Poonawalla Fincorp Limited vs Lal Babu Prasad Yadav And Anr
2022 Latest Caselaw 266 Cal/2

ODC-16
                                 EC/284/2021
                      IN THE HIGH COURT AT CALCUTTA
                       Ordinary Original Civil Jurisdiction
                                ORIGINAL SIDE
                             (Via Video Conference)


                       POONAWALLA FINCORP LIMITED
                                   VS
                     LAL BABU PRASAD YADAV AND ANR.

  BEFORE:
  The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 2nd February, 2022.

Appearance:-

Mr. Paritosh Sinha, Adv.

Mr. K.K.Pandey, Adv.

Mr. S. Basu Dasgupta, Adv.

The Court: It appears from the Report filed by the Department that service

has been effected on the judgment-debtors. None appears on behalf of the

judgment-debtors nor is any accommodation prayed for on their behalf.

In view of the non-appearance on behalf of the judgment debtors, let there

be an order in terms of prayer (a) of the Tabular Statement.

Let this matter appear on 21st March, 2022.

In the meantime, the decree-holder is directed to effect service forthwith on

the judgment-debtors informing them of the passing of this order. In default of

filing of such Affidavit of Assets, appropriate orders for issuance of warrant of

arrest would be issued against the judgment-debtors.

(RAVI KRISHAN KAPUR, J.) D.Ghosh