Diamond Apartments Private Limited vs Abanar Marketing Limited And 5 Others
2024 Latest Caselaw 2844 Cal/2

Calcutta High Court

Diamond Apartments Private Limited vs Abanar Marketing Limited And 5 Others on 5 September, 2024

Author: Ravi Krishan Kapur

Bench: Ravi Krishan Kapur

OD-18

                 IN THE HIGH COURT AT CALCUTTA
              ORDINARY ORIGINAL CIVIL JURISDICTION
                         ORIGINAL SIDE


                          EC/392/2019
                        IA NO: GA/1/2023
               DIAMOND APARTMENTS PRIVATE LIMITED
                                VS
              ABANAR MARKETING LIMITED AND 5 OTHERS


  BEFORE:
  The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 5th September, 2024.

Appearance :

Mr. Naresh Balodia, Adv.

Mr. Samrat Saha, Adv.

...for petitioner.

Ms. Aparajita Rao, Adv.

Ms. Swastika Roy, Adv.

...for Phoenix ARC.

The Court : By an order dated 11th March, 2024, the judgment

debtor nos.1 to 5 were directed to file their Affidavit of Assets.

None appears on behalf of the judgment debtor nos.1 to 5 nor is

any adjournment prayed for on their behalf.

As a last chance, the time to file the Affidavit of Assets by the

judgment debtor nos.1 to 5 is extended till 30th September, 2024.

Let the matter appear on 3rd October, 2024.

In the meantime, the award holder is directed to effect fresh

service on all the judgment debtors and file an affidavit of service on

the returnable date.

Let GA/1/2023 filed by Phoenix ARC appear on the returnable

date for final hearing.

It is submitted by the parties that affidavits in the said

application have been completed and the matter is ready for hearing.

(RAVI KRISHAN KAPUR, J. )

pkd/sd.