Tata Capital Financial Services ... vs Shreemati Fashions Private ...
2023 Latest Caselaw 1310 Cal/2

OCD-28
                              ORDER SHEET
                               EC/368/2022
                    IN THE HIGH COURT AT CALCUTTA
                     Ordinary Original Civil Jurisdiction
                              ORIGINAL SIDE
                           (Commercial Division)

             TATA CAPITAL FINANCIAL SERVICES LIMITED
                               VS
           SHREEMATI FASHIONS PRIVATE LIMITED AND ORS.

   BEFORE:
   The Hon'ble JUSTICE MOUSHUMI BHATTACHARYA

Date : 8th June, 2023

Appearance:

Mr. Avishek Guha, Adv.

Ms. Debarati Das, Adv.

The Court: Learned Counsel appearing for the petitioner submits

that the order for filing the affidavit of asset which is made on 16th

February, 2023 was served on the judgement debtors on 22nd February,

2023.

Since substantial time has passed since then, the petitioner is

requested to communicate this order as well as the order of 16th

February, 2023 once again on the judgment debtors.

List this matter after two weeks as prayed for.

(MOUSHUMI BHATTACHARYA, J.)

S.De