Calcutta High Court
Srei Equipment Finance Ltd vs Md. Ali Kader Sekh on 30 January, 2019
Author: Soumen Sen
Bench: Soumen Sen
ORDER SHEET
EC 576 of 2018
IN THE HIGH COURT AT CALCUTTA
Ordinary Original Civil Jurisdiction
ORIGINAL SIDE
SREI EQUIPMENT FINANCE LTD.
Versus
MD. ALI KADER SEKH
BEFORE:
The Hon'ble JUSTICE SOUMEN SEN
Date : 30th January, 2019.
Appearance:
Mr. Swatarup Banerjee, Adv.
The Court: The receiver has filed a report. It appears from the report that the receiver could not take possession of the asset since the asset is untraceable. The report filed by the receiver is kept with the record.
The judgment-debtor is directed to file an affidavit of assets in Form No. 16A of Appendix-E of the Code of Civil Procedure within four weeks from the date of communication of this order in which the judgment-debtor shall specifically disclose the whereabouts of the asset in question, failing which warrant of arrest shall be issued against the judgment-debtor.
The matter is made returnable on 5th March, 2019.
(SOUMEN SEN, J.) R.Bhar