Tata Motors Finance Limited vs Anupam Das & Anr
2023 Latest Caselaw 3406 Cal/2

Calcutta High Court

Tata Motors Finance Limited vs Anupam Das & Anr on 12 December, 2023

Author: Ravi Krishan Kapur

Bench: Ravi Krishan Kapur

EC No. 211 of 2015 IN THE HIGH COURT AT CALCUTTA ORDINARY ORIGINAL CIVIL JURISDICTION ORIGINAL SIDE

Tata Motors Finance Limited Versus Anupam Das & Anr.

Before:

The Hon'ble RAVI KRISHAN KAPUR Date: 12th December 2023 Appearance:

Mr. Saubhick Chowdhury, Advocate Ms. Tapasika Bose, Advocate for the award-holder Mr. Bijoy Kr. Shaw, Advocate Mr. Arun Shaw, Advocate for the judgment-debtor Mrs. Ashmita Chakraborty, Advocate for the State

The Court: It is submitted on behalf of the State Authorities

that the investigation is at an advance stage and should be concluded

shortly.

The progress report filed on behalf of the State authority be

also kept with the records.

Let the matter appear on 4 January 2024 under the heading

"Examination of the Judgment Debtor".

The award-holder no.1 is directed to be present on the

returnable date. In default, appropriate order for warrant of arrest

would be passed.

(RAVI KRISHAN KAPUR, J.)

R. Bose