Tata Motors Finance Limited vs Md. Firoj Khan & Anr
2021 Latest Caselaw 1308 Cal/2

OD-9


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

                                   EC/37/2017

                       TATA MOTORS FINANCE LIMITED
                                  Versus
                          MD. FIROJ KHAN & ANR.



  BEFORE:
  The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 5th October, 2021

Appearance:

Mr. Paritosh Sinha, Adv.

...for the decree-holder

The Court:- At the instance of the decree-holder, let this matter appear on

9th November, 2021 for fixing a date for examination of the judgment debtors.

In the meantime, the decree-holder is directed to inform the Advocates

appearing on behalf of the judgment debtors of the returnable date.

(RAVI KRISHAN KAPUR, J.)

TO/S.Bag