Tata Motors Finance Limited vs Pappu Shaw
2023 Latest Caselaw 2688 Cal/2

OD-21

                            ORDER SHEET
                   IN THE HIGH COURT AT CALCUTTA
                 ORDINARY ORIGINAL CIVIL JURISDICTION
                            ORIGINAL SIDE

                                 EC/112/2015

                      TATA MOTORS FINANCE LIMITED
                                  VS
                              PAPPU SHAW
   BEFORE:
   The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date: 25TH SEPTEMBER, 2023.

Appearance:

Ms. J. Bose, Adv.

For the plaintiff

The Court : None appears on behalf of the judgement debtor nor is

any adjournment prayed on their behalf.

The decree is for a sum of Rs.13,81,724.62/- and has been passed

as far back on 7th February, 2014. It is submitted on behalf of the award

holder that the decree remains unsatisfied till date. There is no embargo in

proceeding with the execution application.

It appears from the order passed by the Court that despite

direction to file Affidavit of Assets, the award holder has failed to comply

with any of the earlier directions.

In such circumstances, let there be an order for warrant of arrest

against the judgment debtor.

The Superintendent of Police and the Officer-in-Charge of the

concerned Police Station are directed to implement this order and produce

the judgement debtor on the returnable date.

Let the matter appear in the Monthly List of November, 2023.

(RAVI KRISHAN KAPUR, J.) A.Dey