Tata Motors Finance Limited vs Sk. Shakil Alim
2023 Latest Caselaw 1668 Cal/2

OD-62

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

                                  EC/120/2019

                        TATA MOTORS FINANCE LIMITED
                                    VS
                              SK. SHAKIL ALIM

BEFORE:
The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 25th July, 2023.

The Court:- None appears on behalf of the judgment-debtor nor is any

adjournment prayed for on their behalf. The matter has been repeatedly

adjourned and has been pending since 2019.

There shall also be an order in terms of prayer (g) of the Tabular

Statement directing the judgment-debtor to file their Affidavit of Assets prior

to the returnable date.

Let this matter appear in the Monthly List of September, 2023.

In the meantime, the award-holder is directed to communicate the

passing of the order to the judgment-debtor and file an Affidavit of Service on

the returnable date.

(RAVI KRISHAN KAPUR, J.)

S.Bag