Bajrang Lal Agarwal (Huf) vs Vinayak Mica Export Company And 2 ...
2021 Latest Caselaw 538 Cal/2

    OD - 18
                                 ORDER SHEET
                                   EC 49/2021
                        IN THE HIGH COURT AT CALCUTTA
                         Ordinary Original Civil Jurisdiction
                                  ORIGINAL SIDE


                         BAJRANG LAL AGARWAL (HUF)
                                   VERSUS
                   VINAYAK MICA EXPORT COMPANY AND 2 ORS.

    BEFORE :
    The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 31st August, 2021

Appearance :

Mr. Soumabha Ghose, Ms. Sonia Sharma, Advs., for the decree-holder.

The Court : Mr. Ghosh appears on behalf of the decree-holder. None

appears on behalf of the judgment-debtors nor is any accommodation prayed

for on their behalf. The decree-holder prays for time to effect service on the

judgment-debtor.

The decree-holder is directed to effect service on all the judgment-debtors

both by registered post as well as by hand delivery prior to the adjourned date

of hearing of this application 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]