Poonawalla Fincorp Limited vs Electro Point And Ors
2023 Latest Caselaw 504 Cal/2

OD 12


                               ORDER SHEET
                                EC/295/2020
                      IN THE HIGH COURT AT CALCUTTA
                    ORDINARY ORIGINAL CIVIL JURISDICTION
                               ORIGINAL SIDE


                          POONAWALLA FINCORP LIMITED
                                     VS
                            ELECTRO POINT AND ORS.

    BEFORE:
    The Hon'ble JUSTICE SHEKHAR B. SARAF

Date: 20th February, 2023.

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 ten 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. In case service is effected, the judgment debtors are directed to comply

with the earlier order of Court and file their Affidavit of Assets prior to the

returnable date.

(SHEKHAR B. SARAF, J.) B.Pal