Tata Motors Finance Limited vs Gurjit Singh Gill
2022 Latest Caselaw 1732 Cal/2

OD-5
                                   ORDER SHEET

                                    EC/102/2019

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

                         TATA MOTORS FINANCE LIMITED
                                      VS
                               GURJIT SINGH GILL

   BEFORE:
   The Hon'ble JUSTICE SHEKHAR B. SARAF

Date : 10th June, 2022 Appearance:

Mr. Saubhik Chowdhury, Adv.

Ms. Tapasika Bose, Adv.

...for the petitioner

The Court: Mr. Gill, the judgment-debtor, is not present in Court. It is to

be noted that his deposition was being taken on earlier dates.

In light of his absence, the matter is adjourned for a period of four weeks.

In the event he is not present on the next date, necessary orders shall be

passed.

Petitioner is directed to serve a copy of this order upon the award-debtor

and the Counsel appearing on behalf of the award-debtor immediately.

(SHEKHAR B. SARAF, J.)

R.Bhar