Tata Capital Financial Services ... vs Dilmohammod Sekh And Anr
2021 Latest Caselaw 773 Cal/2

OD-34
                                  ORDER SHEET
                       IN THE HIGH COURT AT CALCUTTA
                        Ordinary Original Civil Jurisdiction
                                 ORIGINAL SIDE
                              [Via Video Conference]

                                   EC/144/2019

                 TATA CAPITAL FINANCIAL SERVICES LIMITED
                                  Versus
                      DILMOHAMMOD SEKH AND ANR.


  BEFORE:
  The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 13th September, 2021

Appearance:

Mr. Swatarup Banerjee, Adv.

Mr. Avishek Guha, Adv.

Ms. Ratnadipa Sarkar, Adv.

...for the decree-holder

The Court: The decree-holder is represented. None appears on behalf of the

judgment-debtors. The time to the file affidavit of assets in terms of the earlier

orders of Court is extended by a period of six weeks from date.

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

meantime, the decree-holder is directed to inform the judgment-debtors and

file an affidavit of service on the returnable date.

(RAVI KRISHAN KAPUR, J.)

S.Bag/TO