Tata Motors Finance Limited vs Rabindra Nath Hazra & Anr
2023 Latest Caselaw 3085 Cal/2

O-69

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

                                EC/210/2015

                      TATA MOTORS FINANCE LIMITED
                                  VS
                      RABINDRA NATH HAZRA & ANR.


  BEFORE:
  The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 19th October, 2023.

Appearance:

Mr. Saubhick Chowdhury, Adv.

Ms. T. Bose, Adv.

The Court: None appears on behalf of the award-debtors nor is any

accommodation prayed for on their behalf.

The award-holder is directed to serve a notice on the award-debtors

and file an Affidavit of Service on the returnable date.

Let this matter appear in the Monthly List of December, 2023.

In the meantime, the time to file the Affidavit of Assets stands

extended till 30th November, 2023.

In default of compliance with the orders of Court, appropriate orders

for warrant of arrest would be issued against the judgment-debtors.

(RAVI KRISHAN KAPUR, J.)

S.Bag