Srei Equipment Finance Limited vs Tirumala Hospital And Ors
2021 Latest Caselaw 721 Cal/2

OD - 10

                                 EC 187 OF 2019
                       IN THE HIGH COURT AT CALCUTTA
                        Ordinary Original Civil Jurisdiction
                                 ORIGINAL SIDE


                      SREI EQUIPMENT FINANCE LIMITED
                                   Vs
                        TIRUMALA HOSPITAL AND ORS.


   BEFORE:
   The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 10th September, 2021.

Appearance:

Mr. Swatarup Banerjee, Mr. Subhankar Chakraborty, Mr. Saptarshi Bhattacharya, Adv., for the decree-holder.

The Court: The decree-holder is represented. It is submitted on behalf of

the decree-holder that there has been no compliance with the order dated 21

January 2020 by the judgment-debtors.

None appears on behalf of the judgment-debtors nor is any accommodation

prayed on their behalf.

The decree-holder is directed to serve a notice on all the judgment-debtors

informing them of the returnable date.

Let this matter appear on 27 September 2021. In the meantime, the

judgment-debtors are directed to comply with the order dated 21 January 2020.

(RAVI KRISHAN KAPUR, J.) S.Das/D.Ghosh