Magma Fincorp Limited vs Narkatla Ramanjulu And Anr
2021 Latest Caselaw 743 Cal/2

OD-28

                                    EC/228/2019
                        IN THE HIGH COURT AT CALCUTTA
                         Ordinary Original Civil Jurisdiction
                                  ORIGINAL SIDE
                               (Via Video Conference)


                            MAGMA FINCORP LIMITED

                                       Versus

                        NARKATLA RAMANJULU AND ANR.


  BEFORE:
  The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 10th September, 2021.

Appearance:-

Mr.P.Sinha, Adv.

Mr.K.K.Pandey, Adv.

Mr.S.B.Dasgupta, Adv.

The Court : The decree-holder is represented and prays for

accommodation on the ground that service has not yet been effected on the

judgment-debtors.

The decree-holder is directed to file an affidavit of service on the

returnable date.

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

Court.

The matter is made returnable on 15 November 2021.

(RAVI KRISHAN KAPUR, J.)

D.Ghosh/S.Das