Calcutta High Court
Idfc First Bank Limited vs Vishal Kumar & Anr on 10 May, 2023
Author: Ravi Krishan Kapur
Bench: Ravi Krishan Kapur
U/L
IN THE HIGH COURT AT CALCUTTA
Ordinary Original Civil Jurisdiction
ORIGINAL SIDE
[Commercial Division]
EC/430/2022
IDFC FIRST BANK LIMITED
VS
VISHAL KUMAR & ANR.
BEFORE:
The Hon'ble JUSTICE RAVI KRISHAN KAPUR
Date : 10th May, 2023.
Appearance:
Mr. Dwaipayan Banerjee, Adv.
Mr. Abir Das, Adv.
...for the judgment-debtor The Court:- In view of the urgency, the matter is treated on the Day's List. The judgment-debtor no.2 is produced under arrest. The judgment-debtor no.2 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 no.2 shall remain stayed. The judgment-debtor no.2 submits that he has engaged Mr. Dwaipayan Banerjee, Advocate to represent him in this proceeding.
The judgment-debtor no.2 is directed to file an Affidavit of Assets in Form No. 16A of Appendix-E of the Code of Civil Procedure, 1908 before the Regular Bench one week after the ensuing Vacation and shall remain present for examination on the returnable date.2
Let this matter appear before the Regular Bench on 7th June, 2023. The Advocate appearing on behalf of the judgment-debtor no. 2 is directed to serve a copy of the Affidavit of Assets on the Advocate of the decree-holder prior to the returnable date.
The presence of the concerned police officer is noted and dispensed with.
(RAVI KRISHAN KAPUR, J.) D.Ghosh