Tata Motors Finance Limited vs Md. Firoj Khan & Anr
2023 Latest Caselaw 2238 Cal/2

OD-94

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

                                 EC/37/2017

                     TATA MOTORS FINANCE LIMITED
                                  VS
                        MD. FIROJ KHAN & ANR.


  BEFORE:
  The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 22nd August, 2023.

The Court : At the instance of the award-holder, let this matter

appear in the Monthly List of September, 2023.

The award-holder is directed to serve a notice on the judgment-

debtors and file an Affidavit of Service of the returnable date.

It is submitted by the award-holder that, the judgment-debtors have

filed their Affidavit of Assets and they ought to be examined. In the

absence of the judgment-debtors, appropriate orders for warrants of

arrest would be issued against the judgment-debtors.

(RAVI KRISHAN KAPUR, J.)

S.Bag