Ugro Capital Limited vs Shiva Sai Enterprises And Ors
2023 Latest Caselaw 1288 Cal/2

OCD-21

                                     EC/74/2023

                         IN THE HIGH COURT AT CALCUTTA
                          Ordinary Original Civil Jurisdiction
                                   ORIGINAL SIDE


                             UGRO CAPITAL LIMITED
                                     Versus
                        SHIVA SAI ENTERPRISES AND ORS.


      BEFORE:
      The Hon'ble JUSTICE MOUSHUMI BHATTACHARYA

Date : June 7, 2023.

Appearance:

Ms. Shreyasee Das, Adv.

Ms. Ranjana Ghosh, Adv.

...for the petitioner

The Court: The cause title given in the execution case is incomplete, at

least, in respect of the second and third judgment-debtors. Hence, service in any

or at all made on the judgment-debtors cannot be seen to be satisfactory.

The petitioner is hence given leave, as prayed for, to serve the judgment-

debtors by hand.

List this matter after eight weeks, as prayed for.

(MOUSHUMI BHATTACHARYA, J.)

kc.