Tata Motors Finance Limited vs Manik Molla & Anr
2023 Latest Caselaw 3096 Cal/2

Citation : 2023 Latest Caselaw 3096 Cal/2
Judgement Date : 16 November, 2023

Calcutta High Court

Tata Motors Finance Limited vs Manik Molla & Anr on 16 November, 2023

O-312


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

                                  EC/651/2018

                        TATA MOTORS FINANCE LIMITED
                                    VS
                            MANIK MOLLA & ANR.


      BEFORE:
      The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 16th November, 2023.

The Court: At the instance of the award holder, let this matter appear on

12 December, 2023.

None appears on behalf of the judgment debtor nor is any adjournment

prayed for on their behalf even in the second call.

In the meantime, the award holder is directed to serve a notice on the

judgment debtor who is requested to be present for examination.

In default of appearance appropriate orders for warrant of arrest would

be issued against the judgment debtor.

(RAVI KRISHAN KAPUR, J.)

SK.

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