Tata Motors Finance Limited vs Md. Taufique
2021 Latest Caselaw 1243 Cal/2

OD-60
                                 ORDER SHEET
                      IN THE HIGH COURT AT CALCUTTA
                       Ordinary Original Civil Jurisdiction
                                ORIGINAL SIDE
                             [Via Video Conference]

                                 EC/644/2018

                      TATA MOTORS FINANCE LIMITED
                                 Versus
                             MD. TAUFIQUE

  BEFORE:
  The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 1st October, 2021 Appearance:

Mr. Saubhik Chowdhury, Adv.

The Court : It is submitted on behalf of the decree-holder that the earlier

directions of Court have not been complied with.

In view of the aforesaid, let this matter appear in the Monthly List of

December, 2021.

In the meantime, the decree-holder is directed to effect service of a notice

on the judgment-debtor.

The judgment-debtor is directed to file their affidavit of assets on the

returnable date.

It is made clear that in default of filing of such affidavit of assets,

appropriate orders for warrant of arrest would be issued against the judgment-

debtor.

(RAVI KRISHAN KAPUR, J.)

TO/S.Bag