SUMITA ABHISHEK SUNDARAM Vs. SANKALPAN INFRASRUCTURE PRIVET LTD.

JUDGEMENT

(1.) The petitioner/decree-holder is before this Court calling in question an order dtd. 4/11/2024 passed by the LXXXIII Additional City Civil and Sessions Judge, Commercial Court, Bangalore in Commercial Execution No.541 of 2024 by which the application I.A.No.III filed by the petitioner under Order XXI Rule 41 of the CPC seeking a direction to the respondent to file an affidavit of particulars of its assets including but not limited to immovable, movable properties, bank accounts with balance, stock holdings, deposits and other investments, garnishees of the respondent along with necessary statements of accounts reflecting its current assets.

(2.) Heard Sri Aditya Chatterjee, learned counsel appearing for the petitioner and Sri Dhyan Chinnappa, learned senior counsel appearing for the respondent.

(3.) Facts, in brief, germane are as follows: -