Ecl Finance Ltd vs Krishna Trading Company And Anr
2021 Latest Caselaw 1459 Cal/2

OD 26
                                   EC/213/2020
                         IN THE HIGH COURT AT CALCUTTA
                       ORDINARY ORIGINAL CIVIL JURISDICTION
                                  ORIGINAL SIDE


                                 ECL FINANCE LTD.
                                      VERSUS
                        KRISHNA TRADING COMPANY 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 the judgment debtors is complete. Accordingly, the judgment debtors are

directed to file their affidavit of assets within a period of four weeks from date.

Petitioner is directed to given them notice of the order passed in Court today.

Matter is made returnable four weeks hence.

(SHEKHAR B. SARAF, J.)

sp/