Mr. Soumen Sen, J. - (1.) Leave is given to Mr. Krishnendu Pal Chowdhury, Advocate to enter appearance on behalf of the judgment debtor in this proceedings. Mr. Pal Chowdhury, Advocate shall file vakalatnama within ten days from date.
(2.) Ms. Nikita Jhunjhunwala, Advocate appearing for Reliance Industries Limited submits that no amount is due and payable by the said company to the judgment-debtor. Reliance Industries Ltd. shall file an affidavit disclosing its stand to such fact in this proceeding. Mr. Tanay Agarwal, learned Advocate representing Rupa and Co. and Imogi Fashions, on instruction, submits that the said garnishee has no debt to discharge. The said garnishee shall also file affidavit disclosing their stand in this proceedings. Mr. Soumya Kundu, Advocate appearing for Sharda Spuntex Pvt. Ltd. has prayed for some time to file an affidavit disclosing the amount, if any, payable to the judgment-debtor company by the next date of hearing.
(3.) Kumar Synthetics, Manisha Textiles Pvt. Ltd., Neeta Yarns, Pioneer Suitings Pvt. Ltd., Rishi Tex and Samman Fabrics Pvt. Ltd. have filed affidavits in which they have annexed the statement of accounts to show that there has been no transaction with the judgment-debtor company after July, 2013 in so far Kumar Synthetics is concerned and after 2014 for the rest of the garnishees. The said affidavits are taken on record.;