Tata Motors Finance Limited vs Rachna Jaiswal & Ors
2023 Latest Caselaw 3282 Cal/2

Calcutta High Court

Tata Motors Finance Limited vs Rachna Jaiswal & Ors on 1 December, 2023

Author: Ravi Krishan Kapur

Bench: Ravi Krishan Kapur

OD-14
                       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 : 1st December, 2023.

Appearance:

Mr. Debarshee Das, Adv.

Mr. Saubhik Chowdhury, Adv.

...for petitioner.

Ms. S. Haque, Adv.

Mr. Raushan Kumar Ray, Adv.

...for judgment debtor.

The Court : An adjournment is prayed for on behalf of the award holder. It is

submitted by the parties that pursuant to the order dated 23 November, 2023, a

demand draft of Rs.1 lakh has been handed over to the award holder.

In such circumstances, let this matter appear on 7 December, 2023.

In the meantime, the parties are also directed to arrive at a composite

settlement in respect of various of the litigation pending between the parties.

(RAVI KRISHAN KAPUR, J.) SK.