Hdb Financial Services Limited vs Aminul Haque Tarafdar And Anr
2021 Latest Caselaw 975 Cal/2

Citation : 2021 Latest Caselaw 975 Cal/2
Judgement Date : 20 September, 2021

Calcutta High Court

Hdb Financial Services Limited vs Aminul Haque Tarafdar And Anr on 20 September, 2021

OD - 28
                                    EC 299/2018
                         IN THE HIGH COURT AT CALCUTTA
                          Ordinary Original Civil Jurisdiction
                                   ORIGINAL SIDE


                        HDB FINANCIAL SERVICES LIMITED
                                   VERSUS
                       AMINUL HAQUE TARAFDAR AND ANR.

     BEFORE:
    The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 20th September, 2021.

Mr. Pratip Mukherjee, Adv., for the decree-holder.

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

judgment-debtors.

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

registered post with acknowledgment due and file an affidavit of service on the

returnable date.

Let this matter appear in the Monthly List of December, 2021.

(RAVI KRISHAN KAPUR, J.) S.Das AR[CR]

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