Poonawalla Housing Finance ... vs Manoj Mahanta And Anr
2022 Latest Caselaw 526 Cal/2

ODC-21
                        IN THE HIGH COURT AT CALCUTTA
                         Ordinary Original Civil Jurisdiction
                                  ORIGINAL SIDE
                               (Via Video Conference)

                                   EC/188/2021

                    POONAWALLA HOUSING FINANCE LIMITED
                                   VS
                         MANOJ MAHANTA AND ANR.


  BEFORE:
  The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 17th February, 2022.

Appearance:

Mr. Paritosh Sinha, Adv.

Mr. K. K. Pandey, Adv.

Mr. S. B. Dasgupta, Adv.

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

not yet been effected on the judgment-debtors.

Let this matter appear on 11th April, 2022.

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

judgment-debtors and file an Affidavit of Service on the returnable date.

The judgment-debtors are directed to comply with the earlier orders of

Court.

(RAVI KRISHAN KAPUR, J.)

S.Bag