Tata Motors Finance Limited vs Mohammad Iqbal Khan & Anr
2023 Latest Caselaw 2514 Cal/2

Citation : 2023 Latest Caselaw 2514 Cal/2
Judgement Date : 4 September, 2023

Calcutta High Court

Tata Motors Finance Limited vs Mohammad Iqbal Khan & Anr on 4 September, 2023

O-29-37
            IN THE HIGH COURT AT CALCUTTA
          ORDINARY ORIGINAL CIVIL JURISDICTION
                      ORIGINAL SIDE



                      EC/32/2017


             TATA MOTORS FINANCE LIMITED
                         VS
             MOHAMMAD IQBAL KHAN & ANR

                      EC/33/2017

             TATA MOTORS FINANCE LIMITED
                         VS
             MOHAMMAD IQBAL KHAN & ANR

                      EC/34/2017

             TATA MOTORS FINANCE LIMITED
                         VS
             MOHAMMAD IQBAL KHAN & ANR

                      EC/36/2017

             TATA MOTORS FINANCE LIMITED
                         VS
                MD. SHAMIM KHAN & ANR

                      EC/37/2017

             TATA MOTORS FINANCE LIMITED
                          VS
                MD. FIROJ KHAN & ANR.

                      EC/38/2017

             TATA MOTORS FINANCE LIMITED
                          VS
                MD. FIROJ KHAN & ANR.

                      EC/39/2017

             TATA MOTORS FINANCE LIMITED
                         VS
               MD. SHAMIM KHAN & ANR.

                      EC/40/2017
                                           2


                         TATA MOTORS FINANCE LIMITED
                                      VS
                            MD. FIROJ KHAN & ANR.

                                    EC/41/2017

                         TATA MOTORS FINANCE LIMITED
                                     VS
                           MD. SHAMIM KHAN & ANR.



      BEFORE:
      The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 4th September, 2023.

Appearance:

Mr. S. Chowdhury, Adv.

Ms. T. Bose, Adv.

Mr. Lalratan Mandal, Adv.

The Court : The judgment debtors undertake to inform the award holder

within the course of the day as to whereabouts of the secured assets.

Let this matter appear under the heading for Examination of Judgment

Debtor on 8 September, 2023.

In the meantime, the award debtor is directed to furnish full particulars in

terms of this order.

(RAVI KRISHAN KAPUR, J.)