Tata Capital Financial Services ... vs Somnath Mohanty And Anr
2021 Latest Caselaw 769 Cal/2

OD-38
                                 ORDER SHEET
                      IN THE HIGH COURT AT CALCUTTA
                       Ordinary Original Civil Jurisdiction
                                ORIGINAL SIDE
                             [Via Video Conference]

                                 EC/161/2019

                  TATA CAPITAL FINANCIAL SERVICES LTD.
                                  Versus
                      SOMNATH MOHANTY AND ANR.

  BEFORE:
  The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 13th September, 2021 Appearance:

Mr. Swatarup Banerjee, Adv.

...for the decree-holder

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

accommodation prayed for on their behalf. In view of the aforesaid, let there be

an order in terms of prayer (c) of the Tabular Statement.

Let this matter appear in the Monthly List of November, 2021. In the

meantime, the judgment-debtors are directed to comply with the orders of

Court.

(RAVI KRISHAN KAPUR, J.)

S.Bag/TO