Tata Motors Finance Limited vs Anupam Das & Anr
2023 Latest Caselaw 1773 Cal/2

OD-24
                        IN THE HIGH COURT AT CALCUTTA
                         Ordinary Original Civil Jurisdiction
                                  ORIGINAL SIDE



                                   EC/211/2015


                         TATA MOTORS FINANCE LIMITED
                                     VS
                              ANUPAM DAS & ANR.


BEFORE:
The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 31st July, 2023

The Court:- It is submitted on behalf of the judgment debtor upon

instruction that they intend to settle the matter. In such circumstances, let this

matter appear on 31 August, 2023.

In the meantime, both parties are requested to settle the matter. It is made

clear in the absence of a settlement, the award debtor no.1 will be positively

present in the Court on the returnable date.

In default of appearance appropriate orders for warrant of arrest would be

passed against the award debtor no.1.

(RAVI KRISHAN KAPUR, J.) SK.