A J Tea House Private Limited vs Dhanoa Food & Hospitality Pvt. Ltd
2021 Latest Caselaw 1262 Cal/2

                                        1


OD-32
                                  EC/545/2018

                      IN THE HIGH COURT AT CALCUTTA
                       Ordinary Original Civil Jurisdiction
                                ORIGINAL SIDE


                     A J TEA HOUSE PRIVATE LIMITED
                                  VS
                   DHANOA FOOD & HOSPITALITY PVT. LTD.


  BEFORE:
  The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 1st October, 2021.

MR. Jishnu Chowdhury, Advocate for decree holder.

The Court: The decree holder is represented. None appears on

behalf of the judgment debtor.

It is submitted on behalf of the decree holder that the matter is at

the stage of examination of judgment debtor.

In view of the aforesaid, let this matte appear on 9th December, 2021

for fixing a date for examination of the judgment debtor.

In the meantime, the decree holder is directed to serve a notice on

the advocates appearing on behalf of the judgment debtor informing them

of the returnable date.

(RAVI KRISHAN KAPUR, J.)

SK./pkd.