Calcutta High Court
Nicco Uco Financial Services Limited vs Dharnendra Industries Limited & Anr on 29 July, 2009
Author: Patherya
Bench: Patherya
EC No. 89 of 2009
CS No. 354 of 1996
IN THE HIGH COURT AT CALCUTTA
Ordinary Original Civil Jurisdiction
NICCO UCO FINANCIAL SERVICES LIMITED
Versus
DHARNENDRA INDUSTRIES LIMITED & ANR.
For Decree Holder : Mr.Abhrajit Mitra
BEFORE:
The Hon'ble JUSTICE PATHERYA
Date : 29th July, 2009.
The Court : As the decree of which execution is sought is beyond two years notice under Order 21 Rule 22 of the Code of Civil Procedure be issued upon the judgment debtors.
There will be an order in terms of prayer (c) of Column 10 of the Tabular Statement till 31st August, 2009.
Matter is made returnable on 12th August, 2009.
All parties to act on a xerox signed copy of this order on the usual undertakings.
( PATHERYA, J.) pa