M/S. Teamleasing Services Ltd vs Vaishanavi Corporate Communications ...
2025 Latest Caselaw 755 Cal/2

Calcutta High Court

M/S. Teamleasing Services Ltd vs Vaishanavi Corporate Communications ... on 7 January, 2025

Author: Shampa Sarkar

Bench: Shampa Sarkar

                                          1


OCD-27
                                 ORDER SHEET
                        IN THE HIGH COURT AT CALCUTTA
                              (Commercial Division)
                                 ORIGINAL SIDE

                           EC-COM/117/2024
                      M/S. TEAMLEASING SERVICES LTD.
                                 Vs
         VAISHANAVI CORPORATE COMMUNICATIONS PVT. LTD. & ANR.


BEFORE:
The Hon'ble JUSTICE SHAMPA SARKAR
Date : 7th January, 2025




         The Court :    This matter appears for the first time. The execution

application has been filed within the statutory period of two years. Let service

be effected upon the respondent/judgment debtors. Affidavit of service be filed

on the next date. The judgment debtors shall file their affidavit of assets on the

returnable date.

Let the matter appear in the monthly list of March, 2025.

(SHAMPA SARKAR, J.)

SM/SN.