Jra Global Pte Ltd vs Vxl Digital Private Limited
2023 Latest Caselaw 538 Cal/2

OD-3


                          IN THE HIGH COURT AT CALCUTTA
                       ORDINARY ORIGINAL CIVIL JURISDICTION
                                  ORIGINAL SIDE

                                      EC/205/2017

                                JRA GLOBAL PTE LTD.
                                        VS.
                            VXL DIGITAL PRIVATE LIMITED

BEFORE :
THE HON'BLE JUSTICE BIBHAS RANJAN DE

Date : 23rd February, 2023

Appearance :

Mr. Rajeev Kumar Jain, Mrs. Laila Khatun, Mr. Abhirup Chakraborty, Mr. Sreyashi Chatterjee, Advs...for decree holder.

Mr. Indranil Nandi, Mr. Sayak Konar, Advs...for judgment debtor.

The Court : - Learned advocate appearing on behalf of the decree holder by

showing the envelope returned with the endorsement 'left' has tried to make this court

understand about the avoiding conduct of the judgment debtor. The learned advocate

Mr. Sayak Konar represented the judgment debtor. Mr. Konar, learned Advocate

undertakes to produce the judgment debtor before this court on 16th March, 2023.

Let the matter appear on 16th March, 2023. The judgment debtor is directed to

remain present, failing which consequential order shall follow.

Copies of the notice with envelope and postal receipt are filed be taken on record.

(BIBHAS RANJAN DE, J.)

Pkd.