Tata Capital Financial Services Ltd vs Mohammad Kamaluddin And Anr
2024 Latest Caselaw 392 Cal/2

Calcutta High Court

Tata Capital Financial Services Ltd vs Mohammad Kamaluddin And Anr on 2 February, 2024

Author: Ravi Krishan Kapur

Bench: Ravi Krishan Kapur

O-208

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


                                 EC/133/2019
                     TATA CAPITAL FINANCIAL SERVICES LTD
                                      VS
                      MOHAMMAD KAMALUDDIN AND ANR.


BEFORE:
The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 2nd February, 2024.

The Court: As a last chance, the time to file Affidavit of Assets is extended

till 29 February, 2024.

Let this matter appear in the Monthly List of March, 2024. Prima facie it

appears that notwithstanding the undertaking to file their Affidavit of Assets

there has been no compliance till date.

It is made clear that in default of filing their Affidavit of Assets appropriate

order for warrant of arrest would be passed against the judgment debtors.

The award holder is also directed to communicate this order to the

judgment debtor as well as the Advocates who are appearing on their behalf

forthwith and file an Affidavit of Service on the returnable date.

(RAVI KRISHAN KAPUR, J.)

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