Starlite Vyapaar Pvt. Ltd vs Sahul Finance Ltd
2021 Latest Caselaw 1380 Cal/2

OD - 78
                                  EC 391/2019
                        IN THE HIGH COURT AT CALCUTTA
                         Ordinary Original Civil Jurisdiction
                                  ORIGINAL SIDE


                           STARLITE VYAPAAR PVT. LTD.
                                    VERSUS
                              SAHUL FINANCE LTD.


    BEFORE:
    The Hon'ble JUSTICE RAVI KRISHAN KAPUR
    Date : 9th November, 2021.

                                                                                Appearance:
                                                                    Mr.Suvashis Sengupta,
                                                                      Mr. Soumyajit Mishra,
                                                                Advs., for the decree-holder.

                                                                        Mr.Aniruddha Mitra,
                                        Mr. Dhilon Sengupta, Advs., for the judgment-debtor.

                                                      .

The Court : It is submitted that a substantial amount is due and payable

by the judgment-debtor to the decree-holder. The judgment-debtor assures this

Court that the entire amount would be paid off within a period of four weeks from

date. In default of making such payment, the judgment-debtor is directed to be

present personally for examination on the returnable date.

Let this matter appear on 15th December, 2021.

(RAVI KRISHAN KAPUR, J.) S.Das AR[CR]