Cholamandalam Investment And ... vs Smriti Lekha Dey & Anr
2023 Latest Caselaw 1926 Cal/2

O-25

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

                            EC/562/2018
        CHOLAMANDALAM INVESTMENT AND FINANCE COMPANY LIMITED
                                 VS
                       SMRITI LEKHA DEY & ANR.

  BEFORE:
  The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 7th August, 2023.

Appearance:

Mr. P. Sinha, Adv.

Ms. S. Das, Adv.

...for the award-holder.

The Court: Affidavit of Service filed on behalf of the award-holder be kept

with the records.

It is submitted on behalf of the award-holder that they are not able to

effect service on the judgement-debtors.

Let this matter appear in the Monthly List of October, 2023.

In the meantime, the award-holder is directed to effect service on the

judgment-debtors.

(RAVI KRISHAN KAPUR, J.)

s.pal