Diamond Apartments Private ... vs Abanar Marketing Limited And 5 ...
2023 Latest Caselaw 2584 Cal/2

OD-2
                       IN THE HIGH COURT AT CALCUTTA
                     ORDINARY ORIGINAL CIVIL JURISDICTION
                                 ORIGINAL SIDE


                                     EC/392/2019


                    DIAMOND APARTMENTS PRIVATE LIMITED
                                    VS
                   ABANAR MARKETING LIMITED AND 5 OTHERS



      BEFORE:
      The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 8th September, 2023.

Appearance:

Mr. Naresh Balodia, Adv.

Ms. Saheli Sur, Adv.

The Court : The decree holder takes an exception to the Report filed by the

Special Officer. Liberty is granted to the decree holder to file a formal application or

a supplementary affidavit to this effect.

None appears on behalf of the judgment debtor nor is any adjournment

prayed for on their behalf.

The decree holder is directed to serve a notice on each of the judgment

debtors and the advocates who had appearing on their behalf and file an Affidavit

of Service on the returnable date.

Let this matter appear on 27 September, 2023.

(RAVI KRISHAN KAPUR, J.)

SK.