M/S. Cholamandalam Investment ... vs Emteaj Ali Molla And Anr
2021 Latest Caselaw 952 Cal/2

Citation : 2021 Latest Caselaw 952 Cal/2
Judgement Date : 20 September, 2021

Calcutta High Court

M/S. Cholamandalam Investment ... vs Emteaj Ali Molla And Anr on 20 September, 2021

OD-14

                                  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 : 20th September, 2021.

Appearance:-

Ms.Tutul Das Singh, Adv.

Mr.A.Singh, Adv.

Mr.Rohit Singh, Adv.

The Court : In view of the incorrect submissions made on behalf of the

decree-holder, the order dated 15 September 2021 stands vacated.

The Department is directed to issue a notice on the judgment-debtors

in terms of Order 21 Rule 22(1) of the Code of Civil Procedure, 1908.

Let this matter appear in the monthly list of November, 2021. In the

meantime, the Department is directed to file a compliance Report.

(RAVI KRISHAN KAPUR, J.)