Calcutta High Court
Idfc First Bank Ltd vs Mr. Anichhur Rahaman And Anr on 22 September, 2021
Author: Ravi Krishan Kapur
Bench: Ravi Krishan Kapur
OD-54
ORDER SHEET
IN THE HIGH COURT AT CALCUTTA
Ordinary Original Civil Jurisdiction
ORIGINAL SIDE
[Via Video Conference]
EC/224/2020
IDFC FIRST BANK LTD.
Versus
MR. ANICHHUR RAHAMAN AND ANR.
BEFORE:
The Hon'ble JUSTICE RAVI KRISHAN KAPUR
Date : 22nd September, 2021 Appearance:
Ms. Tutul Das Singh, Adv.
Mr. Amar Singh, Adv.
Ms. Pooja Sett, Adv.
Mr. Ranjit Singh, Adv.
...for the decree-holder Mr. Sayan Datta, Adv.
Mr. Sujan Das, Adv.
Mr. S. Chowdhury, Adv.
...for the judgment debtor The Court: The judgment debtor no. 1 is represented. The decree is for a sum of approximately Rs. 20 lakhs. It is submitted on behalf of the judgment debtor no. 1 that he intends to pay the decretal amount and seeks some accommodation.
In view of the submissions made on behalf of the judgment debtor no. 1, let this matter appear on the Monthly List of November, 2021. 2
In the meantime, the judgment debtors are directed to file their affidavit of assets in Form No. 16A of Appendix-E of the Code of Civil Procedure on or before the returnable date.
The parties are also directed to attempt to arrive at a settlement. Let this matter appear in the Monthly List of November, 2021.
(RAVI KRISHAN KAPUR, J.) S.Bag/TO