Poonawalla Fincorp Limited vs Vinod Tulsidas Binzade And Anr
2022 Latest Caselaw 731 Cal/2

ODC-6

                          IN THE HIGH COURT AT CALCUTTA
                           Ordinary Original Civil Jurisdiction
                                    ORIGINAL SIDE
                                 (Via Video Conference)

                                     EC/317/2021

                           POONAWALLA FINCORP LIMITED
                                       VS
                         VINOD TULSIDAS BINZADE AND ANR.


BEFORE:
The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 2nd March, 2022.

Appearance:

Mr. Chayan Gupta, Adv.

Mr. D. Paul, Adv.

Mr. A. Ganjan, Adv.

The Court:- It is submitted on behalf of the judgment-debtors that the

judgment-debtors intend to settle the matter with the decree-holder.

In view of the aforesaid, let this matter appear on 14th March, 2022.

This is without prejudice to the rights and contentions of the parties.

The Advocate-on-Record on behalf of the judgment-debtors undertakes to

file their Vakalatnama within the course of the day.

(RAVI KRISHAN KAPUR, J.)

S.Bag