Poonawalla Fincorp Limited vs Khatau Polyplast And Ors
2022 Latest Caselaw 307 Cal/2

ODC-55
                       IN THE HIGH COURT AT CALCUTTA
                        Ordinary Original Civil Jurisdiction
                                 ORIGINAL SIDE
                              (Via Video Conference)

                                  EC/368/2021

                        POONAWALLA FINCORP LIMITED
                                    VS
                         KHATAU POLYPLAST AND ORS

  BEFORE:
  The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 7th February, 2022.

Appearance:

Mr. Paritosh Sinha, Adv.

Mr. K. K. Pandey, Adv.

Mr. S. B. Dasgupta, Adv.

Mr. Sayan Sinha, Av.

Mr. S.S. Biswas, Adv.

The Court : The judgment-debtors are represented. It is submitted on

behalf of the judgment-debtors that prior to the order dated 21st December,

2021, the parties were trying to work out an amicable settlement.

Let this matter appear on 7th March, 2022. In the meantime, the parties

are permitted liberty to negotiate a settlement, if possible, prior to the

returnable date.

Mr. Sinha, Advocate appearing on behalf of the decree-holder submits that

there are no negotiations for settlement between the parties. It is made clear that

if in case there is no settlement by and between the parties, the judgment-

debtors must file their Affidavit of Assets prior to the returnable date and serve a

copy thereof on the decree-holder.

(RAVI KRISHAN KAPUR, J.)

S.Bag