Hdb Financial Services Limited vs Deen Mohammad Molla & Anr
2024 Latest Caselaw 190 Cal/2

Calcutta High Court

Hdb Financial Services Limited vs Deen Mohammad Molla & Anr on 19 January, 2024

Author: Ravi Krishan Kapur

Bench: Ravi Krishan Kapur

O-175

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

                                  EC/729/2015

                       HDB FINANCIAL SERVICES LIMITED
                                     VS
                       DEEN MOHAMMAD MOLLA & ANR.

  BEFORE:
  The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 19th January, 2024.

Appearance:

Ms. Pooja Sett, Adv.

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

having given an undertaking the judgment-debtors have failed to file their

Affidavit of Assets.

As a last chance, let this matter appear in the Monthly List of March,

2024.

In the meantime, the time to file the Affidavit of Assets is extended

peremptorily till the returnable date.

In default of filing of the Affidavit of Assets, appropriate orders for

warrants of arrest would be passed against the judgment-debtors.

The award-holder is directed to forthwith serve a notice on both the

Advocates who had been appearing on behalf of the judgment-debtors and file

an Affidavit of Service on the returnable date.

(RAVI KRISHAN KAPUR, J.)

S.Bag