Srei Equipment Finance Ltd vs Ravinder
2021 Latest Caselaw 1059 Cal/2

OD-24
                                  EC/440/2018
                       IN THE HIGH COURT AT CALCUTTA
                        Ordinary Original Civil Jurisdiction
                                 ORIGINAL SIDE
                              (Via Video Conference)


                        SREI EQUIPMENT FINANCE LTD.
                                   Versus
                                 RAVINDER

BEFORE:
The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 22nd September, 2021.

Appearance:-

Mr.Swatarup Banerjee, Adv.

The Court : The offer dated 16 June 2021 for sale of the subject vehicle

at a price of Rs.4,52,500/- is filed in Court. Let a copy of the offer be kept with

the record.

It appears that there is also a bank draft Rs.90,500/- dated 24 June

2021 which has been submitted with the offer.

The Receiver is directed to send a copy of such offer on the decree-

holder and as well as the judgment-debtor and file an Affidavit of Service on

the returnable date.

The matter is made returnable on 7 October 2021. In the meantime, the

Receiver and the decree-holder are directed to file an Affidavit of Service

intimating the judgment-debtor of the offer received by the Receiver.

(RAVI KRISHAN KAPUR, J.) D.Ghosh