Poonawalla Fincorp Limited vs Aijaz Pasha And Ors
2022 Latest Caselaw 2414 Cal/2

ODC 12
                               ORDER SHEET
                                EC/118/2022
                      IN THE HIGH COURT AT CALCUTTA
                    ORDINARY ORIGINAL CIVIL JURISDICTION
                           COMMERCIAL DIVISION


                         POONAWALLA FINCORP LIMITED
                                     VS
                            AIJAZ PASHA AND ORS


  BEFORE:
  The Hon'ble JUSTICE SHEKHAR B. SARAF

Date: 13th September, 2022.

Appearance:

Mr. Paritosh Sinha, Adv.

Mr. K.K. Pandey, Adv.

Ms. Enakshi Saha, Adv.

The Court: None appears on behalf of the judgment debtors nor is any

accommodation prayed for on their behalf. It is submitted on behalf of the

decree holder that they have been unable to effect service on the judgment

debtors.

In view of the aforesaid, let this application appear 12 weeks hence.

In the meantime, the decree holder is directed to take steps for effecting

service on the judgment debtors and file an affidavit of service on the returnable

date.

(SHEKHAR B. SARAF, J.)

sp/