Tata Motors Finance Limited vs Mohammad Iqbal Khan & Anr
2023 Latest Caselaw 2581 Cal/2

OD-10-18
             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

              TATA MOTORS FINANCE LIMITED
                           VS
                 MD. FIROJ KHAN & ANR.
                                             2

                                      EC/41/2017

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


      BEFORE:
      The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 8th September, 2023.

Appearance:

Mr. Saubhik Chowdhury, Adv.

The Court : Notwithstanding the categorical directions in the order dated 4

September, 2021, the judgment debtor has failed to furnish particulars in respect

of the subject vehicles. The judgment debtors have also failed to comply with the

order of Court.

By a letter dated 5 September, 2023, a vague and evasive reply has been

furnished as to the whereabouts of the subject vehicle lying in Bihar and Assam

respectively. There is no specific information.

As a last chance, the judgment debtors are directed to give exact particulars

whereof appear in the letter dated 5 September, 2023 with a further directions to

handover the same the authorized representative of the finance company at Bihar

and Assam respectively.

In default of complying with the aforesaid directions, liberty is granted to the

award holder to file a formal application for necessary and consequential reliefs.

The judgment debtors are also directed to be present in Court on 27

September, 2023.

Let this matter appear under the heading 'For Examination of Judgment

Debtor'.

(RAVI KRISHAN KAPUR, J.) SK.