Tata Capital Financial Services ... vs Somnath Mohanty And Anr
2022 Latest Caselaw 1727 Cal/2

OD-8
                                   ORDER SHEET

                                   EC/161/2019

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

                     TATA CAPITAL FINANCIAL SERVICES LTD.
                                      VS
                         SOMNATH MOHANTY 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. Subrata Bhattacharyya, Adv. ...for the judgment-debtor nos. 1 and 2

The Court: Affidavit of assets filed by the judgment-debtors be kept on

record.

The matter is adjourned for a period of ten weeks.

The judgment-debtors are directed to be present in Court on the

returnable date for examination.

(SHEKHAR B. SARAF, J.)

R.Bhar