Poonawalla Fincorp Limited vs Abdul Karim Mallik And Ors
2023 Latest Caselaw 2455 Cal/2

OD-79
                         IN THE HIGH COURT AT CALCUTTA
                          Ordinary Original Civil Jurisdiction
                                   ORIGINAL SIDE

                                 EC/246/2019
                          POONAWALLA FINCORP LIMITED
                                      VS
                          ABDUL KARIM MALLIK AND ORS.

   BEFORE:
   The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 1st September, 2023.

Appearance:

Mr. K.K. Pandey, Adv.

...for the decree-holder.

The Court: Let Affidavit of Service filed on behalf of the decree-holder be

kept with the records.

The judgement-debtors remain unrepresented. The Advocates who had

been appearing on behalf of the judgment-debtors have also refused to accept

service.

In such circumstances, let this matter appear in the Monthly List of

October, 2023 under the heading 'Examination of Judgment-Debtor'.

The decree-holder is directed to serve a notice on the judgment-debtors

who are requested to be present on the returnable date and file an Affidavit of

Service on the returnable date.

(RAVI KRISHAN KAPUR, J.)

s.pal