Poonawalla Fincorp Limited vs A N V Shawls And Ors
2022 Latest Caselaw 1583 Cal/2

ODC-25
                                  ORDER SHEET

                                  EC/366/2021

                       IN THE HIGH COURT AT CALCUTTA
                        Ordinary Original Civil Jurisdiction
                                 ORIGINAL SIDE
                              (Commercial Division)

                         POONAWALLA FINCORP LIMITED
                                      VS
                            A N V SHAWLS AND ORS.

   BEFORE:
   The Hon'ble JUSTICE SHEKHAR B. SARAF

Date : 13th May, 2022 Appearance:

Mr. Paritosh Sinha, Adv.

Mr. K.K. Pandey, Adv.

Mr. S.B. Dasgupta, Adv.

Ms. Enakshi Saha, Adv.

Ms. Arundhuti Banerjee, Adv. Mr. Kaustav Banerjee, Adv.

The Court: Counsel on behalf of the judgment-debtor no.2 seeks an

indulgence with regard to examination of the judgment-debtor. She submits

that the matter may be adjourned so that the examination may take place on

the returnable date.

Matter is made returnable on 17th June, 2022.

The judgment-debtor no.2 is directed to be present on that date for

examination.

The time to file affidavit of assets by the other judgment-debtors is

extended by four weeks from date.

(SHEKHAR B. SARAF, J.)

R.Bhar