R.V. Rail Products Pvt Limited vs Punjab National Bank
2023 Latest Caselaw 2638 Cal/2

OCD-71

                                ORDER SHEET
                      IN THE HIGH COURT AT CALCUTTA
                       Ordinary Original Civil Jurisdiction
                                ORIGINAL SIDE
                             (Commercial Division)

                                  EC/338/2023

                      R.V. RAIL PRODUCTS PVT LIMITED
                                    VS
                           PUNJAB NATIONAL BANK

   BEFORE:
   The Hon'ble JUSTICE MOUSHUMI BHATTACHARYA

Date : 19th September, 2023.

Appearance:

Mr. Rajarshi Dutta, Adv.

Mr. Sourojit Dasgupta, Adv.

...for the decree-holder

The Court:- Learned counsel appearing for the decree-holder seeks time

to bring a supplementary affidavit on record. The judgment-debtor remains

unrepresented. Leave is granted to file the supplementary affidavit within three

weeks from date as prayed for.

List this matter on 17th October, 2023 as prayed for.

The decree-holder will communicate this order on the judgment-debtor.

Counsel submits that the order dated 29th August, 2023 may be corrected by

deleting a part of the line which records that the fixed deposit receipts as set

out in the Schedule. Counsel submits that there is no such Schedule which

can be referred to for recording of the fixed deposit receipts.

(MOUSHUMI BHATTACHARYA, J.)

T.O.

A.R.(C.R.)