Tata Capital Financial Services ... vs Siaram Choudhury And Anr
2023 Latest Caselaw 2457 Cal/2

OD-54
                       IN THE HIGH COURT AT CALCUTTA
                        Ordinary Original Civil Jurisdiction
                                 ORIGINAL SIDE

                              IA NO. GA/2/2023
                                      In
                                EC/130/2019
                    TATA CAPITAL FINANCIAL SERVICES LTD.
                                      Vs
                        SIARAM CHOUDHURY AND ANR.

   BEFORE:
   The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 1st September, 2023.

Appearance:

Mr. Shaunak Ghosh, Adv.

Mr. Sayan Chatterjee, Adv.

Ms. Esha Das, Adv.

...for the decree-holder.

Mr. Avishek Guha, Adv.

Mrs. Debarati Das, Adv.

...for the judgment-debtors.

The Court: Pursuant to an earlier order of Court, the judgment-debtors

submit that the remaining dues of a sum of Rs.4 lakhs would be paid in

instalments.

In such circumstances, the judgment-debtors are directed to file a

supplementary affidavit to bring on record a proposed manner for settlement of

the decretal amount.

Let this matter appear on 6 September, 2023 for filing of supplementary

affidavit. An advance copy of the same be served on the decree-holder.

(RAVI KRISHAN KAPUR, J.)

s.pal