Calcutta High Court
Skipper Ltd vs North Star Tubes Pvt. Ltd on 19 July, 2013
Author: Patherya
Bench: Patherya
ORDER SHEET
EC No.186 of 2013
IN THE HIGH COURT AT CALCUTTA
Ordinary Original Civil Jurisdiction
SKIPPER LTD
Versus
NORTH STAR TUBES PVT. LTD.
BEFORE:
The Hon'ble JUSTICE PATHERYA
Date : 19th July, 2013.
Ms. Rajshri Kajaria for the decree holder. Mr. Aniruddh Poddar, Mr. Lallan Singh for the judgment debtor.
The Court : Although an affidavit of assets has been filed on behalf of the judgment debtor by one Syed Hasan Ali who is one of the Directors of the judgment debtor company, on examination it has been revealed that the real person in control and management of the judgment debtor company is one Mr. Ramesh Jain. Therefore, it is necessary for an affidavit of assets to be filed by Mr. Ramesh Jain. Let an affidavit of assets be filed by Mr. Ramesh Jain by 26th July, 2013.
Matter to appear in the list on 26th July, 2013. All parties to act on a photostat signed copy of this order on the usual undertakings.
( PATHERYA, J.) pa 2