Limited vs Madhabi Mondal And Anr
2021 Latest Caselaw 537 Cal/2

    OD - 17

                                  ORDER SHEET
                                   EC 48/2021
                        IN THE HIGH COURT AT CALCUTTA
                         Ordinary Original Civil Jurisdiction
                                  ORIGINAL SIDE


             M/S. CHOLAMANDALAM INVESTMENT AND FINANCE COMPANY
                                  LIMITED
                                  VERSUS
                          MADHABI MONDAL AND ANR.


    BEFORE :
    The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 31st August, 2021

Appearance :

Ms. Tutul Das Singh, Mr. Amar Singh, Ms. Pooja Sett, Mr. Ranjit Singh, Advs.

for the decree-holder.

The Court : None appears on behalf of the judgement-debtors nor is any

accommodation prayed for on their behalf. The decree-holder is represented.

The decree-holder is directed to serve the judgment-debtors either by

registered post or speed post intimating them of the adjourned date of hearing

of this application. Let an affidavit of service be filed by the decree-holder on

the returnable date.

Let this matter appear on 15th September, 2021.

[RAVI KRISHAN KAPUR, J.]

S.Das AR[CR]