Calcutta High Court
Zoom Developers Pvt. Ltd vs Martin Burn Constructions Ltd. & Ors on 10 July, 2013
Author: Patherya
Bench: Patherya
ORDER SHEET
EC No.64 of 2013
IN THE HIGH COURT AT CALCUTTA
Ordinary Original Civil Jurisdiction
ZOOM DEVELOPERS PVT. LTD.
Versus
MARTIN BURN CONSTRUCTIONS LTD. & ORS.
BEFORE:
The Hon'ble JUSTICE PATHERYA
Dated: 10th July, 2013.
Mr. Poritosh Sinha for the decree holder. Ms. Sanchari Chakraborty for judgment debtor no.1 The Court : By order dated 11th June, 2013 the judgment debtor no.1 and its directors were directed to file their respective affidavit of assets within the time specified in the said order. No affidavit of assets has been filed, instead this day it has been submitted by Counsel for the judgment debtor no.1 that the judgment debtor no.1 is ready and willing to make payment of the entire decretal dues by 23rd July, 2013. Accordingly, let the matter appear on 24th July, 2013. In default of payment, affidavit of assets be filed on the next date of hearing.
All parties concerned are to act on a photostat signed copy of this order on the usual undertakings.
( PATHERYA, J.) pa 2