Tata Motors Finance Ltd vs Swapna Mukherjee & Anr
2024 Latest Caselaw 170 Cal/2

Calcutta High Court

Tata Motors Finance Ltd vs Swapna Mukherjee & Anr on 19 January, 2024

Author: Ravi Krishan Kapur

Bench: Ravi Krishan Kapur

O-176

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


                                  EC/865/2015

                          TATA MOTORS FINANCE LTD.
                                    VS
                          SWAPNA MUKHERJEE & ANR.

BEFORE:
The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 19th January, 2024 Appearance:

Mr. Tirthankar Das, Adv.

...for applicant.

The Court:- It is submitted on behalf of the award holder that there has

been no compliance with the earlier orders of Court. Notwithstanding an

assurance that name of all the heirs and legal representatives of the deceased

judgment debtor no. 1 would be made available, no such particulars have been

furnished.

In such circumstances, let this matter appear on 29 January, 2024.

In the meantime, the Advocate appearing on behalf of the award holder is

directed to serve a notice on the concerned Advocate who has been appearing on

behalf of the judgment debtors.

(RAVI KRISHAN KAPUR, J.) SK.