Aditya Birla Finance Limited vs Oriental Food And Drinks Company
2022 Latest Caselaw 417 Cal/2

OD-7

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

                                   EC/124/2021

                        ADITYA BIRLA FINANCE LIMITED
                                   Versus
                     ORIENTAL FOOD AND DRINKS COMPANY


     BEFORE:
     The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 9th February, 2022 Appearance:

Ms. Pooja Sett, Adv.

...for the decree-holder

The Court: It is submitted on behalf of the decree-holder that service has

not yet been effected on the judgment-debtor.

Let this matter appear on 24th February, 2022.

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

judgment-debtor.

(RAVI KRISHAN KAPUR, J.)

TO