Calcutta High Court
Indofil Industries Ltd vs M/S. Kaycee Chemicals on 27 September, 2016
Author: Sanjib Banerjee
Bench: Sanjib Banerjee
OD-21
EC No. 16 of 2016
IN THE HIGH COURT AT CALCUTTA
Ordinary Original Civil Jurisdiction
INDOFIL INDUSTRIES LTD.
Versus
M/S. KAYCEE CHEMICALS
BEFORE:
The Hon'ble JUSTICE SANJIB BANERJEE
Date : 27th September, 2016.
Mr. S. E. Huda, Adv. appears The Court : The decree is for Rs.9,81,692/- passed on an application for summary judgment under Chapter XIII A of the Rules on the Original Side of this Court. The claim on account of interest has been relegated to trial.
Since no immediate notice is required to be served on the judgment-debtor in respect of the decree of June 9, 2015, there will be an order in terms of prayer
(a) of column 10 of the tabular statement.
The judgment-debtor should file its affidavit of assets through the principal person in control of the judgment-debtor. Such affidavit of assets in appropriate form should be filed by November 30, 2016, failing which warrants of arrest may be issued against the persons in control of the judgment-debtor company.
Let the execution now appear on December 7, 2016.
(SANJIB BANERJEE, J.) kc.