Apcotex Industries Ltd vs Unisol Corporation
2021 Latest Caselaw 992 Cal/2

OD-45
                                  ORDER SHEET
                       IN THE HIGH COURT AT CALCUTTA
                        Ordinary Original Civil Jurisdiction
                                 ORIGINAL SIDE
                              [Via Video Conference]

                                   EC/55/2019

                             APCOTEX INDUSTRIES LTD.
                                      Versus
                               UNISOL CORPORATION

  BEFORE:
  The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 21st September, 2021 Appearance:

Mr. S. Sengupta, Adv.

Mr. S. Chowdhury, Adv.

Mr. S. Bhattacharya, Adv.

...for the decree-holder

The Court: The reports filed by the Receivers be kept with the records. The

Receivers are directed to circulate the reports amongst the parties. The

decree-holder is directed to serve a notice on the judgment-debtor and on the

partners of the partnership firm, the names whereof appear at paragraph 4 of

the affidavit in support of the Tabular Statement.

Let this matter appear on 29th September, 2021.

Mrs. Sengupta who is a Receiver in this proceeding is directed to file her

Report by the adjourned date of hearing.

In the meantime, the judgment debtors are directed to comply with the

earlier orders of Court.

The affidavit of service filed by the decree-holder be kept with the records.

(RAVI KRISHAN KAPUR, J.) S.Bag/TO