SOUMEN SEN,J. - (1.) The Court: In spite of notice the judgment debtor nos.1 and 2 are not represented. It appears that the notices sent to both the addresses of the judgment debtor no.3 have been returned with the mark "unclaimed". The report of the Section Officer of the Writ and Execution Department dated 7th July, 2017 and 19th July, 2017 are kept with the record.
(2.) The judgment debtors are directed to file their individual affidavit of assets in Form No.16A of Appendix E of the Code of Civil Procedure within three weeks from the date of communication of this order, failing which warrants shall be issued against the judgment debtor/judgment debtors.
(3.) The petitioner shall communicate this order to the judgment debtors within a week from date by speed post with acknowledgement due and shall file an affidavit of service on the adjourned date.;