M/S. Cholamandalam Investment ... vs Mr. Rajendra Kumar Yadav And Anr
2022 Latest Caselaw 627 Cal/2

OD-16
                                EC/130/2021
                      IN THE HIGH COURT AT CALCUTTA
                    ORDINARY ORIGINAL CIVIL JURISDICTION
                               ORIGINAL SIDE




      M/S. CHOLAMANDALAM INVESTMENT AND FINANCE COMPANY LIMITED
                                 VS
                  MR. RAJENDRA KUMAR YADAV AND ANR.


      BEFORE:
      The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 22nd February, 2022.

Appearance:

Ms. Tutul Das Singh, Adv.

Mr. Ranjit Singh, Adv.

Ms. Pooja Sett, Adv.

The Court : By an order dated 25 January, 2022, this Court had directed

the Department to issue a notice under order 21 Rule 22(1) of the Code of Civil

Procedure, 1908. A Report filed by the Department, evidences that service has

not yet been effected either of the judgment debtors. The petitioner is directed to

take appropriate steps in accordance with law.

Let this matter appear on 16 March, 2022.

(RAVI KRISHAN KAPUR, J.) SK.