Cholamandalam Investment And ... vs Aloke Das & Anr
2023 Latest Caselaw 3021 Cal/2

OD-13
                     IN THE HIGH COURT AT CALCUTTA
                   ORDINARY ORIGINAL CIVIL JURISDICTION
                               ORIGINAL SIDE

                                EC/563/2018
                    IA NO: GA/1/2020(Old No:GA/403/2020)


       CHOLAMANDALAM INVESTMENT AND FINANCE COMPANY LIMITED
                                VS
                         ALOKE DAS & ANR.



      BEFORE:
      The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 17th October, 2023.

Appearance:

Ms. Shrayashee Das, Adv.

Mr. Himanshu Bhawsingha, Adv.

The Court : The judgment debtor has failed to comply with the earlier

direction of Court. It is submitted on behalf of the judgment debtor that he

shall pay a sum of Rs.1 lakh positively by the reopening day i.e. 16 November,

2023.

In such circumstances, let this matter appear on 17 November, 2023

under the heading Heard-in-part.

Without prejudice to the rights and contentions, the judgment debtor is

also directed to furnish a proposal for repayment of the outstanding decretal

dues.

(RAVI KRISHAN KAPUR, J.)

SK.