Sundeep Bhutoria And Others vs Wigan And Leigh College India Limited
2025 Latest Caselaw 2453 Cal/2

Calcutta High Court

Sundeep Bhutoria And Others vs Wigan And Leigh College India Limited on 8 September, 2025

OCD-32
                                ORDER SHEET

                     IN THE HIGH COURT AT CALCUTTA
                          COMMERCIAL DIVISION
                              ORIGINAL SIDE

                              EC-COM/355/2025

                   SUNDEEP BHUTORIA AND OTHERS
                                 VS
                WIGAN AND LEIGH COLLEGE INDIA LIMITED

 BEFORE:
 The Hon'ble JUSTICE KRISHNA RAO
 Date : 8th September, 2025.

                                                                         Appearance:
                                                              Mr. Dwip Raj Bose, Adv.
                                                               ...for the decree-holder




         1.

Learned Counsel for the decree-holder has filed affidavit of service.

Let the same be kept with the record.

2. It is found that on the earlier occasion the decree-holder has sent

the notice upon the judgment-debtor on three addresses. With

regard to one address the notice was delivered and two addresses it

was returned un-served with the endorsement 'no such firm'.

Subsequently, as per the order passed by this Court, the decree-

holder has again sent the fresh notice upon the judgment-debtor at

the address namely 211, Okla Industrial Estate, South Delhi, New

Delhi - 110020 but the same has returned with the endorsement

'No such person available'.

3. This Court finds that on the earlier occasion on the same address

the notice was served upon the judgment-debtor but second time it

was mentioned that no such person is available.

4. Considering the above, this Court finds that on the first occasion the

notice was already served upon the judgment-debtor at the address

mentioned above but inspite of the receipt of the notice none appears

on behalf of the judgment-debtor. Accordingly, this Court has no other

option but to issue warrant against the judgment-debtor. The decree-

holder is directed to take appropriate steps to file requisites in the

department for issuance of warrant against the judgment debtor within

a week from date returnable by 6th November, 2025.

(KRISHNA RAO, J.)

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