Poonawalla Fincorp Limited vs Lal Chand And Anr
2023 Latest Caselaw 2110 Cal/2

OD-45
                    IN THE HIGH COURT AT CALCUTTA
                  ORDINARY ORIGINAL CIVIL JURISDICTION
                              ORIGINAL SIDE


                                 EC/311/2019


                      POONAWALLA FINCORP LIMITED
                                  VS
                          LAL CHAND AND ANR.


  BEFORE:
  The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 18th August, 2023.

Appearance:

Mr. P. Sinha, Adv.

The Court : The Report filed by the Deputy Sheriff be kept with the

records. It appears from the said report that the judgment debtor no. 1 is

suffering and is in hospital. The judgment debtor no. 2 is a senior citizen.

In such circumstances, the returnable date for warrant of arrest stands

extended by a period of eight weeks from date.

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

(RAVI KRISHAN KAPUR, J.)

SK.