Cholamandalam Investment And ... vs Niladri Bhattacharyya & Anr
2023 Latest Caselaw 2860 Cal/2

O-304 & 305
                     IN THE HIGH COURT AT CALCUTTA
                   ORDINARY ORIGINAL CIVIL JURISDICTION
                               ORIGINAL SIDE


                                   EC/564/2018

       CHOLAMANDALAM INVESTMENT AND FINANCE COMPANY LIMITED
                                VS
                   NILADRI BHATTACHARYYA & ANR.

                                  EC/565/2018
                                IA NO: GA/1/2020

       CHOLAMANDALAM INVESTMENT AND FINANCE COMPANY LIMITED
                                VS
                   NILADRI BHATTACHARYYA & ANR.



      BEFORE:
      The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 9th October, 2023.

Appearance:

Mr. Shuvasish Sengupta, Adv.

Mrs. Ledia Dasgupta, Adv.

The Court : The judgment debtor is produced under arrest.

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

debtor is concerned shall remain stayed.

Mr. Shuvasish Sengupta, Advocate appearing on behalf of the judgment

debtor undertakes to file an Affidavit of Assets within a period of four weeks

from date.

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

The judgment debtor also 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.)

SK.