Calcutta High Court
Magma Fincorp Ltd vs Krishna Construction & Ors on 20 September, 2016
Author: Soumen Sen
Bench: Soumen Sen
ORDER SHEET
AP No. 433 of 2016
IN THE HIGH COURT AT CALCUTTA
Ordinary Original Civil Jurisdiction
MAGMA FINCORP LTD.
Versus
KRISHNA CONSTRUCTION & ORS.
BEFORE:
The Hon'ble JUSTICE SOUMEN SEN
Date : 20th September 2016.
Appearance:
Mr. K. K. Pandey, Advocate.
In spite of service, the respondents are not represented.
The affidavit of service is kept on record.
The receiver has filed a report wherefrom it appears that the receiver could not take possession of the vehicle as it was untraceable. The report is kept with the record.
Under such circumstances, there shall be an interim order in terms of prayer (b) of the petition. The respondents shall file an affidavit disclosing the whereabouts of the asset in question on or before 7th November 2016. The matter is adjourned till 8th November 2016.
The petitioner as well as the receiver shall communicate this order to the respondents by speed post with acknowledgement due within a week from date and shall file an affidavit of service on the adjourned date.
(SOUMEN SEN, J.) S. Kumar