Mamta Jaiswal vs Apl Metals Ltd
2025 Latest Caselaw 2593 Cal/2

Calcutta High Court

Mamta Jaiswal vs Apl Metals Ltd on 15 September, 2025

OCD-18
                               ORDER SHEET

                   IN THE HIGH COURT AT CALCUTTA
                        COMMERCIAL DIVISION
                            ORIGINAL SIDE

                           EC-COM/168/2025

                              MAMTA JAISWAL
                                   -VS-
                              APL METALS LTD.

  BEFORE:
  The Hon'ble JUSTICE KRISHNA RAO
  Date : September 15, 2025.
                                                                   Appearance:
                                                      Mr. Kanishk Kejriwal, Adv.
                                                       Mr. Pranav Sharma, Adv.
                                                         ...for the Decree-holder

         1.

The decree-holder has filed the affidavit-of-service showing that

the notice of the execution proceeding was sent to the

judgment-debtor by speed-post but the same was returned

unserved with the endorsement 'left'.

2. Counsel for the decree-holder prays for an order for service of

the notice of the present execution proceeding through the

Learned District Judge, Alipore Court.

3. In view of the submission made by the counsel for the decree-

holder, the decree-holder is directed to take appropriate steps

for issuance of notice of the instant execution proceeding upon

the judgment-debtor through District Judge, Alipore within a

week from date.

4. Let the matter appear on 11th November, 2025.

(KRISHNA RAO, J.)

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