Poonawalla Fincorp Limited vs S. H. Madhan Lal And Ors
2022 Latest Caselaw 2180 Cal/2

OD-21
                                    ORDER SHEET

                                    EC/530/2019

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

                          POONAWALLA FINCORP LIMITED
                                      VS
                           S. H. MADHAN LAL AND ORS.


   BEFORE:
   The Hon'ble JUSTICE SHEKHAR B. SARAF

Date : 12th August, 2022

Appearance:

Mr. Paritosh Sinha, Adv.

Mr. K.K. Pandey, Adv.

Mr. S.B. Dasgupta, Adv.

Ms. Enakshi Saha, Adv.

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

accommodation prayed for on their behalf. It 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 after four weeks.

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.)

R.Bhar