Joy Maa Santoshi Saw Mill vs Hindustan Cables Limited
2021 Latest Caselaw 533 Cal/2

    OD - 22

                                 ORDER SHEET
                                  EC 56/2021
                       IN THE HIGH COURT AT CALCUTTA
                        Ordinary Original Civil Jurisdiction
                                 ORIGINAL SIDE


                         JOY MAA SANTOSHI SAW MILL
                                  VERSUS
                         HINDUSTAN CABLES LIMITED


    BEFORE :
    The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 31st August, 2021 Appearance :

Mr. Pratip Mukherjee, Adv., for the decree-holder.

The Court : None appears on behalf of the judgment-debtor nor is any

accommodation prayed for on their behalf. It is submitted on behalf of the

decree-holder that service has already been effected on the judgment-debtor.

Since none appears on behalf of the judgment-debtor, the decree-holder

is directed to effect service on the judgment-debtor both by registered post

and by hand delivery and also file an affidavit of service on the returnable

date.

Let this matter appear on 13th September, 2021.

[RAVI KRISHAN KAPUR, J.]

S.Das AR[CR]