Magma Fincorp Limited vs Ms Devendra Enterprises & Ors
2021 Latest Caselaw 693 Cal/2

OD-28

                                 ORDER SHEET
                      IN THE HIGH COURT AT CALCUTTA
                       Ordinary Original Civil Jurisdiction
                                ORIGINAL SIDE
                             [Via Video Conference]

                                 EC/660/2018

                        MAGMA FINCORP LIMITED
                                Versus
                    MS DEVENDRA ENTERPRISES & ORS.


  BEFORE:
  The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 9th September, 2021 Appearance:

Mr. Paritosh Sinha, Adv.

Mr. K.K. Pandey, Adv.

Mr. S.B. Dasgupta, Adv.

...for the decree-holder

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

the judgment-debtors. An affidavit of service filed on behalf of the decree-

holder is kept on record. In the meantime, the decree-holder is directed to

issue a fresh notice on all the judgment-debtors.

Let this matter appear on 10th November, 2021.

The decree-holder is directed to effect service of notice expeditiously. The

judgment-debtors are directed to comply with the earlier orders of Court.

(RAVI KRISHAN KAPUR, J.)

S.Bag/TO