Tata Motors Finance Limited vs Md. Mobarak & Anr
2023 Latest Caselaw 2032 Cal/2

OD-19
                     IN THE HIGH COURT AT CALCUTTA
                   ORDINARY ORIGINAL CIVIL JURISDICTION
                               ORIGINAL SIDE



                                  EC/844/2015



                        TATA MOTORS FINANCE LIMITED
                                    VS
                            MD. MOBARAK & ANR.


      BEFORE:
      The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 14th August, 2023.

Appearance:

Mr. Sayak Ranjan Ganguly, Adv.

Ms. Srijani Ghosh, Adv.

The Court : It is submitted on behalf of the decree holder that they have

been unable to effect service on the judgment debtor. The secured asset is not

traceable. In such circumstances, the decree holder prays for liberty to

withdraw this application and file a fresh application.

Accordingly, EC/844/2015 is dismissed. Liberty is granted to the award

holder to file a fresh execution application if the circumstances so warrant in

accordance with law.

Liberty is also granted to the award holder to take back a copy of the

original award after replacing of the same with a photocopy thereof.

(RAVI KRISHAN KAPUR, J.)

SK.