Indusind Bank Limited vs Abhishek Singh & Anr
2023 Latest Caselaw 3116 Cal/2

O-286


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

                                 EC/199/2017

                           INDUSIND BANK LIMITED
                                    VS
                           ABHISHEK SINGH & ANR.


  BEFORE:
  The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 16th November, 2023.

Appearance:

Mr. Sayak Ranjan Ganguly, Adv.

Mrs. Srijani Ghosh, Adv.

...for award holder

The Court: It is submitted on behalf of the award holder that despite

service, the judgment debtors have not been filed their Affidavit of Assets.

As a last chance, the time to file Affidavit of Assets stands extended till

31 December, 2023.

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

filing their Affidavit of Assets appropriate orders for warrant of arrest would be

passed on the returnable date. The award holder is directed to communicate

the passing of this order to the judgment debtor and file an Affidavit of Service

on the returnable date.

(RAVI KRISHAN KAPUR, J.)

SK.