Poonawalla Housing Finance ... vs Jaiprakash Rajbahadur Singh And ...
2022 Latest Caselaw 545 Cal/2

ODC-20
                        IN THE HIGH COURT AT CALCUTTA
                         Ordinary Original Civil Jurisdiction
                                  ORIGINAL SIDE
                               (Via Video Conference)

                                   EC/187/2021

                   POONAWALLA HOUSING FINANCE LIMITED
                                   VS
                  JAIPRAKASH RAJBAHADUR SINGH AND ORS.

  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 judgment-debtors that they

have practically paid the entire dues of the decree-holder except two instalments.

The parties are directed to arrive at an amicable settlement, if possible.

Let this matter appear on 15th March, 2022.

It is made clear that in case of no settlement is being made, the judgment-

debtors are directed to comply with the earlier orders of Court.

(RAVI KRISHAN KAPUR, J.)

S.Bag