Tata Capital Financial Services ... vs Dilmohammod Sekh And Anr
2022 Latest Caselaw 1651 Cal/2

OD-8
                               ORDER SHEET

                                EC/144/2019

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

                TATA CAPITAL FINANCIAL SERVICES LIMITED
                                  VS
                     DILMOHAMMOD SEKH AND ANR.


  BEFORE:
  The Hon'ble JUSTICE SHEKHAR B. SARAF
  Date : 20th May, 2022

                                                                     Appearance:
                                                      Ms. Ratnadipa Sarkar, Adv.
                                                       Ms. Akansha Chopra, Adv.
                                                           ...for the award-holder

                                                             Mr. Pratip Das, Adv.
                                                             Mr. Arka Naha, Adv.
                                                             ...for the respondent

Mr. Kaushik Chowdhury, Adv.

...for the Receiver Mr. Ratul Biswas

The Court: The judgment-debtor no.1 was sent to civil imprisonment on

13th May, 2022. Today he has been produced before this Court and submitted

that he shall return the vehicle within seven days from date. He has submitted

that he shall accompany the Receiver and hand over the vehicle to the

Receiver.

In light of his submission, the judgment-debtor no.1 is directed to be

released from the custody of the Presidency Correctional Home and from the

custody of this Court.

The judgment-debtor no.1 is directed to accompany the Receiver and

hand over the vehicle to him within the aforesaid period of seven days.

Matter is made returnable on June 10, 2022.

The judgment-debtor no.1 is directed to be present in Court on that date.

(SHEKHAR B. SARAF, J.)

R.Bhar