ODC 12
ORDER SHEET
EC/175/2021
IN THE HIGH COURT AT CALCUTTA
ORDINARY ORIGINAL CIVIL JURISDICTION
COMMERCIAL DIVISION
POONAWALLA HOUSING FINANCE LIMITED
VS
PRAMOD RAMVILA VERMA AND ORS.
BEFORE:
The Hon'ble JUSTICE SHEKHAR B. SARAF
Date: 4th January, 2023.
Appearance:
Mr. Paritosh Sinha, Adv.
Mr. K.K. Pandey, Adv.
Ms. Enakshi Saha, Adv.
The Court: None appears on behalf of the judgment debtors nor is any accommodation prayed for on their behalf. It is submitted on behalf of the decree holder that they have been unable to effect service on the judgment debtors.
In view of the aforesaid, let this application appear after eight weeks. In the meantime, the decree holder is directed to take steps for effecting service on the judgment debtors and file an affidavit of service on the returnable date. In case service is effected, the judgment debtors are directed to comply with the earlier order of Court and file their Affidavit of Assets prior to the returnable date.
(SHEKHAR B. SARAF, J.) sp/