Calcutta High Court
Idfc First Bank Limited (Formerly Known ... vs Muskan Bastralaya And Ors on 17 September, 2021
Author: Ravi Krishan Kapur
Bench: Ravi Krishan Kapur
OD-61
EC/438/2019
IN THE HIGH COURT AT CALCUTTA
Ordinary Original Civil Jurisdiction
ORIGINAL SIDE
IDFC FIRST BANK LIMITED (FORMERLY KNOWN M/S.CAPITAL FIRST LIMITED)
VS
MUSKAN BASTRALAYA AND ORS
BEFORE:
The Hon'ble JUSTICE RAVI KRISHAN KAPUR
Date : 17th September, 2021.
Appearance:
Ms. Tutul Das Singh, Adv.
Mr. Amar Singh, Adv.
Ms. Pooja Sett, Adv.
Mr. Ranjit Singh, Adv.
The Court: None appears on behalf of the judgment debtors. The decree-holder is represented. It is submitted on behalf of the decree-holder that there has been no compliance with the order dated 6th February, 2020 nor have the judgment debtors filed their Affidavit of Assets in terms of Form 16A, Appendix E of the Code of Civil Procedure, 1908.
In view of the aforesaid, the time to file the affidavit of assets is extended by a period of eight weeks from date.
Let this matter appear in the monthly list of December, 2021. In default of filing of an Affidavit of Assets, appropriate orders for warrant of arrest would be issued against the judgment debtors. The decree-holder is directed to intimate the judgment debtors forthwith of the passing of this order.
(RAVI KRISHAN KAPUR, J.) SK./pkd