Idfc First Ltd ( Capital First Ltd) vs Hapijul Islam And Ors
2023 Latest Caselaw 3080 Cal/2

O-201
                      IN THE HIGH COURT AT CALCUTTA
                    ORDINARY ORIGINAL CIVIL JURISDICTION
                                ORIGINAL SIDE

                                  EC/437/2019

                      IDFC FIRST LTD ( CAPITAL FIRST LTD)
                                       VS
                           HAPIJUL ISLAM AND ORS

   BEFORE:
   The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 19th October, 2023.

Appearance:

Mr. Ranjit Singh, Adv.

Ms. Pooja Sett, Adv.

The Court : Affidavit of Service filed by the award-holder be kept with the

records.

It appears from the said affidavit that service has been effected on the

judgment-debtor nos. 1, 3 and 4.

None appears on behalf of the judgment-debtors nor is any

accommodation prayed for on their behalf.

By an order dated 29th August, 2022, the judgment-debtors were

directed to file their Affidavit of Assets. No Affidavit of Assets has been filed till

date.

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

As a last chance, the time to file the Affidavit of Assets is peremptorily

extended till the returnable date.

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

appropriate orders for warrants of arrest would be issued against the

judgment-debtors.

(RAVI KRISHAN KAPUR, J.) S.Bag.