Sss Loha Marketing (P) Limited vs Perfect Fmgc Pvt Ltd
2025 Latest Caselaw 2433 Cal/2

Calcutta High Court

Sss Loha Marketing (P) Limited vs Perfect Fmgc Pvt Ltd on 4 September, 2025

OCD-4
                                ORDER SHEET

                     IN THE HIGH COURT AT CALCUTTA
                              ORIGINAL SIDE
                          COMMERCIAL DIVISION

                              EC-COM/29/2025

                     SSS LOHA MARKETING (P) LIMITED
                                  VS
                         PERFECT FMGC PVT LTD

  BEFORE:
  The Hon'ble JUSTICE KRISHNA RAO
  Date : September 4, 2025


                                                                        Appearance :
                                                              Mr. Debraj Sahu, Adv.
                                                           Ms. Antara Biswas, Adv.
                                                            Mr. Hareram Singh, dv.
                                                Mr. Saptarshi Rajan Chatterjee, Adv.
                                                                 ...for the petitioner

                                                              Mr. Varun Kothari, Adv.
                                                               Ms. Ranjana Seal, Adv.
                                                          ...for the judgment-debtor.

1.

By an order dated 18th August, 2025 this Court has passed an order for

issuance of warrant against the judgment debtor. Now the judgment

debtor has appeared and submitted that the judgment debtor is a

company and as such, he may be allowed to file the affidavit of assets.

2. The responsible officer of the judgment debtor of the company may be

allowed to file affidavit of assets. The judgment debtor company has filed

the affidavit of assets but this Court finds that the same not in

accordance with law and accordingly, the judgment debtor is directed to

file a fresh affidavit of assets in accordance with law by declaring that

the statements made by the judgment debtor are true and correct and

has not suppressed any material facts in the said affidavit.

3. Let this affidavit of assets be filed within a week.

4. Let the matter appear on 12th September, 2025.

5. Affidavits of assets filed today be kept with the record.

(KRISHNA RAO, J.) DB