CFSIT Vs. METENERE LIMITED

JUDGEMENT

(1.) O.M.P.(Efa)(Comm.) No.6/2018

(2.) Notice in this petition was issued on 10.8.2018 when directions were issued to the petitioner/decree holder to file the amended memo of parties. 2.1 Furthermore, the judgment debtor company was directed to file the list of its assets in Form 16A, Appendix E of the Code of Civil Procedure, 1908.

(3.) The record shows that, as directed, the judgment debtor company filed its asset-disclosure affidavit, which led to passing of the order dated 22.11.2018. Inter alia, via this order, the judgment debtor company was restrained from creating third party rights in the shares held by it in Met Trade UAE Fzc. A direction was also issued to the judgment debtor company to provide details of plant and machinery, reference qua which was made in paragraph 2 of its asset-disclosure affidavit. The judgment debtor company was directed to provide the depreciated value of plant and machinery as on 31.12.2018. In addition thereto, the judgment debtor company was also directed to provide details of trade receivables as on 31.12.2018.