Edelweiss Retail Finance Ltd vs Mohanlal Jagannath And Co. And Anr
2021 Latest Caselaw 1456 Cal/2

OD 27
                                    EC/215/2020
                          IN THE HIGH COURT AT CALCUTTA
                        ORDINARY ORIGINAL CIVIL JURISDICTION
                                   ORIGINAL SIDE


                           EDELWEISS RETAIL FINANCE LTD.
                                     VERSUS
                        MOHANLAL JAGANNATH AND CO. AND ANR.



      BEFORE:
      The Hon'ble JUSTICE SHEKHAR B. SARAF

Date : 22nd November, 2021.

[Via Video Conference] Appearance:

Mr. Subhankar Chakraborty, Adv. Mr. Saptarshi Bhattacharjee, Adv.

The Court: The department has filed a report that indicates the service

upon Mohanlal Jagannath and Company is complete. Accordingly, the

judgment debtor Mohanlal Jagannath and Company is directed to file its

affidavit of assets within a period of four weeks from date. Petitioner is

directed to serve notice of the order passed in Court today upon the judgment

debtor.

Matter is made returnable four weeks hence.

(SHEKHAR B. SARAF, J.)

sp/