Calcutta High Court
Idfc First Bank Limited vs Samsur Rahaman on 26 July, 2022
Author: Ravi Krishan Kapur
Bench: Ravi Krishan Kapur
UL
EC/101/2022
IN THE HIGH COURT AT CALCUTTA
Ordinary Original Civil Jurisdiction
ORIGINAL SIDE
(Via Video Conference)
IDFC FIRST BANK LIMITED
VS
SAMSUR RAHAMAN
BEFORE:
The Hon'ble JUSTICE RAVI KRISHAN KAPUR
Date : 26th July, 2022.
Appearance:
Mr. Ranjit Singh, Adv.
Ms. Pooja Sett, Adv.
...for the decree-holder Mr. Supriya Roychowdhury, Adv.
Mr. Sagnik Chatterjee, Adv.
...for the judgment-debtor The Court: In view of the urgency and the special circumstances, by consent of the parties, the matter is treated on the Day's List.
The judgment-debtor is produced under arrest. The judgment-debtor has given an undertaking that he shall be present as and when directed by this Court. Accordingly, the warrant of arrest issued against the judgment-debtor stands discharged. The judgment-debtor has submitted that he has engaged Mr. Sagnik Chatterjee, Advocate to represent him in this proceeding.
Accordingly, the judgment-debtor is directed to file an Affidavit of Assets in Form No. 16A of Appendix-E of the Code of Civil Procedure, 1908 within a period of two weeks from date and shall remain present for examination on the returnable date.2
Liberty is granted to the parties to mention this matter before the Regular Bench.
The Advocate appearing on behalf of the judgment-debtor is directed to serve a copy of the Affidavit of Assets on the Advocate appearing on behalf of the decree-holder prior to the returnable date.
The Investigating Officer, Barasat Police Station is present in Court. His presence is noted and dispensed with.
The Report submitted by the Deputy Sheriff be kept with the records.
(RAVI KRISHAN KAPUR, J.) TO