Encore Asset Reconstruction ... vs Manas Roy & Ors
2021 Latest Caselaw 1165 Cal/2

OD-13
                                   EC/294/2018
                       IN THE HIGH COURT AT CALCUTTA
                        Ordinary Original Civil Jurisdiction
                                 ORIGINAL SIDE
                              (Via Video Conference)



            ENCORE ASSET RECONSTRUCTION COMPANY (P) LTD.
                               Versus
                          MANAS ROY & ORS.


BEFORE:
The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 28th September, 2021.

Appearance:-

Mr.K.K.Pandey, Adv.

The Court : At the instance of the decree-holder, let this matter appear

on 9 November 2021 for filing a date for examination of judgment-debtors.

The decree-holder is directed to serve a notice on the judgment-debtors

as well as the Advocate appearing on the judgment-debtors informing them of

the returnable date.

(RAVI KRISHAN KAPUR, J.)

D.Ghosh