M/S. Cholamandalam Investment ... vs Binay Mandal And Anr
2022 Latest Caselaw 328 Cal/2

OD-18
                                       ORDER SHEET
                            IN THE HIGH COURT AT CALCUTTA
                             Ordinary Original Civil Jurisdiction
                                      ORIGINAL SIDE
                                   [Via Video Conference]

                                       EC/243/2021

     M/S. CHOLAMANDALAM INVESTMENT AND FINANCE COMPANY LIMITED
                              Versus
                      BINAY MANDAL AND ANR.

     BEFORE:
     The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 7th February, 2022 Appearance:

Ms. Pooja Sett, Adv.

The Court: The decree-holder has been unable to effect service on the

judgment-debtor. Let this matter appear on 7 th March, 2022. In the meantime,

the decree-holder is directed to effect service and file an affidavit of service on

the returnable date.

(RAVI KRISHAN KAPUR, J.)

TO