Calcutta High Court
Tata Capital Financial Services Ltd vs Parimal Roy & Anr on 20 December, 2017
Author: Soumen Sen
Bench: Soumen Sen
ORDER SHEET
EC No. 307 of 2017
IN THE HIGH COURT AT CALCUTTA
Ordinary Original Civil Jurisdiction
ORIGINAL SIDE
TATA CAPITAL FINANCIAL SERVICES LTD.
Versus
PARIMAL ROY & ANR.
BEFORE:
The Hon'ble JUSTICE SOUMEN SEN
Date : 20th December, 2017.
Appearance:
Mr. B. Majumdar, Adv.
The Court : The affidavit of service shows that undelivered pack have been received by the advocate on record of the award holder with the endorsement "unclaimed". Since this is good service and having regard to the fact that the judgment debtors have not appeared nor they have filed their affidavit of asset, warrant of asset may be issued against the judgment debtor no. 1. The said warrant of arrest is returnable on 19th January, 2018. The properties of the judgment debtor no. 2 shall stand attached.
The petitioner shall communicate this order to the judgment debtor by speed post by speed post with an acknowledgment due and shall file an affidavit of service on the returnable date.
(SOUMEN SEN, J.) A Dey