Hdb Financial Services Limited vs Abdul Ohab & Anr
2021 Latest Caselaw 1229 Cal/2

OD-37
                                      EC/407/2018
                           IN THE HIGH COURT AT CALCUTTA
                            Ordinary Original Civil Jurisdiction
                                     ORIGINAL SIDE


                          HDB FINANCIAL SERVICES LIMITED
                                        VS
                                ABDUL OHAB & ANR.


   BEFORE:
   The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 30th September, 2021.

Appearance:

Ms. B. Sen, Advocate for decree holder.

The Court: An accommodation is prayed for on behalf of the decree

holder to effect service on the judgment debtors.

Let a notice be issued under Order 21 Rule 22 of the Code of Civil

Procedure, 1908.

The matter is made returnable in the monthly list of December, 2021.

The Department is directed to file a Report.

(RAVI KRISHAN KAPUR, J.)

SK/pkd.