Ruma Roy vs Suryamukhi General
2023 Latest Caselaw 3003 Cal/2

O-154

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

                                   EC/94/2019
                                IA NO: GA/1/2023

                                RUMA ROY
                                   VS
                          SURYAMUKHI GENERAL
                  FINANCE AND INVESTMENT CO (INDIA) LTD

  BEFORE:
  The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 16th October, 2023.

Appearance:

Mr. S. Dutta, Adv.

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

direction for Affidavit of Assets, no Affidavit of Assets has been filed till date.

The time to file the Affidavit of Assets is peremptorily extended till 30th

November, 2023. The award-holder is directed to forthwith serve a notice on

the judgment-debtors informing them of the passing of this order.

It is made clear that in default of filing of the Affidavit of Assets,

appropriate orders of warrant of arrest would be passed against the

judgment-debtor.

Let this matter appear in the Monthly List of December, 2023.

(RAVI KRISHAN KAPUR, J.)

S.Bag