Calcutta High Court
Dream Tower Kolkata Private Limited vs Saraf Infra Projects Ltd. & Ors on 18 April, 2019
Author: Arijit Banerjee
Bench: Arijit Banerjee
OD-5
EC No.26 of 2019
IN THE HIGH COURT AT CALCUTTA
Ordinary Original Civil Jurisdiction
ORIGINAL SIDE
DREAM TOWER KOLKATA PRIVATE LIMITED
Versus
SARAF INFRA PROJECTS LTD. & ORS.
BEFORE:
The Hon'ble JUSTICE ARIJIT BANERJEE
Date : 18th April, 2019.
Appearance:
Mr. Paritosh Sinha, Adv.
Mr. Lokenath Chatterjee, Adv.
Mr. Saubhik Chowdhury, Adv.
Mr. Dripto Majundar, Adv.
Mr. Jishnu Saha, Sr. Adv.
Mr. Tarique Quasimuddin, Adv.
Ms. Sanchita Chaudhuri, Adv.
Mr. Ishaan Saha, Adv.
Mr. Chayan Gupta, Adv.
Mr. Rajesh Upadhyay, Adv.
Ms. Surabita Biswas, Adv.
The Court : Affidavit of service filed in Court today be kept with the record and individual affidavits of assets filed on behalf of the judgment-debtor nos.1 to 10 be also kept with the record. Copies of the said affidavits have been made over to Mr. Sinha, learned advocate representing the decree-holder. The judgment-debtor no.11 is 2 directed to file his affidavit of assets in Form No.16A of Appendix E to the Code of Civil Procedure within a fortnight from date positively. In default, warrant of arrest may be issued against him.
List the matter under the heading "Examination of Judgment-debtors" on 10th May, 2019 when the judgment-debtor nos.10 and 11 will be present in court positively for being examined.
(ARIJIT BANERJEE, J.) bp.