Tata Motors Finance Limited vs Surabuddin Sk
2021 Latest Caselaw 817 Cal/2

OD - 10
                                     EC 137 OF 2019
                           IN THE HIGH COURT AT CALCUTTA
                            Ordinary Original Civil Jurisdiction
                                     ORIGINAL SIDE


                            TATA MOTORS FINANCE LIMITED
                                        Vs
                                  SURABUDDIN SK


    BEFORE:
    The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 14th September, 2021.

Appearance:

Mr. Soubhik Chowdhury, Adv., for the decree-holder.

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

accommodation prayed on his behalf. It is submitted on behalf of the decree-

holder that there has been no compliance with the earlier orders of Court by the

judgment-debtor.

In view of the aforesaid, the time to file affidavit of assets 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 serve a notice on the judgment-debtor

by registered post with acknowledgement due and file an affidavit of service on

the returnable date.

(RAVI KRISHAN KAPUR, J.)

S.Das/D,Ghosh