M/S Cholamandalam Investment And ... vs Akash Ghosh And Anr
2023 Latest Caselaw 212 Cal/2

ODC 1
                              ORDER SHEET
                               EC/286/2022
                     IN THE HIGH COURT AT CALCUTTA
                   ORDINARY ORIGINAL CIVIL JURISDICTION
                          COMMERCIAL DIVISION


      M/S CHOLAMANDALAM INVESTMENT AND FINANCE COMPANY LTD
                              VS
                      AKASH GHOSH AND ANR


  BEFORE:
  The Hon'ble JUSTICE SHEKHAR B. SARAF

Date: 20th January, 2023.

Appearance:

Mr. Ranjit Singh, Adv.

Mrs. Pooja Sett Chakraborty, Adv.

Mr. Asis Bhattacharyya, Adv.

The Court: Affidavit of assets filed by the award debtor be taken on record.

In the light of the same the warrant of arrest issued against the judgment

debtor no.1 is to be kept in abeyance.

The Registrar, Original Side, is directed to inform the jurisdictional

Superintendent of Police and the Officer-in-Charge of the local police station with

regard to the same.

(SHEKHAR B. SARAF, J.) sp/