Poonawalla Finance Limited vs Marco Minds Group And Ors
2022 Latest Caselaw 367 Cal/2

OD-10
                                 EC/280/2020
                      IN THE HIGH COURT AT CALCUTTA
                       Ordinary Original Civil Jurisdiction
                                ORIGINAL SIDE
                             (Via Video Conference)


                       POONAWALLA FINANCE LIMITED
                                 Versus
                       MARCO MINDS GROUP AND ORS.

  BEFORE:
  The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 7th February, 2022 Appearance:

Mr. Paritosh Sinha, Adv.

The Court: It is submitted on behalf of the decree-holder that they have

been unable to effect service on the judgment debtors.

The time to effect service is extended by a period of six weeks from date. In

the meantime, the judgment-debtors are also directed to file Affidavit of Assets

prior to the returnable date.

Let this matter appear on 28th March, 2022.

(RAVI KRISHAN KAPUR, J.)

D.Ghosh