Poonawalla Fincorp Limited vs Suvarnasing Jamsing Bhosale And ...
2023 Latest Caselaw 201 Cal/2

ODC 5
                               ORDER SHEET
                                EC/199/2021
                      IN THE HIGH COURT AT CALCUTTA
                    ORDINARY ORIGINAL CIVIL JURISDICTION
                           COMMERCIAL DIVISION


                        POONAWALLA FINCORP LIMITED
                                    VS
                   SUVARNASING JAMSING BHOSALE AND ORS.


  BEFORE:
  The Hon'ble JUSTICE SHEKHAR B. SARAF

Date: 19th January, 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 after twelve weeks.

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.) sp/