Padma Sonthlia vs Vivek Kumar Kathotia
2024 Latest Caselaw 3120 Cal/2

Calcutta High Court

Padma Sonthlia vs Vivek Kumar Kathotia on 7 October, 2024

OD-15
                                   EC/50/2024

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

                                        PADMA SONTHLIA
                                               -Versus-
                                        VIVEK KUMAR KATHOTIA
      BEFORE:
      The Hon'ble JUSTICE BIVAS PATTANAYAK

Date : 7th October, 2024.

Appearance:

Mr. Varun Kothari, Adv.

Ms. Saolini Bose, Adv,.

Mr. Nikunj Berlia, Adv.

...for the decree-holder.

Ms. Manju Agarwal, Adv.(through VC) ...for the judgment-debtor.

The Court: Mr. Varun Kothari, learned Advocate for the decree-holder

submits that in terms of the order of this Court notice has been served upon

the judgment-debtor.

Ms. Manju Agarwal, learned advocate appearing for judgment debtor

through virtual mode seeks direction for filing affidavit of assets.

The judgment-debtor is directed to file affidavit of assets within three

weeks of reopening of Court after the ensuring puja vacation.

Interim order, granted earlier on 22nd August, 2024 is extended till

the second week of December, 2024.

Let this matter appear in the monthly list of December, 2024.

(BIVAS PATTANAYAK, J.) A/s