Padma Sonthalia vs Vivek Kumar Kathotia
2025 Latest Caselaw 1648 Cal/2

Calcutta High Court

Padma Sonthalia vs Vivek Kumar Kathotia on 22 May, 2025

OD-13
                                  ORDER SHEET

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

                                   EC/50/2024

                                PADMA SONTHALIA
                                      VS
                             VIVEK KUMAR KATHOTIA

    BEFORE:
    The Hon'ble JUSTICE BISWAROOP CHOWDHURY

Date : 22nd May, 2025 Appearance:

Mr. Nikunj Berlia, Adv.

Mr. Varun Kothari, Adv.

Mrs. Urvashi Jain, Adv.

...for decree-holder

The Court: Learned Advocate for the decree-holder/petitioner is

present.

None appears for the judgment-debtor.

It appears that by Order dated 7th October, 2024, there was a

direction upon the judgment-debtor to file affidavit of assets. But the decree-

holder submits that no such affidavit of assets filed. Let the affidavit of assets

be filed on or before 13th June, 2025.

Let this matter appear on 17th June, 2025.

Learned Advocate for the decree-holder is requested to intimate the

order by notice to learned Advocate for the judgment-debtor.

The interim order granted earlier on 22nd August, 2024 stands

extended for a period of six weeks after vacation or till further order

whichever is earlier.

(BISWAROOP CHOWDHURY, J.)

S. A. AR(C R)