Tata Capital Financial Services ... vs Tanmay Sahoo And Anr
2022 Latest Caselaw 2185 Cal/2

OD-18
                                  ORDER SHEET

                                   EC/139/2019

                        IN THE HIGH COURT AT CALCUTTA
                         Ordinary Original Civil Jurisdiction
                                  ORIGINAL SIDE

                    TATA CAPITAL FINANCIAL SERVICES LTD.
                                     VS
                          TANMAY SAHOO AND ANR.


   BEFORE:
   The Hon'ble JUSTICE SHEKHAR B. SARAF

Date : 12th August, 2022

Appearance:

Mr. Swatarup Banerjee, Adv.

Mr. Avishek Guha, Adv.

Ms. Debarati Das, Adv.

Ms. Akansha Chopra, Adv.

...for the petitioner

Mr. Pratip Mukherjee, Adv.

Mr. S. Basu, Adv.

...for the judgment-debtors

The Court: Affidavit of assets filed be taken on record. Copy of the same

has been handed over to Counsel appearing on behalf of the petitioner.

Matter is made returnable 14 weeks hence.

On that date, the award-debtor should be present for examination.

(SHEKHAR B. SARAF, J.)

R.Bhar