Tata Capital Financial Services ... vs Somnath Mohanty And Anr
2023 Latest Caselaw 2839 Cal/2

OD-16
                     IN THE HIGH COURT AT CALCUTTA
                   ORDINARY ORIGINAL CIVIL JURISDICTION
                               ORIGINAL SIDE


                                  EC/161/2019

                   TATA CAPITAL FINANCIAL SERVICES LTD.
                                    VS
                       SOMNATH MOHANTY AND ANR.


      BEFORE:
      The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 6th October, 2023.

Appearance:

Mr. Avishek Guha, Adv.

Mrs. Debarati Das, Adv.

Ms. Ritika Pal, Adv.

...for award holder. .

The Court : A last and final opportunity is granted to the judgment

debtor who is present in person to ensure that the earlier orders of Court are

complied with.

Significantly, there has been no payment in terms of the order dated 31

August, 2023 nor has the judgment debtor been able to handover the subject

vehicle to the award holder.

It is made clear that in default of the aforesaid directions, contempt

proceeding would be initiated against the judgment debtor.

Liberty is granted to the award holder to file an appropriate application

in accordance with law, if so advised.

Let this matter appear on 17 October, 2023.

(RAVI KRISHAN KAPUR, J.) SK.