Calcutta High Court
Srei Equipment Finance Limited (Sefl) vs Sanjay Tulshiram Ghule & Anr on 3 December, 2015
Author: Soumen Sen
Bench: Soumen Sen
ORDER
EC No. 267 of 2015
IN THE HIGH COURT AT CALCUTTA
Ordinary Original Civil Jurisdiction
SREI EQUIPMENT FINANCE LIMITED (SEFL)
Versus
SANJAY TULSHIRAM GHULE & ANR.
BEFORE:
The Hon'ble JUSTICE SOUMEN SEN
Date : 3rd December, 2015.
Appearance:
Mr. Swatarup Banerjee, Advocate The Receiver has filed a report wherefrom it appears that the Receiver could not take possession of the asset in question as the said asset is untraceable. The report of the Receiver is kept with the record.
Under such circumstances, I direct the judgment debtors to file their respective affidavits of assets in Form No. 16A of Appendix-E to the Code of Civil Procedure within a period of four weeks from the date of communication of this order in which the judgment debtor shall specifically disclose the whereabouts of the asset in question, failing which warrants of arrest shall be issued against the judgment debtors.
I direct the decree holder to communicate this order to the judgment debtors by speed post with acknowledgement due within a week from date and file an affidavit of service on the returnable date.
I make this application returnable on 2nd February 2016.
( SOUMEN SEN, J. ) S. Kumar