Nalini Nanalal Mekani vs Pranay Khemka
2021 Latest Caselaw 1071 Cal/2

OD-64

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

                                 EC/177/2018

                           NALINI NANALAL MEKANI
                                    Versus
                              PRANAY KHEMKA


  BEFORE:
  The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 23rd September, 2021

The Court: None appears on behalf of the decree-holder nor is any

accommodation prayed for on his behalf.

The judgment debtor is represented and submits that pursuant to the

earlier order of Court, the judgment debtor was being examined.

In view of the aforesaid, let this matter appear on 9 th November, 2021 for

fixing a date for examination of the judgment debtor.

The judgment debtor is directed to inform the decree-holder of the passing

of this order.

(RAVI KRISHAN KAPUR, J.)

S.Bag/TO