Calcutta High Court
Tata Capital Financial Services ... vs Rajesh Sahani & Anr on 16 June, 2015
Author: Soumen Sen
Bench: Soumen Sen
ORDER SHEET
EC No. 103 of 2015
IN THE HIGH COURT AT CALCUTTA
Ordinary Original Civil Jurisdiction
TATA CAPITAL FINANCIAL SERVICES LIMITED
Versus
RAJESH SAHANI & ANR.
BEFORE:
The Hon'ble JUSTICE SOUMEN SEN
Date: 16th June 2015.
Appearance:
Ms. Sneha Sharma, Advocate ...for the decree holder.
The report filed by the Receiver shows that the Agent of the Receiver could not take possession of the asset in question. The said asset is untraceable. The report filed by the Receiver is kept with the record.
Since the notice could not be served upon the judgment debtors, leave is given to the petitioner to publish the gist of Column 10 of the Tabular Statement once in an English daily and once in a local Hindi newspaper having wide circulation in or around Muzaffzarpur, Bihar within four weeks from date. The said publication shall specifically mention that in the event the judgment debtors fail to file their respective affidavits of assets in Form No. 16A of Appendix E to the Code of Civil Procedure, warrants of arrest shall be issued against the said judgment debtors.2
The matter shall appear under the heading 'Examination of Judgment Debtors' on 14th August 2015 when the judgment debtors shall be present for examination.
( SOUMEN SEN, J. ) S. Kumar A.R.(CR)