Tata Motors Finance Limited vs Md. Mobarak & Anr
2023 Latest Caselaw 2739 Cal/2

OD-17
                        IN THE HIGH COURT AT CALCUTTA
                      ORDINARY ORIGINAL CIVIL JURISDICTION
                                  ORIGINAL SIDE



                                     EC/845/2015


                           TATA MOTORS FINANCE LIMITED
                                       VS
                                MD. MOBARAK & ANR


      BEFORE:
      The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 29th September, 2023.

Appearance:

Mr. Pratip Mukherjee, Adv.

Mr. Sayak Ranjan Ganguly, Adv.

Ms. Srijani Ghosh, Adv.

...for award holder.

The Court : The decree holder has been unable to effect service on the

judgment debtor.

The Receiver has also been unable to effect service on the judgment debtor.

As a last chance, let this matter appear on 10 October, 2023.

In the meantime, both the Receiver and the award holder are directed to take

steps to effect service on the judgment debtor.

Affidavit of Service filed on behalf of the Receiver be kept with the records.

(RAVI KRISHAN KAPUR, J.) SK.