Tata Motors Finance Limited vs Mohammad Iqbal Khan & Anr
2024 Latest Caselaw 252 Cal/2

Calcutta High Court

Tata Motors Finance Limited vs Mohammad Iqbal Khan & Anr on 24 January, 2024

Author: Ravi Krishan Kapur

Bench: Ravi Krishan Kapur

OD-18 to 26

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

                         EC/32/2017

               TATA MOTORS FINANCE LIMITED
                           VS
               MOHAMMAD IQBAL KHAN & ANR

                          EC/33/2017

              TATA MOTORS FINANCE LIMITED
                          VS
              MOHAMMAD IQBAL KHAN & ANR

                          EC/34/2017

               TATA MOTORS FINANCE LIMITED
                           VS
               MOHAMMAD IQBAL KHAN & ANR

                          EC/36/2017

              TATA MOTORS FINANCE LIMITED
                          VS
                MD. SHAMIM KHAN & ANR.

                          EC/37/2017

               TATA MOTORS FINANCE LIMITED
                            VS
                  MD. FIROJ KHAN & ANR.

                          EC/38/2017

              TATA MOTORS FINANCE LIMITED
                           VS
                 MD. FIROJ KHAN & ANR.


                          EC/39/2017

               TATA MOTORS FINANCE LIMITED
                           VS
                 MD. SHAMIM KHAN & ANR.
                                              2

                                    EC/40/2017

                         TATA MOTORS FINANCE LIMITED
                                      VS
                            MD. FIROJ KHAN & ANR.

                                    EC/41/2017

                         TATA MOTORS FINANCE LIMITED
                                     VS
                           MD. SHAMIM KHAN & ANR.


  BEFORE:
  The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 24th January, 2024.

Appearance:

Mr. Saubhik Chowdhury, Adv.

The Court: As prayed for, the time to file the Affidavit of Service in terms

of an order dated 15th January, 2024 is extended till the returnable date.

Let this matter appear on 7th February, 2024.

None appears on behalf of the judgment-debtors nor is any

accommodation prayed for on their behalf.

Significantly, by an earlier order dated 15th January, 2024, the

judgment-debtors were directed to be present in Court.

It is submitted on behalf of the award-holder that the Advocates

appearing on behalf of the judgment-debtors are also refusing to accept service.

(RAVI KRISHAN KAPUR, J.)

S.Bag