Poonawalla Fincorp Limited vs Manoj Gupta And Anr
2023 Latest Caselaw 39 Cal/2

ODC 10
                              ORDER SHEET
                               EC/159/2021
                     IN THE HIGH COURT AT CALCUTTA
                   ORDINARY ORIGINAL CIVIL JURISDICTION
                          COMMERCIAL DIVISION


                        POONAWALLA FINCORP LIMITED
                                   VS
                           MANOJ GUPTA AND ANR.


  BEFORE:
  The Hon'ble JUSTICE SHEKHAR B. SARAF

Date: 4th 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 eight 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/