Idfc First Bank Ltd(Formerly ... vs Faruk Mondal And Ors
2021 Latest Caselaw 725 Cal/2

OD-43
                                      EC 445 of 2019

                          IN THE HIGH COURT AT CALCUTTA
                           Ordinary Original Civil Jurisdiction
                                    ORIGINAL SIDE


     IDFC FIRST BANK LTD(FORMERLY KNOWN AS M/S. CAPITAL FIRST LTD.)
                                VERSUS
                         FARUK MONDAL AND ORS.

  BEFORE:
  The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 10th September, 2021.

Appearance:

Ms. Tutul Das Singh, Adv.

Ms. Aman Singh, Adv.

Mrs. Pooja Sett, Adv.

Mr. Ranojit Singh, Adv.

The Court: The decree-holder is directed to serve a notice on the judgment-

debtors by registered post with acknowledgement due card and file an affidavit of

service on the returnable date.

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

insofar as filing of affidavit of assets is concerned.

List this matter on 27th September, 2021.

(RAVI KRISHAN KAPUR, J.)

s.pal/s.bag.