Poonawalla Fincorp Limited vs P. Narsing Rao And Anr
2022 Latest Caselaw 1972 Cal/2

ODC-16
                                   ORDER SHEET

                                    EC/272/2021

                        IN THE HIGH COURT AT CALCUTTA
                         Ordinary Original Civil Jurisdiction
                                  ORIGINAL SIDE
                               (Commercial Division)

                         POONAWALLA FINCORP LIMITED
                                      VS
                           P. NARSING RAO AND ANR.

   BEFORE:
   The Hon'ble JUSTICE SHEKHAR B. SARAF

Date : 15th July, 2022 Appearance:

Mr. Paritosh Sinha, Adv.

Mr. K.K. Pandey, Adv.

Mr. Meghnath Dutta, Adv.

Mr. S.B. Dasgupta, Adv.

Ms. Enakshi Saha, Adv.

Mr. Ayan Kumar Boral, Adv.

The Court: Counsel on behalf of the award-debtor submits that the

award-debtor could not come to Court today due to certain extenuating

circumstances. Accordingly, he prays that the matter be fixed after three weeks

so that his examination can be done on that date.

In light of the submission made, this matter is adjourned for a period of

three weeks.

The judgment-debtor no.2 is directed to file her affidavit of assets by the

returnable date.

(SHEKHAR B. SARAF, J.)

R.Bhar