Rajesh Sardarmal Jain vs Sri Sandeep Goyal & Anr
2023 Latest Caselaw 1242 Cal/2

OD-25

EC/180/2023 IN THE HIGH COURT AT CALCUTTA Ordinary Original Civil Jurisdiction ORIGINAL SIDE

RAJESH SARDARMAL JAIN VERSUS SRI SANDEEP GOYAL & ANR.

BEFORE The Hon'ble Justice AJOY KUMAR MUKHERJEE Date: 19TH MAY, 2023

APPEARANCE Mr. Nemani Srinivas, Adv.

Mr. Manoj Kumar Singh, Adv.

....for the decree-holder

The Court: Affidavit of service filed by the decree-holder is taken

on record.

All the envelopes returned with postal endorsement "left".

Learned counsel appearing on behalf of the decree-holder

submits that the judgment debtor is intentionally avoiding the service.

Accordingly, he seeks for substituted service by way of paper publication.

The decree-holder is directed to take steps accordingly. The

matter is made returnable three weeks after summer vacation,

The restraining order granted vide order dated 21st April, 2023 is

extended till 30th June, 2023.

(AJOY KUMAR MUKHERJEE, J.)

akg/