Srei Equipment Finance Limited vs Arch Healthcare Private Limited ...
2021 Latest Caselaw 727 Cal/2

OD-18

                                    EC/200/2019
                     IA NO: GA/1/2020(old No: GA/652/2020)
                        IN THE HIGH COURT AT CALCUTTA
                         Ordinary Original Civil Jurisdiction
                                  ORIGINAL SIDE
                               (Via Video Conference)


                      SREI EQUIPMENT FINANCE LIMITED

                                       Versus

             ARCH HEALTHCARE PRIVATE LIMITED AND ORS.


  BEFORE:
  The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 10th September, 2021.

Appearance:-

Mr.Swatarup Banerjee, Adv.

..for the decree-holder

The Court : The decree-holder is represented. It is submitted that

notwithstanding an earlier order of Court the Receiver was unable to take

possession of the concerned asset.

It is further submitted that the judgment-debtors had earlier appeared

and sought for time on the ground that they intended to settle the matter with

the decree-holder.

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

accommodation prayed for on their behalf.

The decree-holder is directed to serve a notice both on the Advocate on

behalf of the judgment-debtors and the judgment-debtors personally and by

registered post with acknowledgement due informing them of the adjourned

date of hearing.

The judgment-debtors are directed to comply with the earlier directions

of this Court.

Let GA No. 1 of 2020 along with this matter appear on 27 September

2021.

(RAVI KRISHAN KAPUR, J.)

D.Ghosh/S.Das