Calcutta High Court
Dream Tower Kolkata Private Limited vs Saraf Infra Projects Ltd. & Ors on 1 February, 2019
Author: Soumen Sen
Bench: Soumen Sen
ORDER SHEET
EC No.26 of 2019
IN THE HIGH COURT AT CALCUTTA
Ordinary Original Civil Jurisdiction
ORIGINAL SIDE
DREAM TOWER KOLKATA PRIVATE LIMITED
Versus
SARAF INFRA PROJECTS LTD. & ORS.
BEFORE:
The Hon'ble JUSTICE SOUMEN SEN
Date: 1st February, 2019.
Appearance:
Mr. Paritosh Sinha, Adv.
Mr. Lokenath Chatterjee, Adv.
Mr. Saubhik Chowdhury, Adv.
Mr. Dripto Majumdar, Adv.
Mr. Jishnu Saha Sr. Adv.
Mr. Tarique Quasimuddin, Adv.
Ms. Sanchita Chaudhuri, Adv.
Ms. Zainab Tahur, Adv.
Mr. Ishaan Saha, Adv.
The Court: Mr. Jishnu Saha learned Senior Counsel representing the judgment debtors has submitted on instruction that some of the properties of the judgment debtors have been sold pursuant to orders passed by the Debt Recovery Tribunal. In the affidavit of asset to be filed by the judgment debtors full disclosure of such assets should also be mentioned with the supporting documents. The judgment debtors shall file their individual affidavit of assets in Form No.16A of Appendix E of the Code of Civil Procedure within four weeks from date.2
The interim order passed on 17th January, 2019 shall continue till the disposal of this execution application. The matter stands adjourned till 19th March, 2019.
(SOUMEN SEN, J.) sp/ 2