Tata Motors Finance Limited vs Pargat Singh And Anr
2023 Latest Caselaw 1692 Cal/2

OD-61

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

                                  EC/104/2019

                       TATA MOTORS FINANCE LIMITED
                                    VS
                          PARGAT SINGH AND ANR.


BEFORE:
The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 25th July, 2023.

The Court:- None appears on behalf of the judgment-debtors 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-debtors 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-debtors and file an Affidavit of Service on

the returnable date.

(RAVI KRISHAN KAPUR, J.)

S.Bag