Calcutta High Court
Idfc First Bank Limited vs M/S. Ambajee Express Cargo And Ors on 7 March, 2022
Author: Ravi Krishan Kapur
Bench: Ravi Krishan Kapur
OD-43
IN THE HIGH COURT AT CALCUTTA
Ordinary Original Civil Jurisdiction
ORIGINAL SIDE
(Via Video Conference)
EC/387/2021
IDFC FIRST BANK LIMITED
VS
M/S. AMBAJEE EXPRESS CARGO AND ORS.
BEFORE:
The Hon'ble JUSTICE RAVI KRISHAN KAPUR
Date : 7th March, 2022.
Appearance:
Mrs. Tutul Das Singh, Adv.
Mr. Ranjit Singh, Adv.
Ms. Pooja Sett, Adv.
Mr. Debraj Sinha, Adv.
Ms. D. Ray, Adv.
Mr. S. Mondal, Adv.
The Court:- The judgment-debtor is produced under arrest. Te judgment- debtor 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 stands discharged. The judgment-debtor has submitted that he has engaged Mr. Debraj Sinha, Advocate to represent him in this proceeding. Accordingly, the judgment-debtor shall be an Affidavit of Assets in From No. 16A of Appendix-E of the Code of Civil Procedure, 1908 and shall remain present for examination on the returnable date.
Let this matter appear on 4th April, 2022. 2 The Advocate appearing on behalf of the judgment-debtor 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 Reported submitted by the Deputy Sheriff be kept with the records.
(RAVI KRISHAN KAPUR, J.) S.Bag