Tata Capital Financial Services ... vs Bablu Das And Anr
2021 Latest Caselaw 768 Cal/2

OD-39
                                 ORDER SHEET
                      IN THE HIGH COURT AT CALCUTTA
                       Ordinary Original Civil Jurisdiction
                                ORIGINAL SIDE
                             [Via Video Conference]

                                 EC/163/2019

                  TATA CAPITAL FINANCIAL SERVICES LTD.
                                  Versus
                          BABLU DAS AND ANR.

  BEFORE:
  The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 13th September, 2021 Appearance:

Mr. Swatarup Banerjee, Adv.

...for the decree-holder

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

judgment-debtors. It is submitted on behalf of the decree-holder that

notwithstanding the undertaking given on behalf of the judgment-debtors,

there has been non-compliance with the same. The decree-holder is directed to

serve notice on the judgment-debtors and the Advocate appearing on behalf of

the judgment-debtors informing them of the returnable date.

Let this matter appear on 23rd September, 2021.

(RAVI KRISHAN KAPUR, J.)

S.Bag/TO