Poonawalla Fincorp Limited vs Ruby Enterprise And Ors
2022 Latest Caselaw 2097 Cal/2

ODC 15


                               ORDER SHEET
                                EC/106/2021
                      IN THE HIGH COURT AT CALCUTTA
                    ORDINARY ORIGINAL CIVIL JURISDICTION
                           COMMERCIAL DIVISION


                         POONAWALLA FINCORP LIMITED
                                    VS
                          RUBY ENTERPRISE AND ORS.




    BEFORE:
    The Hon'ble JUSTICE SHEKHAR B. SARAF

Date: 29th July, 2022.

Appearance:

Mr. Paritosh Sinha, Adv.

Mr. K.K. Pandey, Adv.

Ms. Enakshi Saha, Adv.

Mr. Debasish Kundu, Adv.

Mr. Souma Subhra Roy, Adv.

The Court: On the prayer of the counsel appearing on behalf of the

judgment-debtors, the time to file affidavit of assets is extended by two weeks.

Matter to appear two weeks hence for examination of the judgment-

debtors.

The judgment-debtors are directed to be present on that date.

(SHEKHAR B. SARAF, J.)

B.Pal