Tata Capital Financial Services ... vs Tanmay Sahoo And Anr
2022 Latest Caselaw 1725 Cal/2

OD-6
                                  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 : 10th June, 2022 Appearance:

Mr. Swatarup Banerjee, Adv.

Mr. Avishek Guha, Adv.

Ms. Ratnadipa Sarkar, Adv.

...for the award-holder

Mr. Surajit Basu, Adv.

...for the judgment-debtor

The Court: The award-debtor no.1 has been produced in Court today. He

has deposed and submitted that he shall file his affidavit of assets within seven

weeks. Accordingly, the warrant of arrest is kept in abeyance and the award-

debtor no.1 is released from the custody of this Court.

Matter is made returnable seven weeks hence.

Counsel on behalf of the award-debtor no.1 is given liberty to file his

Vakalatnama in course of the day.

The award-debtor no.1 shall be present in Court on the returnable date

for examination.

(SHEKHAR B. SARAF, J.)

R.Bhar