Magma Fincorp Limited vs Sher Singh Chohan And Nr
2021 Latest Caselaw 1378 Cal/2

OD-47
                                  EC/585/2018
                       IN THE HIGH COURT AT CALCUTTA
                        Ordinary Original Civil Jurisdiction
                                 ORIGINAL SIDE


                           MAGMA FINCORP LIMITED
                                     VS
                         SHER SINGH CHOHAN AND NR.



     BEFORE:
     The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 9th November, 2021.

The Court: The decree holder is represented and prays for fixing a date

examination of the judgment debtor. None appears on behalf of the judgment

debtor nor is any accommodation prayed for on their behalf. In view of the

aforesaid, let this matter appear under the heading "For Examination of Judgment

Debtors" on 8 December 2021. The decree-holder is directed to serve a notice of

the judgment debtor informing them of the returnable date. The judgment debtor

no. 1 is directed to be present on the returnable date.

(RAVI KRISHAN KAPUR, J.)

SK