Poonawalla Fincorp Limited vs Avishek Industries And Ors
2022 Latest Caselaw 462 Cal/2

ODC-19

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

                                   EC/381/2021

                           POONAWALLA FINCORP LIMITED
                                      Versus
                           AVISHEK INDUSTRIES AND ORS.



  BEFORE:
  The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 14th February, 2022

Appearance:

Mr. Paritosh Sinha, Adv.

Mr. K. K. Pandey, Adv.

Mr. S. B. Dasgupta, Adv.

Ms. Meenakshi Manot, Adv.

Ms. S. Chowdhury, Adv.

...for the judgment-debtor no. 3

The Court:- The judgment-debtor No. 3 is represented. An accommodation

is prayed for on behalf of the judgment-debtor no. 3 to file an affidavit. The

judgment-debtor no. 3 is a co-hirer and has not role to play in the subject award.

In view of the aforesaid, the judgment-debtor no. 3 is directed to file an

Affidavit-in-Opposition.

Let Affidavit-in-Opposition be filed within two weeks from date. Reply

thereto, if any, be filed within one week thereafter.

Insofar as the remaining judgment-debtors are concerned, the decree-

holder is granted liberty to effect fresh service and file an Affidavit of Service on

the returnable date.

Let this matter appear on 21st March, 2022.

(RAVI KRISHAN KAPUR, J.) S.Bag