Magma Fincorp Limited vs U. Gunaseelan And Ors
2021 Latest Caselaw 568 Cal/2

OD-17
                                   EC/31/2020
                        IN THE HIGH COURT AT CALCUTTA
                         Ordinary Original Civil Jurisdiction
                                  ORIGINAL SIDE



                            MAGMA FINCORP LIMITED
                                      VS
                            U. GUNASEELAN AND ORS.


      BEFORE:
      The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 1st September, 2021.

[Via Video Conference]

Appearance:

Mr. Paritosh Sinha, Adv.

Mr. K.K. Pandey, Adv.

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

holder. The decree holder is directed to effect service on the judgment debtors.

The judgment debtors are also directed to comply with the earlier direction dated

21st January, 2020 and file an affidavit of assets in terms of prayer (a) of the

Tabular Statement.

Let this matter appear on 15th November, 2021.

(RAVI KRISHAN KAPUR, J.)

SK.