Calcutta High Court
Srei Equipment Finance Pvt. Ltd vs Amol Fulchand Ramteke And Anr on 3 September, 2013
Author: Patherya
Bench: Patherya
ORDER SHEET
EC No.384 of 2012
IN THE HIGH COURT AT CALCUTTA
Ordinary Original Civil Jurisdiction
ORIGINAL SIDE
SREI EQUIPMENT FINANCE PVT. LTD.
Versus
AMOL FULCHAND RAMTEKE AND ANR
BEFORE:
The Hon'ble JUSTICE PATHERYA
Date : 3rd September, 2013.
Mr.Swatarup Banerjee, Adv.
..for decree holder.
The Court: Report filed by the receiver be kept on record. As the whereabouts of the assets in question was not disclosed to the receiver, the receiver is given liberty to appoint an agent to locate the assets in question. The judgement debtors will also file their respective affidavits of assets by 27th September, 2013 when the judgement debtors shall present themselves for examination.
Matter to appear in the list on 27th September, 2013. All parties concerned are to act on a photostat signed copy of this order on the usual undertakings.
(PATHERYA, J.) dg2