Tata Motors Finance Limited vs Hafzur Rahman & Anr
2023 Latest Caselaw 2272 Cal/2

OD-6
                       IN THE HIGH COURT AT CALCUTTA
                        Ordinary Original Civil Jurisdiction
                                 ORIGINAL SIDE

                               EC/1185/2015
                        TATA MOTORS FINANCE LIMITED
                                    VS
                           HAFZUR RAHMAN & ANR.

   BEFORE:
   The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 24th August, 2023.

Appearance:

Mr. Soubhik Chowdhury, Adv.

...for the decree-holder.

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

judgment-debtors were being examined in part.

Let this matter appear in the Monthly List of October, 2023 under the

heading 'Examination of judgment-debtor'.

In the meantime, the decree-holder is directed to serve a notice on the

judgment-debtors who are requested to be present on the returnable date and

comply with all earlier directions of Court.

It is made clear that in default of appearance, appropriate orders for

warrants of arrest would be passed against the judgment-debtors.

(RAVI KRISHAN KAPUR, J.)

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