Poonawalla Fincorp Limited vs Ganeshkrupa Enterprises And Ors
2023 Latest Caselaw 676 Cal/2

ODC 8
                             ORDER SHEET
                              EC/156/2021
                    IN THE HIGH COURT AT CALCUTTA
                  ORDINARY ORIGINAL CIVIL JURISDICTION
                         COMMERCIAL DIVISION


                      POONAWALLA FINCORP LIMITED
                                 VS
                   GANESHKRUPA ENTERPRISES AND ORS.


  BEFORE:
  The Hon'ble JUSTICE SHEKHAR B. SARAF

Date: 15th March, 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 ten weeks hence.

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/