Poonawalla Fincorp Limited vs Vidhata Enterprise And Ors
2023 Latest Caselaw 2684 Cal/2

OCD-15
                                ORDER SHEET
                                EC/107/2021

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

                       POONAWALLA FINCORP LIMITED
                                  Versus
                       VIDHATA ENTERPRISE AND ORS.

      BEFORE:
      The Hon'ble JUSTICE MOUSHUMI BHATTACHARYA

Date : 22nd September, 2023.

Appearance:

Mr. P .Sinha, Adv.

Mr. K.K. Pandey, Adv.

Ms. Enakshi Saha, Adv.

...for the petitioner

Ms. Sujata Choudhury, Adv.

...for the judgment-debtor no.2

The Court: The award-debtor no.2 was to be present in Court today for

examination. The advocate-on-record of the award-debtor no.2, however,

submits that the award-debtor had to rush to a place in Gujarat since the

award-debtor's wife has been arrested.

List this matter on 13th October, 2023, as a last chance to the award-

debtor to be present in Court. If the award-debtor remains absent, the Court

will issue warrant of arrest against the award-debtor no.2.

The time to file the affidavit of assets of the award-debtor no.3 is

extended till 13th October, 2023.

(MOUSHUMI BHATTACHARYA, J.)

bp.