Calcutta High Court
Idfc First Bank Limited vs Achintya Kumar Ghosh & Anr on 21 March, 2022
Author: Ravi Krishan Kapur
Bench: Ravi Krishan Kapur
UL
EC/231/2020
IN THE HIGH COURT AT CALCUTTA
Ordinary Original Civil Jurisdiction
ORIGINAL SIDE
(Via Video Conference)
IDFC FIRST BANK LIMITED
VS
ACHINTYA KUMAR GHOSH & ANR.
BEFORE:
The Hon'ble JUSTICE RAVI KRISHAN KAPUR
Date : 21st March, 2022.
Appearance:-
Ms. Pooja Sett, Adv.
Mr. Ranjit Singh, Adv.
Mr. Shuvasish Sengupta, Adv.
Mr. Soumyajit Mishra, Adv.
The Court: In view of the urgency and by consent of the parties, the matter is treated on the Day's List. The judgment-debtor no. 1 is produced under arrest. The judgment-debtor no.1 has given an undertaking that he shall be present as and when directed by this Court. Accordingly, the warrant of arrest issued against the judgment-debtor no.1 stands discharged. The judgment-debtor no. 1 has submitted that he has engaged Mr. Soumyajit Mishra, Advocate to represent him in this proceeding.
Accordingly, liberty is granted to file a Vakalatnama within the course of this week. The judgment-debtor no.1 is directed to file an Affidavit of Asset in Form No. 16A of Appendix-E of the Code of Civil Procedure, 1908 within a period of three weeks from date and shall remain present for examination on the returnable date.
Let this matter appear on 22 April, 2022 before the Regular Bench. 2 The Advocate appearing on behalf of the judgment-debtor no.1 is directed to serve a copy of the Affidavit of Assets on the Advocate appearing on behalf of the decree-holder prior to the returnable date.
The Report submitted by the Deputy Sheriff be kept with the records.
(RAVI KRISHAN KAPUR, J.) D.Ghosh