Tata Motors Finance Limited vs Pappu Shaw
2023 Latest Caselaw 2409 Cal/2

OD-5
                        IN THE HIGH COURT AT CALCUTTA
                         Ordinary Original Civil Jurisdiction
                                  ORIGINAL SIDE

                                 EC/112/2015
                         TATA MOTORS FINANCE LIMITED
                                     VS
                                 PAPPU SHAW

   BEFORE:
   The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 31st August, 2023.

Appearance:

Mr. Saubhik Chowdhury, Adv.

...for the decree-holder.

The Court: This execution application has been pending since 2015.

Diverse orders have been passed from time to time.

It is submitted on behalf decree-holder that there are two sets of Affidavits

of Assets which have been filed by the judgment-debtor.

As a last chance, let this matter appear on 25 September, 2023.

The Department is directed to produce the records of this proceeding on

the returnable date.

The decree-holder is directed to effect service on the judgment-debtor and

their Advocates who are appearing on their behalf.

In default of appearance, appropriate orders would be passed against the

judgment-debtor on the returnable date.

(RAVI KRISHAN KAPUR, J.)

s.pal