Cholamandalam Investment And ... vs Aloke Das & Anr
2023 Latest Caselaw 2451 Cal/2

OD - 77

                              ORDER SHEET
                     IN THE HIGH COURT AT CALCUTTA
                        Ordinary Original 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 : 1st September, 2023.

Appearance:

Mr. Paritosh Sinha, Adv.

Mr. Farhan Ghaffar, Adv.

Ms. Priyanka Das, Adv.

... for judgment debtor no.1.

The Court: The award holder is directed to communicate the

necessary financial information which have been sought for from both the

judgment debtors.

Such information must be furnished by 8 September, 2023. The

judgment debtors are directed to furnish the necessary documents and

financial data in respect of the Affidavit-of-Assets and the particulars sought

for by 22 September, 2023.

Let this matter appear under the heading 'Examination of Judgment

Debtor' on 28 September, 2023.

Both the judgment debtors are directed to be present on the

returnable date for examination.

Without prejudice to the rights and contentions, Mr. Ghaffar submits

that he shall make an offer to the award holder in respect of the manner of

and mode payment of the decretal dues.

(RAVI KRISHAN KAPUR, J.)

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