M/S. Cholamandalam Investment ... vs Md. Sabib Saikh And Anr
2022 Latest Caselaw 892 Cal/2

ODC-22
                        IN THE HIGH COURT AT CALCUTTA
                         Ordinary Original Civil Jurisdiction
                                  ORIGINAL SIDE
                               (Via Video Conference)

                                     EC/70/2022

     M/S. CHOLAMANDALAM INVESTMENT AND FINANCE COMPANY LIMITED
                                 VS
                      MD. SABIB SAIKH AND ANR.

BEFORE:
The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 15th March, 2022.

Appearance:

Ms. Tutul Das Singh, Adv.

Ms. Pooja Sett, Adv.

Mr. Ranjit Singh, Adv.

...for the award-holder

Mr. Priyankar Saha, Adv.

...for the judgement-debtors

The Court:- In view of the serious allegations made by the judgment-

debtors, a responsible Officer of the award-debtor finance company is requested

to be present in Court on the returnable date. The Arbitrator is also requested to

be present on the returnable date.

Let this matter appear on 28 March, 2022.

The judgement-debtors are also directed to disclose the whereabouts of the

hypothecated assets on the returnable date. The Arbitrator is also directed to

produce the records of the subject arbitration case on the returnable date.

(RAVI KRISHAN KAPUR, J.)

TO