Tata Motors Finance Limited vs Hafzur Rahman & Anr
2024 Latest Caselaw 410 Cal/2

Calcutta High Court

Tata Motors Finance Limited vs Hafzur Rahman & Anr on 2 February, 2024

Author: Ravi Krishan Kapur

Bench: Ravi Krishan Kapur

O-180

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


                                  EC/1185/2015

                         TATA MOTORS FINANCE LIMITED
                                     VS
                            HAFZUR RAHMAN & ANR.

BEFORE:
The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 2nd February, 2024

The Court:- None appears on behalf of the judgment debtor nor is any

adjournment prayed for on their behalf. The matter had been fixed 'For

Examination' and the judgment debtor continues to remain unrepresented.

Let this matter appear on 22 February, 2024 under the heading 'For

Examination'.

The award holder is directed to serve a copy of this order forthwith on the

Advocate appearing on behalf of the judgment debtor as well as the judgment

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

(RAVI KRISHAN KAPUR, J.) SK.