Magma Fincorp Limited vs Somnath Mallik And Ors
2022 Latest Caselaw 209 Cal/2

ODC-1
                     IN THE HIGH COURT AT CALCUTTA
                   ORDINARY ORIGINAL CIVIL JURISDICTION
                              ORIGINAL SIDE

                                  EC/253/2019

                           MAGMA FINCORP LIMITED
                                   Versus
                          SOMNATH MALLIK AND ORS.


     BEFORE:
     The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 27th January, 2022.

Appearance:

Mr. Paritosh Sinha, Adv.

The Court : None appears on behalf of the judgment-debtor nor is any

accommodation prayed for on their behalf. The decree holder is represented. It is

submitted on behalf of the decree-holder that notwithstanding an earlier order

dated 25th November, 2021 the judgment-debtors have failed to file any affidavit

of assets nor are they present.

In view of the non-appearance of the judgment-debtors, the decree-holder

is directed to serve a fresh notice on the judgment-debtors and the Advocates

appearing on their behalf informing them of the returnable date.

Let this matter appear on 4th February, 2022.

The decree-holder is directed to forthwith serve the judgment-debtors and

the Advocate appearing on their behalf and file an affidavit of service on the

returnable date.

(RAVI KRISHAN KAPUR, J.)

TO