Piyush Bhartia vs Arun Kumar Kedia
2025 Latest Caselaw 2247 Cal/2

Calcutta High Court

Piyush Bhartia vs Arun Kumar Kedia on 22 April, 2025

OD-10
                                      ORDER SHEET

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

                                      EC/33/2024
                                    PIYUSH BHARTIA
                                          VS
                                  ARUN KUMAR KEDIA

     BEFORE:
     The Hon'ble JUSTICE BISWAROOP CHOWDHURY
     Date : 22nd April, 2025.

                                                                             Appearance:
                                                               Mr. Aurin Chakraborty, Adv.
                                                                  Ms. Aishwarya Roy, Adv.
                                                                        ...for decree-holder

                                                                       Ms. D. Mukherji, Adv.
                                                                ...for the judgement-debtor


    1.

Learned Advocate for the petitioner/decree-holder and learned

Advocate for the judgment-debtor are present.

2. Learned Advocate for the judgment-debtor prays for time to file

affidavit of assets, prayer is granted.

3. Let the affidavit of assets be filed by 13th May, 2025.

4. The interim order granted earlier on 18th July, 2024 stand extended

for a period of eight weeks or until further order, whichever is earlier.

(BISWAROOP CHOWDHURY, J.)

S. A. / gb AR(CR)