Calcutta High Court
L & T Finance Ltd vs Mr. Sanjay Kumar Sahu & Anr on 28 August, 2014
Author: Soumen Sen
Bench: Soumen Sen
ORDER SHEET
EC No.166 of 2014
IN THE HIGH COURT AT CALCUTTA
Ordinary Original Civil Jurisdiction
ORIGINAL SIDE
L & T FINANCE LTD.
Versus
MR. SANJAY KUMAR SAHU & ANR.
BEFORE:
The Hon'ble JUSTICE SOUMEN SEN
Date : 28th August, 2014.
Ms. S. Shah, Adv. for decree holder.
The Court : The report of the Receiver shows that the said asset is untraceable. The report also states that Mr. Sahu, the judgment debtor informed the Receiver that he would pay the decretal dues on or before 30th June, 2014.
In spite of service of notice of this application the judgment debtors are not represented. In view thereof, the judgment debtors are directed to file affidavits of assets within three weeks from the date of communication of this order, in which they must also disclose the whereabouts of the asset in question, failing which warrant of arrest shall be issued against the said judgment debtors.
The matter is made returnable on 30th October, 2014.
(SOUMEN SEN, J.) pa