Cholamandalam Investment And Finance ... vs Niladri Bhattacharyya & Anr
2024 Latest Caselaw 405 Cal/2

Calcutta High Court

Cholamandalam Investment And Finance ... vs Niladri Bhattacharyya & Anr on 2 February, 2024

Author: Ravi Krishan Kapur

Bench: Ravi Krishan Kapur

O-196

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


                             EC/564/2018
        CHOLAMANDALAM INVESTMENT AND FINANCE COMPANY LIMITED
                                 VS
                    NILADRI BHATTACHARYYA & ANR.


BEFORE:
The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 2nd February, 2024.

Appearance:

Ms. S. Das, Adv.

Mr. Himangsu Bhowsingka, Adv.

...for the decree-holder.

Ms. L. Dasgupta, Adv.

...for the judgment-debtors.

The Court: Affidavit of Assets filed on behalf of the judgment debtor be

kept with the records. There has been no compliance with the order dated 9

October, 2023. The judgment debtors have failed to file their Affidavit of Assets

in terms of the order dated 9 October, 2023.

Let this matter appear as a 'Specially Fixed Matter' on 8 February, 2024.

As a last chance, the time to comply with the directions of Court is

extended till the returnable date.

(RAVI KRISHAN KAPUR, J.)

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