Calcutta High Court
M/S Cholamandalam Investment And ... vs Sekh Safiuddin And Anr on 7 January, 2025
Author: Shampa Sarkar
Bench: Shampa Sarkar
1
OCD-84
ORDER SHEET
IN THE HIGH COURT AT CALCUTTA
(Commercial Division)
ORIGINAL SIDE
EC-COM/476/2024
M/S CHOLAMANDALAM INVESTMENT AND FINANCE COMPANY LTD
VS
SEKH SAFIUDDIN AND ANR
BEFORE:
The Hon'ble JUSTICE SHAMPA SARKAR
Date : 7th January, 2025 Appearance :
Mrs. Tutul Das Singh, Adv.
Mr. Amar Singh, Adv.
Mr. Ranjit Singh, Adv.
Ms. Pooja Sett, Adv.
Mr. Ratul Deb Banerjee, Adv.
Ms. Anuska Roy, Adv.
...for petitioner The Court : The execution application has been filed beyond the statutory period of two years. The Department is directed to issue notice in terms of Order XXI Rule 22(1) of the Code of Civil Procedure, 1908.
The Department shall file a report within the next returnable date. Let the matter appear on 18th March, 2025 at 4:00 p.m. The judgment debtors shall file their affidavit of asset on the returnable date.
(SHAMPA SARKAR, J.) SM/SN.