Poonawalla Fincorp Limited vs P. Narsing Rao And Anr
2022 Latest Caselaw 1693 Cal/2

ODC 14

                             ORDER SHEET
                              EC/272/2021
                    IN THE HIGH COURT AT CALCUTTA
                  ORDINARY ORIGINAL CIVIL JURISDICTION
                         COMMERCIAL DIVISION


                        POONAWALLA FINCORP LIMITED
                                     VS
                          P. NARSING RAO AND ANR.


  BEFORE:
  The Hon'ble JUSTICE SHEKHAR B. SARAF

Date: 10th June, 2022.

Appearance:

Mr. K.K. Pandey, Adv.

The Court: Affidavit of assets filed in Court be taken on record.

Counsel appearing on behalf of the petitioner submits that affidavit of

assets has been filed by the judgment debtor no.1. Accordingly, the matter is

adjourned and shall be taken up on 15th July, 2022 for examination of judgment

debtor.

The judgment debtor is directed to be present in Court on that date.

The petitioner is directed to serve a copy of this order upon the judgment

debtor immediately.

(SHEKHAR B. SARAF, J.)

sp/