Poonawalla Fincorp Limited vs Sneha Lama And Ors
2022 Latest Caselaw 907 Cal/2

OD-59
                              ORDER SHEET
                     IN THE HIGH COURT AT CALCUTTA
                              ORIGINAL SIDE

                              EC/317/2019

                       POONAWALLA FINCORP LIMITED
                                 Versus
                          SNEHA LAMA AND ORS.


     BEFORE:
     The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 17th March, 2022.

Appearance:

Mr. Farhan Ghaffar, Adv.

Ms. Susmita Chakraborty, Adv.

The Court: An accommodation is prayed for on behalf of the judgment

debtor. I find notwithstanding an order dated 7th February, 2022 directing the

judgment debtor to be present for examination, the judgment debtor is not

present in Court.

As a last chance, let this matter appear on 8th April, 2022. In the

meantime, the judgment debtor is directed to be present on the returnable date.

(RAVI KRISHAN KAPUR, J.)

mg