Poonawalla Housing Finance ... vs Pramod Ramvila Verma And Ors
2022 Latest Caselaw 2113 Cal/2

ODC 9
                               ORDER SHEET
                                EC/175/2021
                      IN THE HIGH COURT AT CALCUTTA
                    ORDINARY ORIGINAL CIVIL JURISDICTION
                           COMMERCIAL DIVISION


                   POONAWALLA HOUSING FINANCE LIMITED
                                  VS
                     PRAMOD RAMVILA VERMA AND ORS.


  BEFORE:
  The Hon'ble JUSTICE SHEKHAR B. SARAF

Date: 2nd August, 2022.

Appearance:

Mr. Paritosh Sinha, Adv.

Mr. K.K. Pandey, Adv.

Ms. Enakshi Saha, Adv.

The Court: None appears on behalf of the judgment debtors nor is any

accommodation prayed for on their behalf. If is submitted on behalf of the decree

holder that they have been unable to effect service on the judgment debtors.

In view of the aforesaid, let this application appear on 27th September,

2022.

In the meantime, the decree holder is directed to take steps for effecting

service on the judgment debtors and file an affidavit of service on the returnable

date.

In case service is effected, the judgment debtors are directed to comply

with the earlier order of Court and file their Affidavit of Assets prior to the

returnable date.

(SHEKHAR B. SARAF, J.)

sp/