Tata Motors Finance Limited vs Pappu Saw
2023 Latest Caselaw 1847 Cal/2

OD-33                IN THE HIGH COURT AT CALCUTTA
                  ORDINARY ORIGINAL CIVIL JURISDICTION
                              ORIGINAL SIDE


                                 EC/853/2015



                      TATA MOTORS FINANCE LIMITED
                                  VS
                              PAPPU SAW


      BEFORE:
      The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 3rd August, 2023.

Appearance:

Mr. Sayak Ranjan Ganguly, Adv.

Ms. Srijani Ghosh, Adv.

The Court : The matter was appearing in the Warning List and both

the parties are deemed to have had notice that the matter would be taken

up today. The judgment debtor remains unrepresented.

An adjournment is prayed for on behalf of the award holder. The

matter has been pending since 2015 and there is no satisfactory ground

as to why the matter be adjourned. The casual and indifferent approach

of the award-holder is unacceptable.

In such circumstances, EC/853/2015 stands dismissed for non-

prosecution.

Interim orders, if any, stand vacated.

(RAVI KRISHAN KAPUR, J.)

SK.