Tata Capital Financial Services ... vs Siaram Choudhury And Anr
2022 Latest Caselaw 1361 Cal/2

OD 5

                                  ORDER SHEET
                                   EC/130/2019
                         IN THE HIGH COURT AT CALCUTTA
                       ORDINARY ORIGINAL CIVIL JURISDICTION
                                  ORIGINAL SIDE


                       TATA CAPITAL FINANCIAL SERVICES LTD.
                                       Versus
                           SIARAM CHOUDHURY AND ANR.


    BEFORE:
    The Hon'ble JUSTICE SHEKHAR B. SARAF

Date: 11th April, 2022.

Appearance:

Mr.Swatarup Banerjee, Adv. Mr. Avishek Guha, Adv.

Ms. Ratnadipa Sarkar, Adv.

...for the award-holder

Mr. Suman Sankar Chatterjee, Adv.

...for the award-debtors

The Court: Counsel appearing on behalf of the judgment-debtors seeks further

time to file affidavit of asset. Accordingly, time to file the affidavit of asset by the

judgment-debtors is extended by a further period of four weeks.

(SHEKHAR B. SARAF, J.) B.Pal