Poonawalla Fincorp Limited vs Shobhavat Bhushan Ravindra And Anr
2024 Latest Caselaw 26 Cal/2

Calcutta High Court

Poonawalla Fincorp Limited vs Shobhavat Bhushan Ravindra And Anr on 5 January, 2024

Author: Moushumi Bhattacharya

Bench: Moushumi Bhattacharya

OCD-26

                                  ORDER SHEET
                        IN THE HIGH COURT AT CALCUTTA
                         Ordinary Original Civil Jurisdiction
                                  ORIGINAL SIDE
                               (Commercial Division)


                                    EC/15/2022

                       POONAWALLA FINCORP LIMITED
                                  VS
                   SHOBHAVAT BHUSHAN RAVINDRA AND ANR.

   BEFORE:
   The Hon'ble JUSTICE MOUSHUMI BHATTACHARYA

Date : 5th January, 2024.

Appearance:

Mr. K.K. Pandey, Adv.

Ms. Enakshi Saha, Adv.

...for the award-holder

Ms. Sujata Chowdhury, Adv.

...for the award-debtor no. 1

The Court: After the preliminary examination of the award-debtor no. 1,

Mr. Shobhavat Bhushan Ravindra, it appears that the affidavit of assets of the

award-debtor no.1 is almost ready and will be filed in the course of the day.

The award-debtor no. 1 also gives an undertaking that he will file the affidavit

of assets of his father/award-debtor no. 2 within 60 days from today.

List this matter on 22nd March, 2024 as prayed for, under the heading

"Examination of Judgment Debtors".

(MOUSHUMI BHATTACHARYA, J.)

SG/T.O.