Citation : 2023 Latest Caselaw 2811 Cal/2
Judgement Date : 5 October, 2023
Unlisted
IN THE HIGH COURT AT CALCUTTA
Ordinary Original Civil Jurisdiction
ORIGINAL SIDE
EC/448/2019
IDFC FIRST BANK LTD (FORMERLY KNOWN AS M/S CAPITAL FIRST LTD)
VS
ASRAFUL HAQUE AND ORS.
BEFORE:
The Hon'ble JUSTICE RAVI KRISHAN KAPUR
Date : 5th October, 2023.
Appearance:
Ms. Pooja Sett, Adv.
...for the decree-holder.
Md. Yunush Mondal, Adv.
...for the judgment-debtors.
The Court: In view of urgency pleaded on behalf of the parties, the matter
is treated as on the Day's List.
The judgment-debtor no.1 is produced under arrest.
Md. Yunush Mondal, Advocate appearing on behalf of the judgment-debtor
no.1 undertakes to file an Affidavit of Assets within four weeks from date.
In such circumstances, the warrant of arrest in so far as the judgment-
debtor no.1 is concerned shall remain stayed.
Let this matter appear in the Monthly List of November, 2023.
The presence of the concerned Police Official is noted and dispensed with.
(RAVI KRISHAN KAPUR, J.)
s.pal
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