Idfc First Bank Limited vs Mr. Alauddin Molla And Anr
2021 Latest Caselaw 1042 Cal/2

OD-51


                                    ORDER SHEET
                         IN THE HIGH COURT AT CALCUTTA
                          Ordinary Original Civil Jurisdiction
                                   ORIGINAL SIDE
                                [Via Video Conference]

                                    EC/221/2020

                           IDFC FIRST BANK LIMITED
                                    Versus
                         MR. ALAUDDIN MOLLA AND ANR.


  BEFORE:
  The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 22nd September, 2021

Appearance:

Ms. Tutul Das Singh, Adv.

Mr. Amar Singh, Adv.

Ms. Pooja Sett, Adv.

Mr. Ranjit Singh, Adv.

...for the decree-holder

The Court: The time to effect service in terms of the earlier orders of Court

is extended by a period of four weeks from date.

Let this matter appear in the Monthly List of November, 2021.

The decree-holder is directed to issue a fresh notice on the judgment

debtors informing them of the returnable date and file an affidavit of service on

the returnable date.

(RAVI KRISHAN KAPUR, J.)

S.Bag/TO