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Indusind Bank Limited vs Guriqbal Singh & Anr
2021 Latest Caselaw 1232 Cal/2

Citation : 2021 Latest Caselaw 1232 Cal/2
Judgement Date : 30 September, 2021

Calcutta High Court
Indusind Bank Limited vs Guriqbal Singh & Anr on 30 September, 2021
OD-24
                                      EC/80/2009
                           IN THE HIGH COURT AT CALCUTTA
                            Ordinary Original Civil Jurisdiction
                                     ORIGINAL SIDE


                                INDUSIND BANK LIMITED
                                         VS
                                GURIQBAL SINGH & ANR.


   BEFORE:
   The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 30th September, 2021.

Appearance:

Mr. Prabhat Srivastava, Adv.

The Court: It is submitted on behalf of the decree-holder that

notwithstanding the earlier directions of Court no service could be effected on the

judgment debtors.

In view of the aforesaid, let this matter appear in the monthly list of

November 2021.

In the meantime, the decree-holder is directed to file an Affidavit of Service

on the returnable date.

(RAVI KRISHAN KAPUR, J.)

SK/pkd.

 
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