Larsen & Toubro Limited vs Mukerian Papers Limited
2024 Latest Caselaw 8 Cal/2

Calcutta High Court

Larsen & Toubro Limited vs Mukerian Papers Limited on 2 January, 2024

Author: Ravi Krishan Kapur

Bench: Ravi Krishan Kapur

O-308

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

                                     EC/352/2017

                            LARSEN & TOUBRO LIMITED
                                      VS
                            MUKERIAN PAPERS LIMITED

  BEFORE:
  The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 2nd January, 2024.

Appearance:

Ms. Shrayashee Das, Adv.

Mr. H. Bhowsinghka, Adv.

Mr. Rohan Kumar Thakur, Adv.

The Court: None appears on behalf of the judgment-debtor nor is any

adjournment prayed for on their behalf.

It is submitted on behalf of the award-holder that despite the judgment-

debtor having been arrested and produced in Court the judgment-debtor has

failed to file their Affidavit of Assets.

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

2024.

The award-holder is directed to serve a notice on the judgment-debtor

who is directed to file their Affidavit peremptorily till the returnable date.

In default of filing their Affidavit of Assets, appropriate orders for warrant

of arrest would be passed against the judgment-debtor.

(RAVI KRISHAN KAPUR, J.)

S.Bag