Poonawalla Fincorp Limited vs Blossoms Organic Clothing ...
2023 Latest Caselaw 252 Cal/2

ODC 14
                              ORDER SHEET
                               EC/334/2021
                     IN THE HIGH COURT AT CALCUTTA
                   ORDINARY ORIGINAL CIVIL JURISDICTION
                          COMMERCIAL DIVISION

                    POONAWALLA FINCORP LIMITED
                                VS
             BLOSSOMS ORGANIC CLOTHING COMPANY AND ORS


  BEFORE:
  The Hon'ble JUSTICE SHEKHAR B. SARAF

Date: 30th January, 2023.

Appearance:

Mr. Paritosh Sinha, Adv.

Mr. K.K. Pandey, Adv.

Mr. S.B. Dasgupta, 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 ten 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/