Poonawalla Fincorp Limited vs Marco Minds Group And Ors
2022 Latest Caselaw 2082 Cal/2

ODC 11
                                ORDER SHEET
                                 EC/280/2020
                       IN THE HIGH COURT AT CALCUTTA
                     ORDINARY ORIGINAL CIVIL JURISDICTION
                            COMMERCIAL DIVISION


                         POONAWALLA FINCORP LIMITED
                                     VS
                         MARCO MINDS GROUP AND ORS.

  BEFORE:
  The Hon'ble JUSTICE SHEKHAR B. SARAF

Date: 28th July, 2022.

Appearance:

Mr. Paritosh Sinha, Adv.

Mr. K.K. Pandey, Adv.

Ms. Enakshi Saha, Adv.

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

accommodation prayed for on their behalf. It is submitted on behalf of the

decree-holder that they have been unable to effect service on the judgment

debtors.

In view of the aforesaid, let this application appear after seven weeks.

In the meantime, the decree-holder is directed to take steps for effecting

service on the judgment-debtors and file an affidavit of service on the returnable

date. In case service is effected, the judgment debtors are directed to comply with

the earlier order of Court and file their Affidavit of Assets prior to the returnable

date.

(SHEKHAR B. SARAF, J.)

sp/