Tata Motors Finance Limited vs Manik Molla & Anr
2021 Latest Caselaw 1244 Cal/2

OD-63


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

                                    EC/651/2018

                         TATA MOTORS FINANCE LIMITED
                                    Versus
                              MANIK MOLLA & ANR.


  BEFORE:
  The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 1st October, 2021

Appearance:

Mr. Saubhik Chowdhury, Adv.

The Court:- An affidavit of service filed on behalf of the decree-holder be

kept with the records.

It appears from an earlier Report filed by the Deputy Sheriff that the

correct particulars of the judgment debtor no. 1 were not furnished by the

decree-holder.

In view of the aforesaid, let a fresh warrant of arrest be issued against the

judgment debtor no. 1.

The warrant of arrest is made returnable within a period of two months

from date.

The address of the judgment debtor no. 1 is described in paragraph 3 of

the supplementary affidavit filed in Court today.

Let this matter appear on 9th November, 2021 for fixing a date for

examination of the judgment debtor no. 1.

In the meantime, the decree-holder is directed to serve a notice on the

judgment debtor no. 1 informing them of the passing of this order and file an

affidavit of service on the returnable date.

(RAVI KRISHAN KAPUR, J.)

S.Bag/TO