Citation : 2024 Latest Caselaw 2960 Cal/2
Judgement Date : 19 September, 2024
OCD-14
ORDER SHEET
EC/414/2022
IN THE HIGH COURT AT CALCUTTA
ORDINARY ORIGINAL CIVIL JURISDICTION
ORIGINAL SIDE
COMMERCIAL DIVISION
ADITYA BIRLA HOUSING FINANCE LIMITED
VS
SUNITA GUPTA AND ORS.
BEFORE:
The Hon'ble JUSTICE SABYASACHI BHATTACHARYYA
Date: 19th September, 2024.
Appearance:
Mr. Ranjit Singh, Adv.
Mr. Amar Singh, Adv.
Ms. Tutul Das, Adv.
Ms. Pooja Sett, Adv.
Mr. Ratul Deb Banerjee, Adv.
..for the petitioner
Ms. Sneha Dutta, Adv.
Mr. Soumen Ghosh, Adv.
..for judgment-debtor nos. 1 and 2
The Court: Learned counsel for the award-debtors submits that the
award-debtor nos.1 and 2 have filed their respective affidavits of assets on
September 12, 2024 in the Department. However, upon thorough scrutiny, it
was discovered that several errors have crept into such affidavits. Accordingly,
learned counsel for the award-debtors seeks to withdraw the said affidavits and
file fresh affidavits of assets.
In view of such prayer, the affidavits of assets filed on September 12,
2024 be deemed to stand expunged from the records.
The award-debtors shall file fresh affidavits of assets on the next
returnable date and hand over advance copies of the same to the learned
advocate for the award-holder by October 3, 2024.
The matter shall next be listed on November 7, 2024 when the award-
debtor no.2 shall be personally present in Court for being examined by the
award-holder.
The warrant of arrest stands suspended till November 30, 2024 or until
further order, whichever is earlier.
(SABYASACHI BHATTACHARYYA, J.)
bp/R Bhar
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