Poonawalla Fincorp Limited vs Pooja Printers And Ors
2022 Latest Caselaw 320 Cal/2

ODC-14
                                    ORDER SHEET
                         IN THE HIGH COURT AT CALCUTTA
                          Ordinary Original Civil Jurisdiction
                                   ORIGINAL SIDE
                                [Via Video Conference]

                                     EC/172/2021

                          POONAWALLA FINCORP LIMITED
                                     Versus
                            POOJA PRINTERS 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.

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 on 28 th March, 2022.

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.

(RAVI KRISHAN KAPUR, J.)

TO