M/S. Cholamandalam Investment ... vs Emteaj Ali Molla And Anr
2021 Latest Caselaw 837 Cal/2

OD-113
                                 EC/39/2021
                     IN THE HIGH COURT AT CALCUTTA
                      Ordinary Original Civil Jurisdiction
                               ORIGINAL SIDE
                            (Via Video Conference)



 M/S. CHOLAMANDALAM INVESTMENT AND FINANCE COMPANY LIMITED
                           Versus
                 EMTEAJ ALI MOLLA 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.

..for the decree-holder.

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

accommodation prayed for on their behalf.

The affidavit of service filed on behalf of the decree-holder be kept with

the records.

The matter is made returnable on 11 November 2021.

In the meantime, there will be an order in terms of prayers (b) and (i) of

the Tabular Statement. The judgment-debtors are directed to file their affidavit

of assets on the returnable date. In default, appropriate orders for warrant of

arrest would be issued against the judgment-debtors.

(RAVI KRISHAN KAPUR, J.)

D.Ghosh