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Cholamandalam Investment And Finance ... vs Niladri Bhattacharyya And Anr
2024 Latest Caselaw 3128 Cal/2

Citation : 2024 Latest Caselaw 3128 Cal/2
Judgement Date : 8 October, 2024

Calcutta High Court

Cholamandalam Investment And Finance ... vs Niladri Bhattacharyya And Anr on 8 October, 2024

Author: Sabyasachi Bhattacharyya

Bench: Sabyasachi Bhattacharyya

OCD-63
                                ORDER SHEET

                                EC/565/2018
                              IA NO. GA/1/2020

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


   CHOLAMANDALAM INVESTMENT AND FINANCE COMPANY LIMITED
                           VS
             NILADRI BHATTACHARYYA AND ANR.


  BEFORE:
  The Hon'ble JUSTICE SABYASACHI BHATTACHARYYA

Date : 8th October, 2024.

Appearance:

Mr. Ranjit Singh, Adv.

Ms. Pooja Sett, Adv.

Mr. Ratul Deb Banerjee, Adv.

...for the petitioner

Mr. Akash Dutta, Adv.

...for the judgment-debtors

The Court: Since the matter was previously disposed of and

subsequently restored and as the previous affidavits of assets were filed long

back, the award-debtors are required to file their affidavits of assets

disclosing their current state of affairs regarding their assets.

Accordingly, the award-debtors are directed to file their fresh affidavits

of assets disclosing their current assets by November 21, 2024.

The matter shall next be listed on November 28, 2024 when the

award-debtor no.1 shall be personally present in Court for being examined

by the award-holder.

A server copy of this order shall be served on the award-debtors by the

award-holder and an affidavit of service to that effect shall be filed on the

next returnable date.

The award-debtorsand/or their men and agents shall be restrained by

an order of injunction from operating their bank accounts without setting

apart an amount of Rs.13,91,903/- till November 30, 2024 or until further

order, whichever is earlier.

(SABYASACHI BHATTACHARYYA, J.)

bp/R.Bhar

 
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