Srei Equipment Finance Limited vs Pradeep Dabas & Anr
2021 Latest Caselaw 1349 Cal/2

OD-25

                                EC/295/2017
                     IN THE HIGH COURT AT CALCUTTA
                   ORDINARY ORIGINAL CIVIL JURISDICTION
                              ORIGINAL SIDE
                            (Via Video Conference)



                      SREI EQUIPMENT FINANCE LIMITED

                                     VERSUS

                            PRADEEP DABAS & ANR.


  BEFORE:
  The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date: 8th November, 2021.

Appearance:

Mr.Swatarup Banerjee, Adv.

Mr.A.Guha, Adv.

Ms.A.Chopra, Adv.

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

accommodation prayed for on their behalf.

The decree-holder is represented and prays for fixing a date for

examination of the judgment-debtors.

Let this matter appear on 18 November 2021. In the meantime, the decree-

holder is directed to serve a notice on the Advocate appearing on behalf of the

judgment-debtors as well as the judgment-debtors informing them of the

returnable date and also file an Affidavit of Service on the returnable date.

(RAVI KRISHAN KAPUR, J.)

D.Ghosh