Padma Sonthalia vs Vivek Kumar Kathotia
2025 Latest Caselaw 1797 Cal/2

Calcutta High Court

Padma Sonthalia vs Vivek Kumar Kathotia on 17 June, 2025

        ORDER                                                        OD - 13



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

                                   EC/50/2024
                                PADMA SONTHALIA
                                      VS
                             VIVEK KUMAR KATHOTIA

BEFORE :
The Hon'ble JUSTICE BISWAROOP CHOWDHURY

Date: 17th June, 2025.

Appearance:

Mr. Varun Kothari, Adv.

Mr. Nikunj Berlia, Adv.

Mrs. Urvashi Jain, Adv.

Ms. Sreeja Chakraborty, Adv.

...for the decree-holder.

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

The Court: Learned Advocate for the decree-holder is present.

Ms. Manju Agarwal, learned Senior Advocate for the judgment debtor

prays time as the last chance to file the affidavit of assets.

In the interest of justice, the judgment debtor is granted last opportunity

to file affidavit of assets by 3rd July, 2025.

The time granted is peremptory.

(BISWAROOP CHOWDHURY, J.)

JM