Idfc First Bank Ltd ( M/S Capital ... vs Abhishek Das And Anr
2023 Latest Caselaw 2781 Cal/2

Unlisted

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


                                    EC/472/2019
           IDFC FIRST BANK LTD ( M/S CAPITAL FIRST HOME FINANCE PVT LTD.)
                                         VS
                              ABHISHEK DAS AND ANR.


    BEFORE:
    The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 3rd October, 2023.

Appearance:

Mr. Sanjib Sett, Adv.

Mr. Alokendu Bandopadhyay, Adv.

...for the judgment-debtors.

The Court: None appears on behalf of the decree-holder nor is any

adjournment prayed for on their behalf.

Mr. Sanjib Sett, Advocate appearing on behalf of the judgment-debtor no.1

undertakes to file Vakalatnama within the course of the day.

The judgment-debtor no.1 is produced under arrest. The judgment-debtor

no.2 is an aged man of approximately 84 years.

In such circumstances, the orders of arrest in so far as the judgment-

debtor nos.1 and 2 are concerned shall remain stayed.

Let this matter on 16 October, 2023.

The judgment-debtor no.1 also undertakes to file Affidavit of Assets prior

to the returnable date.

The decree-holder is directed to furnish a copy of the execution application

as well as the Tabular Statement on the returnable date.

The presence of the concerned Police Official is noted and dispensed with.

(RAVI KRISHAN KAPUR, J.)

s.pal