Mstc Limited vs Meherkiran Enterprises Limtied
2022 Latest Caselaw 2648 Cal/2

ODC 7
                               ORDER SHEET
                               EC /130/2022
                      IN THE HIGH COURT AT CALCUTTA
                    ORDINARY ORIGINAL CIVIL JURISDICTION
                           COMMERCIAL DIVISION


                              MSTC LIMITED
                                   VS
                      MEHERKIRAN ENTERPRISES LIMTIED


  BEFORE:
  The Hon'ble JUSTICE SHEKHAR B. SARAF

Date: 31st October, 2022.

Appearance:

Ms. Noelle Banerjee, Adv.

Mr. Dipak Dey, Adv.

Mr. Dipanjan Dey, Adv.

The Court: On 18th August, 2022 this Court had directed substituted

service by way of advertisements in newspapers which has been completed and

affidavit of service has been filed by the petitioner.

Furthermore, protection had been granted in terms of prayer (g) of the

Tabular Statement. In spite of service none has appeared on behalf of the

judgment debtors. The judgment debtors are directed to file their affidavit of

assets within a period of twelve weeks from date.

In the event the affidavit of assets are not filed within the said time,

necessary order shall be passed.

(SHEKHAR B. SARAF, J.)

sp/