M/S. Cholamandalam Investment ... vs Badruddin Md And Ors
2022 Latest Caselaw 1561 Cal/2

OD-10
                                    ORDER SHEET

                                     EC/245/2021

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

  M/S. CHOLAMANDALAM INVESTMENT AND FINANCE COMPANY LIMITED
                             VS
                   BADRUDDIN MD AND ORS.


   BEFORE:
   The Hon'ble JUSTICE SHEKHAR B. SARAF

Date : 10th May, 2022 Appearance:

Ms. Tutul Das Singh, Adv.

Ms. Pooja Sett, Adv.

Mr. Ranjit Singh, Adv.

The Court: The decree-holder is represented and submits that they have

been unable to effect service on the judgment-debtors.

In view of the aforesaid, let there be substituted service on the judgment-

debtors by effecting appropriate advertisements in two newspapers, one in an

English daily and one in a vernacular newspaper of wide circulation in the local

jurisdiction where the judgment-debtors reside.

Let this exercise be completed within eight weeks from date.

Let this matter be made returnable on July 5, 2022.

Liberty is granted to the decree-holder to file an affidavit of service on the

returnable date.

(SHEKHAR B. SARAF, J.)

R.Bhar