Sunflower Synergies Pvt Ltd vs Raja Ram Saraf
2023 Latest Caselaw 1490 Cal/2

OD-12
                         IN THE HIGH COURT AT CALCUTTA
                       ORDINARY ORIGINAL CIVIL JURISDICTION
                                  ORIGINAL SIDE

                                     EC/425/2019
                         IA NO: GA/1/2020(Old No:GA/499/2020)


                            SUNFLOWER SYNERGIES PVT LTD
                                        VS
                                  RAJA RAM SARAF

BEFORE:
The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 4th July, 2023 Appearance:

Mr. Aritra Basu, Adv.

Mr. Biswajit Kumar, Adv.

Mr. D. Sen, Adv.

The Court:- This is an application for execution of a decree dated 11 June,

2018.

It is submitted on behalf of the decree-holder that they have been unable to

effect service on the judgment debtor in compliance with the order dated 26 June,

2023.

As a last chance, let this matter appear on 10 July, 2023 as a 'Specially

Fixed Matter'.

The decree-holder is directed to effect service on the judgment debtor and

file an Affidavit of Service on the returnable date.

In view of the non-compliance with the order dated 26 June, 2023, the

interim order of restraint in terms of the prayer (g) of the Tabular Statement

granted on 26 June, 2023 stands vacated.

(RAVI KRISHAN KAPUR, J.)

SK.