M/S Cholamandalam Inventment And ... vs Dipak Ghosh And Anr
2024 Latest Caselaw 1678 Cal/2

Calcutta High Court

M/S Cholamandalam Inventment And ... vs Dipak Ghosh And Anr on 6 May, 2024

Author: Ravi Krishan Kapur

Bench: Ravi Krishan Kapur

OC-28
                      IN THE HIGH COURT AT CALCUTTA
                    ORDINARY ORIGINAL CIVIL JURISDICTION
                                ORIGINAL SIDE
                             [commercial division]


                                 EC/442/2022

  M/S CHOLAMANDALAM INVENTMENT AND FINANCE COMPANY LIMITED
                            VS
                   DIPAK GHOSH AND ANR


BEFORE:
The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 6th May, 2024.

Appearance:

Ms. Pooja Sett, Adv.

The Court: By an order dated 11 January, 2023, the Department was

directed to effect service of a notice on the judgment debtors. A Report dated 16

February, 2023, suggests that there has been no effective service on the

judgment debtors.

Let this matter appear in the monthly list of July, 2024. Liberty is granted

to the award holder to take necessary steps in accordance with law to effect

proper and good service on the judgment debtor.

(RAVI KRISHAN KAPUR, J.) SK.