Poonawalla Fincorp Limited vs Electro Point And Ors
2022 Latest Caselaw 1036 Cal/2

OD-42
                                   ORDER SHEET

                                    EC/295/2020

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

                          POONAWALLA FINCORP LIMITED
                                     VS
                            ELECTRO POINT AND ORS.


   BEFORE:
   The Hon'ble JUSTICE SHEKHAR B. SARAF

Date : 28th March, 2022

Appearance:

Mr. Paritosh Sinha, Adv.

Mr. K.K. Pandey, Adv.

Mr. S.B. Dasgupta, 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 on 7th June, 2022.

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.)

R.Bhar