Poonawalla Fincorp Limited vs Ruby Enterprise And Ors
2022 Latest Caselaw 2189 Cal/2

ODC 3


                             ORDER SHEET
                              EC/106/2021
                    IN THE HIGH COURT AT CALCUTTA
                  ORDINARY ORIGINAL CIVIL JURISDICTION
                         COMMERCIAL DIVISION



                        POONAWALLA FINCORP LIMITED
                                   VS
                         RUBY ENTERPRISE AND ORS.



  BEFORE:
  The Hon'ble JUSTICE SHEKHAR B. SARAF

Date: 12th August, 2022.

Appearance:

Mr. Paritosh Sinha, Adv.

Mr. K.K. Pandey, Adv.

Ms. Enakshi Saha, Adv.

Mr. Debasish Kundu, Adv.

Mr. Souma Subhra Roy, Adv.

Ms. Rimpy Mukherjee, Adv.

Ms. Chayanika Singh, Adv.

The Court: Affidavit of asset filed in Court today be taken on record.

Copy of the same may be handed over to counsel appearing on behalf of

the petitioner.

The matter is adjourned for a period of four weeks.

The judgment-debtor no.2 is directed to be present four weeks hence for

examination.

The judgment-debtor no.3 is also directed to file the affidavit of asset

within three weeks and copy of the same be provided to the counsel appearing on

behalf of the petitioner.

(SHEKHAR B. SARAF, J.)

B.Pal