Capital First Limited) vs M/S. Gazi Saw Mill And Ors
2023 Latest Caselaw 2848 Cal/2

O-332

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

                                  EC/436/2019

          IDFC FIRST BANK LIMITED (FORMERLY KNOWN M/S.
                         CAPITAL FIRST LIMITED)
                                   VS
                      M/S. GAZI SAW MILL AND ORS
  BEFORE:
  The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 9th October, 2023.

Appearance:

Ms. Sarmistha Das, Adv.

The Court : The judgment debtor is produced under arrest.

In such circumstances, the warrant of arrest insofar as the judgment

debtors is concerned shall remain stayed until further orders of Court.

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

The judgment debtor undertakes to file an Affidavit of Assets prior to

the returnable date.

The presence of the concerned police officers is noted and dispensed

with.

(RAVI KRISHAN KAPUR, J.)

S.Bag