Poonawalla Fincorp Limited vs Amrit Kumar Samanta And Ors
2023 Latest Caselaw 2836 Cal/2

OD-17
                     IN THE HIGH COURT AT CALCUTTA
                      Ordinary Original Civil Jurisdiction
                               ORIGINAL SIDE

                                EC/255/2019

                      POONAWALLA FINCORP LIMITED
                                  VS
                     AMRIT KUMAR SAMANTA AND ORS.

  BEFORE:
  The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 6th October, 2023.

Appearance:

Mr. E. Saha, Adv.

The Court: By an order dated 6th September, the judgment-debtors

were directed to be present on the returnable date i.e., on 25th September,

2023 for examination.

The judgment-debtors are not present. There is also no adjournment

prayed for on behalf of the judgment-debtors.

In such circumstances, let this matter appear on 23rd November,

2023.

In the meantime, the award-holder is directed to serve a notice on the

Advocates appearing on behalf of the judgment-debtors and the judgment-

debtors who are requested to be present on the returnable date.

(RAVI KRISHAN KAPUR, J.)

S.Bag