M/S Cholamandalam Investment And ... vs M/S Jyoti Petro Distributors Pvt ...
2021 Latest Caselaw 828 Cal/2

OD 116

                                       EC 45 of 2021
                             IN THE HIGH COURT AT CALCUTTA
                           ORDINARY ORIGINAL CIVIL JURISDICTION
                                      ORIGINAL SIDE

            M/S CHOLAMANDALAM INVESTMENT AND FINANCE COMPANY LIMITED
                                      VERSUS
                   M/S JYOTI PETRO DISTRIBUTORS PVT LTD AND ANR


     BEFORE:
    The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 15th September, 2021.

APPEARANCE:

Ms. Tutul Das Singh,Adv.

Mr. Amar Singh,Adv.

Ms. Pooja Sett,Adv.

Mr. Ranjit Singh,Adv.

Mr. Arhat Biswas,Adv.

The Court:- Judgment-debtor is represented. It is submitted on behalf of the

judgment-debtor that the particulars of the vehicle enumerated in the tabular statement

are incorrect. The decree-holder is represented and is requested to take instructions. The

judgment-debtor is also directed to provide the correct particulars of the asset which is

the subject matter of the dispute between the parties. Let such particulars of the asset

be provided to the judgment-debtor in course of this week.

Let this matter appear on the 28th of September, 2021.

(RAVI KRISHAN KAPUR, J.)

S.Chandra