Mukesh Kumar Dhandhania vs Prasanta Chakraborty And Anr
2022 Latest Caselaw 1853 Cal/2

OD-7
                                   ORDER SHEET

                                   EC/107/2022

                        IN THE HIGH COURT AT CALCUTTA
                         Ordinary Original Civil Jurisdiction
                                  ORIGINAL SIDE

                         MUKESH KUMAR DHANDHANIA
                                    VS
                       PRASANTA CHAKRABORTY AND ANR

   BEFORE:
   The Hon'ble JUSTICE SHEKHAR B. SARAF
   Date : 7th July, 2022
                                                                         Appearance:
                                                           Mr. Priyankar Saha, Adv.
                                                             Mr. Abhijit Sarkar, Adv.
                                                       Mr. Abhik Chitta Kundu, Adv.
                                                    ...for the petitioner/decree-holder


         The Court: Counsel on behalf of the petitioner submits that the order

wherein this Court had passed injunction had been served upon the

respondents. However, the order passed on 11th May, 2022 directing the

judgment-debtors to file affidavit of assets could not be served and has come

back as 'No such person'.

In light of the above, the petitioner is directed to carry out substituted

service in two newspapers, one in English and the other in vernacular, within

six weeks from date and file affidavit of service on the returnable date.

Matter is made returnable seven weeks hence.

The interim order of injunction is extended till September 30, 2022.

(SHEKHAR B. SARAF, J.)

R.Bhar