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Poonawalla Fincorp Limited vs Manik Merchantiles Private ...
2022 Latest Caselaw 2140 Cal/2

Citation : 2022 Latest Caselaw 2140 Cal/2
Judgement Date : 5 August, 2022

Calcutta High Court
Poonawalla Fincorp Limited vs Manik Merchantiles Private ... on 5 August, 2022
OD-23
                                  ORDER SHEET

                                   EC/277/2020

                       IN THE HIGH COURT AT CALCUTTA
                        Ordinary Original Civil Jurisdiction
                                 ORIGINAL SIDE

                     POONAWALLA FINCORP LIMITED
                                  VS
              MANIK MERCHANTILES PRIVATE LIMITED AND ORS.


  BEFORE:
  The Hon'ble JUSTICE SHEKHAR B. SARAF
  Date : 5th August, 2022

                                                                       Appearance:
                                                           Mr. Paritosh Sinha, Adv.
                                                            Mr. K.K. Pandey, Adv.
                                                           Ms. Enakshi Saha, Adv.
                                                                 ...for the petitioner

                                                          Mr. Hareram Singh, Adv.
                                                               Ms. Sarda Sha, Adv.
                                                                Ms. Pinki Dey, Adv.
                                                      ...for respondent nos. 1 and 2

The Court: Counsel on behalf of the judgment-debtor submits that the

judgment-debtor no.3 has expired. He has provided the death certificate of the

judgment-debtor no.3.

The judgment-debtor no.2 is present in Court today and has undertaken

to file affidavit of assets within six weeks.

Accordingly, the matter is made returnable six weeks hence.

The judgment-debtor no.2 is directed to file affidavit of assets and be

present in Court on the returnable date for examination.

The judgment-debtor no.4 is also directed to file affidavit of assets within

six weeks.

Leave is granted to the Counsel to file his Vakalatnama on behalf of

judgment-debtor no. 4 within a week from date.

(SHEKHAR B. SARAF, J.)

R.Bhar

 
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