Cholamandalam Investment And ... vs Tamal Das & Anr
2021 Latest Caselaw 1343 Cal/2

OD-23

                                EC/290/2017
                     IN THE HIGH COURT AT CALCUTTA
                   ORDINARY ORIGINAL CIVIL JURISDICTION
                              ORIGINAL SIDE
                            (Via Video Conference)



           CHOLAMANDALAM INVESTMENT AND FINANCE CO. LTD.

                                    VERSUS

                              TAMAL DAS & ANR.


  BEFORE:
  The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date: 8th November, 2021.

Appearance:

Mr.Debrup Bhattacharya, Adv.

..for the award holder

The Court:- None appears on behalf of the judgment-debtors nor is any

accommodation prayed for on their behalf.

The decree-holder is directed to serve a notice on the Advocate of the

judgment-debtors as well as the judgment-debtors informing them of the

returnable date.

Let this matter appear on 18 November 2021. In the meantime, the

judgment-debtors are directed to serve a copy of the Affidavit of Assets on the

Advocate appearing on behalf of the decree-holder.

(RAVI KRISHAN KAPUR, J.)

D.Ghosh