Calcutta High Court
Srei Equipment Finance Pvt. Ltd vs Suresh Chand Khandewal & Anr on 29 August, 2013
Author: Patherya
Bench: Patherya
ORDER SHEET
EC NO.291 OF 2013
IN THE HIGH COURT AT CALCUTTA
Ordinary Original Civil Jurisdiction
ORIGINAL SIDE
SREI EQUIPMENT FINANCE PVT. LTD.
Versus
SURESH CHAND KHANDEWAL & ANR.
.........
BEFORE:
The Hon'ble JUSTICE PATHERYA Date : 29th August, 2013.
Mr. M.S. Tiwary...for decree holder.
Ms. S. Chakraborty...for judgment debtor no.2. The Court : The decree holder seeks execution of decree dated 12th August, 2010. Ms. S. Chakraborty, advocate has appeared on behalf of the judgment debtor no.2 although no Vakalatnama has been filed till date. She has informed the Court that the judgment debtor no.1 has expired. Accordingly, let an affidavit of assets be filed by the judgment debtor no.2 by 20th September, 2013 when the judgment debtor no.2 shall present himself for examination.
The petitioner is directed to communicate this order to the non-appearing judgment debtor no.2.
All parties concerned are to act on a signed photocopy of this order on the usual undertakings.
(PATHERYA, J.) pkd.
A.R.[C.R.]