Tata Motors Finance Limited vs Rachna Jaiswal & Ors
2023 Latest Caselaw 3410 Cal/2

Calcutta High Court

Tata Motors Finance Limited vs Rachna Jaiswal & Ors on 12 December, 2023

Author: Ravi Krishan Kapur

Bench: Ravi Krishan Kapur

EC No. 586 of 2014 IN THE HIGH COURT AT CALCUTTA ORDINARY ORIGINAL CIVIL JURISDICTION ORIGINAL SIDE

Tata Motors Finance Limited Versus Rachna Jaiswal & Ors.

Before:

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

Appearance:

Mr. Paritosh Sinha, Advocate Mr. Debarshi Das, Advocate Mr. Saubhick Chowdhury, Advocate Ms. Tapasika Bose, Advocate for the decree-holder Ms. Shahina Haque, Advocate Mr. Raushan Kr. Ray, Advocate for the judgment-debtor

The Court: Let this matter appear on 9 January 2024 under

the heading "Examination of Judgment Debtor".

Both the judgment-debtor nos. 1 and 3 are directed to be

present on the returnable date.

(RAVI KRISHAN KAPUR, J.)

R. Bose