Tata Motors Finance Limited vs Rachna Jaiswal & Ors
2023 Latest Caselaw 2184 Cal/2

OD-45

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

                                    EC/586/2014

                          TATA MOTORS FINANCE LIMITED
                                      VS
                             RACHNA JAISWAL & ORS.

   BEFORE:
  The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 21st August, 2023.

Appearance;

Ms. Saubhick Chowdhury, Adv.

Ms. Tapasika Bose, Adv.

Mr. S. Haque, Adv.

Mr. R. K. Ray, Adv.

The Court : The award-holder is directed to issue a letter seeking the

necessary supporting documents referred to in the Affidavit of Assets filed by the

judgment-debtors.

The judgment-debtors are directed to furnish copies of all the documents

sought for by the award-holder within a week from the date of receipt of such

letter.

Let this matter appear on 6th September, 2023.

The judgment-debtor no. 3 is directed to be positively present on the

returnable date.

(RAVI KRISHAN KAPUR, J.)

S.Bag