O-5
ORDER SHEET
EC/238/2021
IN THE HIGH COURT AT CALCUTTA
Ordinary Original Civil Jurisdiction
ORIGINAL SIDE
POONAWALLA FINCORP LIMITED
VS
SHRI GAVISHIDDESHWAR TRADING COMPANY AND ORS.
BEFORE:
The Hon'ble JUSTICE SHEKHAR B. SARAF
Date : 1st May, 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 eight weeks hence. 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.) R.Bhar