Manish Podder vs S. Perumal Raj
2021 Latest Caselaw 1089 Cal/2

OD-46

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

                                    EC/528/2019

                                  MANISH PODDER
                                       Versus
                                  S. PERUMAL RAJ

  BEFORE:
  The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 24th September, 2021

Appearance:

Mr. Debmalya Ghosal, Adv.

Mr. Arindam Chaudra, Adv.

Mr. Atish Ghosh, Adv.

Ms. Eliza Seth, Adv.

The Court: None appears on behalf of the judgment debtor nor is any

accommodation prayed for on their behalf.

It appears from the earlier orders of Court that substituted service has

been effected by the decree-holder. An affidavit of service is also filed in Court.

In view of the aforesaid, the Department is directed to serve a notice under

Order 21 Rule 22(1) of the Code of Civil Procedure, 1908 and file a report on

the returnable date.

Let this matter appear in the Monthly List of December, 2021. Liberty is

also granted to the decree-holder to effect service of a notice on the judgment

debtor.

(RAVI KRISHAN KAPUR, J.) S.Bag/TO