Poonawalla Fincorp Limited vs A N V Shawls And Ors
2022 Latest Caselaw 913 Cal/2

ODC-24
                                     EC/366/2021
                          IN THE HIGH COURT AT CALCUTTA
                           Ordinary Original Civil Jurisdiction
                                    ORIGINAL SIDE
                                 (Via Video Conference)


                            POONAWALLA FINCORP LIMITED
                                         VS
                               A N V SHAWLS AND ORS.

  BEFORE:
  The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 17th March, 2022.

Appearance:-

Mr. Megnad Dutta, Adv.

Ms. Arundhati Banerjee, Adv. Mr. Kaustav Banerjee, Adv.

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

debtors.

Let this matter appear on 7 April 2022.

It is made clear that in default of appearance of the judgment-debtors,

appropriate orders for issuance of warrant of arrest would be issued against the

judgment-debtors.

The remaining judgment-debtors are directed to file their Affidavit of Assets

prior to the returnable date.

(RAVI KRISHAN KAPUR, J.) D.Ghosh