Cholamandalam Investment And ... vs Manan Yadav And Ors
2023 Latest Caselaw 1746 Cal/2

SL-1
                                  ORDER SHEET

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

                                   EC/418/2022

       CHOLAMANDALAM INVESTMENT AND FINANCE COMPANY LIMITED
                               VS
                       MANAN YADAV AND ORS.


BEFORE:
The Hon'ble JUSTICE MOUSHUMI BHATTACHARYA

Date : 28th July, 2023.

Appearance:

Mr. K.K. Pandey, Adv.

Ms. Enakshi Saha, Adv.

...for the petitioner/award-holder

The Court: The judgment-debtor no. 1 has surrendered today morning

and is produced in Court today.

After the preliminary examination, it appears that the judgment-debtor

no. 1 does not have a lawyer to represent him. The judgment-debtor no. 1 shall

hence take appropriate steps to approach the State Legal Services Authority or

the High Court Legal Services Authority for engaging a suitable lawyer subject

to the judgment-debtor no. 1 being eligible for such.

The judgment-debtor no. 1 undertakes to file his affidavit of assets within

eight weeks from today.

List this matter after ten weeks.

(MOUSHUMI BHATTACHARYA, J.)

T.O.

A.R.(C.R.)