Manish Podder vs S. Perumal Raj
2022 Latest Caselaw 1621 Cal/2

OD-45

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

                                   EC/528/2019

                                  MANISH PODDER
                                        VS
                                  S. PERUMAL RAJ

BEFORE:
The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 17th May, 2022.

Appearance:

Mr. Debmalya Ghosal, Adv.

Mr. Atish Ghosh, Adv.

...for the petitioner

The Court:- At the instance of the decree-holder, let this matter appear in

the Monthly List of July, 2022.

The decree-holder is directed to effect service on the judgment-debtor, let

there be substituted service by way of publishing an advertisement in two

newspapers, one in a vernacular daily and one in an English newspaper of wide

circulation in the local jurisdiction where the judgment-debtor resides before the

returnable date.

The decree-holder is also directed to file an Affidavit of Service on the

returnable date.

(RAVI KRISHAN KAPUR, J.)

TO