Calcutta High Court
Magma Fincorp Limited vs Jmd Mega And Infrastructures Ltd. & Ors on 17 September, 2021
Author: Ravi Krishan Kapur
Bench: Ravi Krishan Kapur
OD-14
EC/140/2018
IA NO: GA/3/2018 (Old No: GA/2776/2018),
GA/4/2018 (Old No: GA/2954/2018)
IN THE HIGH COURT AT CALCUTTA
Ordinary Original Civil Jurisdiction
ORIGINAL SIDE
(Via Video Conference)
MAGMA FINCORP LIMITED
Versus
JMD MEGA AND INFRASTRUCTURES LTD. & ORS.
BEFORE:
The Hon'ble JUSTICE RAVI KRISHAN KAPUR
Date : 17th September, 2021.
Appearance:-
Mr.Paritosh Sinha, Adv.
..for the decree-holder The Court : None appears on behalf of the judgment-debtors nor is any accommodation prayed for on their behalf.
The decree-holder is represented. It is submitted on behalf of the decree- holder that there has been no compliance with the order dated 13 June 2018 and the judgment-debtors have failed to file any affidavit of assets.
In view of non-compliance on the part of the judgment-debtors, the time to file affidavit of assets is extended by a period of eight weeks from date.
Let this matter appear in the monthly list of December, 2021. In the meantime, the judgment-debtors are directed to comply with the order dated 13 June 2018 and file affidavit of assets in Form No.16 A, Appendix E of the Code of Civil Procedure, 1908. In default of filing of such affidavit of assets, appropriate orders of warrant of arrest would be issued against the judgment-
debtors.
(RAVI KRISHAN KAPUR, J.) D.Ghosh