Tata Motors Finance Limited vs Nagendra Ray
2023 Latest Caselaw 3120 Cal/2

O-254
                        IN THE HIGH COURT AT CALCUTTA
                      ORDINARY ORIGINAL CIVIL JURISDICTION
                                  ORIGINAL SIDE


                                      EC/146/2015


                           TATA MOTORS FINANCE LIMITED
                                       VS
                                  NAGENDRA RAY


      BEFORE:
      The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 16th November, 2023.

Appearance:

Mr. Saubhick Chowdhury, Adv.

Ms. Tapsika Bose, Adv.

The Court : None appears on behalf of the judgment debtor nor is any

adjournment prayed for on their behalf even in the second call.

Affidavit of Service filed by the award holder be kept with the records.

It is submitted on behalf of the award holder that the Advocate who had been

appearing on behalf of the judgment debtor has been served.

The judgment debtor continues to be unrepresented.

In such circumstances, let this matter appear in the Monthly List of

December, 2023.

In the meantime, the award holder is directed to serve the judgment debtor

and file an Affidavit of Service on the returnable date.

(RAVI KRISHAN KAPUR, J.)

SK.