Tci Finance Limited vs Godavari Commercial Services ...
2021 Latest Caselaw 4 Cal/2

ORDER SHEET
                                                                              OD-27

                             EC No. 288 of 2020
                      IN THE HIGH COURT AT CALCUTTA
                    ORDINARY ORIGINAL CIVIL JURISDICTION


                        TCI FINANCE LIMITED
                               VERSUS
        GODAVARI COMMERCIAL SERVICES PRIVATE LIMITED AND ORS.


  BEFORE:
  The Hon'ble JUSTICE DEBANGSU BASAK

Date: 5th January, 2021.

(Via Video Conference)

Appearance:

Mr. Arif Ali, Adv.

Mr. Abhijit Sarkar, Adv.

For the Decree-holder.

Mr. Hemant Tiwari, Adv.

For the Judgment-debtors.

The Court: The decree-holder seeks to execute a decree dated March 14,

2017.

Learned Advocate for the judgment-debtors is represented.

Learned Advocate for the judgment-debtors seeks time to file affidavits.

Let affidavit-in-opposition be filed within three weeks from date. Affidavit-

in-Reply thereto, if any, be filed within one week thereafter.

List the execution petition under the heading "Chamber Applications For

Final Disposal" four weeks hence.

(DEBANGSU BASAK, J.)

snn.