Anr
2023 Latest Caselaw 3111 Cal/2

O-270
                       IN THE HIGH COURT AT CALCUTTA
                     ORDINARY ORIGINAL CIVIL JURISDICTION
                                 ORIGINAL SIDE


                                    EC/729/2015


                         HDB FINANCIAL SERVICES LIMITED
                                       VS
                          DEEN MOHAMMAD MOLLA & ANR


      BEFORE:
      The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 16th November, 2023.

Appearance:

Mrs. Pooja Sett, Adv.

Mr. Ranjit Singh, Adv.

The Court : Despite being produced under arrest, the judgment debtors have

failed to file their Affidavit of Assets. The time to file Affidavit of Assets is

peremptorily extended till 31 December, 2023.

Let this matter appear in the Monthly List of January, 2024.

In default of compliance with the orders of Court, let there be a warrants of

arrest issued the judgment debtors.

The decree-holder is directed to communicate this order to the judgment

debtor and file an Affidavit of Service on the returnable date.

(RAVI KRISHAN KAPUR, J.) SK.