Poonawalla Fincorp Limited vs Icon Global Venture And Ors
2022 Latest Caselaw 2306 Cal/2

ODC 17

                               ORDER SHEET
                                EC/45/2022
                      IN THE HIGH COURT AT CALCUTTA
                    ORDINARY ORIGINAL CIVIL JURISDICTION
                           COMMERCIAL DIVISION

                         POONAWALLA FINCORP LIMITED
                                     VS
                        ICON GLOBAL VENTURE AND ORS.


    BEFORE:
    The Hon'ble JUSTICE SHEKHAR B. SARAF

Date: 29th 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. 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 twelve weeks hence.

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.)

B.Pal