Auroshikha Vinimay Private ... vs Kai Commercial Private Limited
2021 Latest Caselaw 638 Cal/2

OD-20

                                 EC/110/2020
                     IN THE HIGH COURT AT CALCUTTA
                      Ordinary Original Civil Jurisdiction
                               ORIGINAL SIDE
                            (Via Video Conference)


                  AUROSHIKHA VINIMAY PRIVATE LIMITED
                                Versus
                    KAI COMMERCIAL PRIVATE LIMITED


  BEFORE:
  The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 6th September, 2021.

Appearance:-

Mr.Anuj Singh, Adv.

Mr.Aman Agarwal, Adv.

Mr.Ashok Kumar Singh, Adv.

Ms.Niharika Singh, Adv.

Ms.Shubhangini Singh, Adv.

The Court : The decree-holder is represented. None appears on behalf of

the judgment-debtor.

The Department is directed to issue a notice in terms of Order 21 Rule

22 of the Code of Civil Procedure, 1908.

The decree-holder is also directed to serve a copy of this application on

the judgment-debtors prior to the returnable date.

The matter is made returnable on 16th November, 2021.

(RAVI KRISHAN KAPUR, J.)

D.Ghosh