Calcutta High Court
Shining Vyapaar Private Limited vs M/S Priyanti Construction And Ors on 31 July, 2025
OCD-11
ORDER SHEET
IN THE HIGH COURT AT CALCUTTA
COMMERCIAL DIVISION
ORIGINAL SIDE
EC-COM/512/2024
SHINING VYAPAAR PRIVATE LIMITED
VS
M/S PRIYANTI CONSTRUCTION AND ORS
BEFORE:
The Hon'ble JUSTICE KRISHNA RAO
Date: July 31, 2025.
Appearance :
Mr. Rohit Banerjee, Adv.
Ms. Kanchan Jaju, Adv.
...for the decree-holder
Mr. Aniruddha Mitra, Sr. Adv.
Ms. Dipika Banu, Adv.
Ms. Bolivia Roy, Adv.
... for the judgment-debtors
1.Mr. Rohit Banerjee, learned Counsel, is appearing for the decree-holder.
2. Mr. Aniruddha Mitra, learned Senior Counsel, is appearing for the judgment debtors.
3. Counsel for the decree-holder has drawn the attention of this Court to the affidavit of assets filed by the judgment debtors.
4. Mr. Rohit Banerjee, learned Counsel appearing for the decree-holder submits that the affidavit of assets filed by the judgment debtors is not in accordance with the provisions of Order XXI Rule 41(2) of the Code of Civil Procedure. He submits that in the execution proceeding, the judgment debtors have to file the affidavit of assets in Form No.16A.
5. Mr. Banerjee, has relied upon the judgment in the case of M/s Bhandari Engineers & Builders Private Limited Vs. Maharia Raj Joint Venture & Ors reported in 2016 SCC Online Del 182 and submits that in the similar case the Hon'ble Delhi High Court has held 2 that the judgment debtor has to file the affidavit of assets under the Form No.16A.
6. Mr. Banerjee further drawn the attention of this Court to the affidavit of assets filed by the judgment debtors in the present case and submitted that the judgment debtors have not disclosed their present/annual/monthly/weekly income after paying the income tax and the judgment debtors have also not disclosed whether they have owned their house where they live and what is the value of their property.
7. He further submits that the judgment debtor, namely, Nil Kantha Saha though has stated that he has taken business loan of Rs.10 lakh but he has not stated from whom he has taken.
8. Mr. Aniruddha Mitra, learned Senior Advocate appearing for the judgment debtors submits that this is the only format in which the judgment debtors are filing their affidavit in every cases. Now the decree-holder has raised the objection with regard to the format of the affidavit of assets in terms of Form No.16A as provided under Order XXI Rule 41(2) of the Code of Civil Procedure, Mr. Mitra submits that if two weeks' time is granted, the judgment debtors will file their affidavit of assets in terms of Form No.16A as provided under law.
9. Heard the learned counsel for the respective parties and perused the affidavit of assets filed by the judgment debtors and the judgment relied by Mr. Banerjee in the case of M/s. Bhandari Engineers & Builders Private Limited (supra).
10. Admittedly, the plaintiff has filed the present execution case for execution of the decree passed by this Court. 3
11. The judgment debtors have filed affidavit of assets but have not filed the said affidavit in Form No. 16A as provided under Order XXI Rule 41(2) of the CPC. The Delhi High Court in the above judgment has held that the judgment debtors are required to file their affidavit of assets in Form No. 16A.
12. Form 16A [Affidavit of Assets to be made by a judgment debtor] [under Order XXI Rule 41(2)] of the CPC reads as follows:
"[No. 16A Affidavit of Assets to be made by a judgment-debtor [O. XXI, r.41 (2)] In the Court of A.B......... ...............................................Decree holder.
Versus C.D...................... .................................Judgment-debtor. I............... of................state on Oath/solemn affirmation as follows:
1. My full name is ........................................(Block Capitals)
2. I live at
3. I am *..........................................married/single/widower (widow)/divorced
4. The following persons are dependent upon me :-
5. My employment, trade or profession is that of ..................carried on by me at ..................................
I am a director of the following companies :-
6. My present annual/monthly/weekly income, after paying income-tax, is as follows: -
(a) From my employment, trade or profession Rs.......
(b) From other sources Rs............
7. *(a) I own the house in which I live; its value is Rs..............
I pay as outgoings by way of rates, mortgage, interest, etc., the annual sum of Rs........
(b) I pay as rent the annual sum of Rs..............
8. I possess the following: -
(a) Banking accounts;
(b) Stocks and shares;
(c) Life and endowment policies;
(d) House property;
(e) Other property;
(f) Other securities;
Give particulars
9. The following debts are due to me (give particulars)
(a) Form ....... of ...............................Rs.
(b) From ........of ...............................Rs........ (etc.) Sworn before me, etc.]"
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13. This Court finds that in the affidavit of assets filed by the judgment debtors in paragraph 8, the judgment debtors have stated "That the statement contained in foregoing paragraphs of the affidavit are true to my knowledge".
14. This Court finds that the statement made by the judgment debtors in their affidavit of assets will not served any purpose. If the judgment debtors declares their assets on affidavit under Form No. 16A, the judgment debtors have to affirm the affidavit with the following declarations:
(i) The statement contained in paragraph ...............to............are derived from records.
(ii) The statement made in paragraphs ..................to............are true to the best of my knowledge and belief and the rest are the submissions before this Court.
(iii) That I have not suppressed any facts and statements made by me are true and correct.
15. The judgment debtors are directed to file fresh affidavit of assets under Form No. 16A with the above declaration on or before 18th August, 2025 after serving the copy to the learned Counsel for the decree holder.
16. List this matter on 20th August, 2025.
(KRISHNA RAO, J.) S.De/Sbghosh