Srei Equipment Finance Limited vs Ram Kumar Yadav & Anr
2022 Latest Caselaw 2084 Cal/2

OD-10
                                  ORDER SHEET

                                   EC/572/2018

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

                       SREI EQUIPMENT FINANCE LIMITED
                                    VS
                           RAM KUMAR YADAV & ANR


  BEFORE:
  The Hon'ble JUSTICE SHEKHAR B. SARAF

Date : 28th July, 2022

Appearance:

Mr. Swatarup Banerjee, Adv.

Mr. Rajib Mullick, Adv.

Ms. Sonia Mukherjee, Adv.

...for the award-holder

The Court: Counsel appearing on behalf of the petitioner files an affidavit

of service that indicates that service has not been completed as the same

shows 'Insufficient Address'. He, accordingly, prays for substituted service to

be made.

In light of the above, let there be substituted service by way of publishing

an advertisement in two newspapers, one in a vernacular daily and one in an

English newspaper of wide circulation in the local jurisdiction where the

judgment-debtors reside.

Let such publication be completed by a period of six weeks from date.

The matter is made returnable on 8th September, 2022.

The award-holder is also directed to file an affidavit of service on the

returnable date.

(SHEKHAR B. SARAF, J.)

R.Bhar