Tata Motors Finance Limited vs Rabindra Nath Hazra & Anr
2023 Latest Caselaw 2336 Cal/2

OD-22
                       IN THE HIGH COURT AT CALCUTTA
                     ORDINARY ORIGINAL CIVIL JURISDICTION
                                 ORIGINAL SIDE


                                   EC/210/2015


                        TATA MOTORS FINANCE LIMITED
                                     VS
                         RABINDRA NATH HAZRA & ANR.



      BEFORE:
      The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 28th August, 2023.

Appearance:

Mr. Saubhick Chhowdhury, Adv.

Ms. T. Bose, Adv.

...for petitioner.

The Court : Let this matter appear in the Monthly List of October, 2023.

In the meantime, the judgment debtors are directed to file their Affidavit of

Assets and serve a copy thereof on the award holders.

The award holder is directed to communicate the passing of this order to the

award debtor and file an Affidavit of Service on the returnable date.

(RAVI KRISHAN KAPUR, J.)

SK.