Poonawalla Fincorp Limited vs Rameshkumar Sons And Company ...
2022 Latest Caselaw 585 Cal/2

ODC-12
                                   EC/153/2021
                         IN THE HIGH COURT AT CALCUTTA
                         Ordinary Original Civil Jurisdiction
                                  ORIGINAL SIDE
                               (Via Video Conference)


                POONAWALLA FINCORP LIMITED
                            VS
  RAMESHKUMAR SONS AND COMPANY PROPRIETOR OF CHITRALEKHA R
                   PUROHIT SONS AND ANR.


  BEFORE:
  The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 21st February, 2022.

Appearance:-

Mr. Paritosh Sinha, Adv.

Mr. K.K.Pandey, Adv.

Mr. S. B. Dasgupta, Adv.

Mr. Ramdulal Manna, Adv.

Mr. Sayan Mukherjee, Adv.

The Court:- An Affidavit of Assets filed on behalf of the award debtors be

kept with the records.

Let this matter appear on 11 March, 2022.

It is made clear that the award debtor no.2 will make himself available on

the returnable date for examination. In default of appearance of the award

debtor no.2, appropriate orders for issuance of warrant of arrest would be issued

against the judgment-debtor no.2.

(RAVI KRISHAN KAPUR, J.)

D.Ghosh