Tata Motors Finance Limited vs Rabindra Nath Hazra & Anr
2024 Latest Caselaw 42 Cal/2

Calcutta High Court

Tata Motors Finance Limited vs Rabindra Nath Hazra & Anr on 8 January, 2024

Author: Moushumi Bhattacharya

Bench: Moushumi Bhattacharya

ODSL-1
                                   EC/210/2015

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

                        TATA MOTORS FINANCE LIMITED
                                    VS
                         RABINDRA NATH HAZRA & ANR.

BEFORE:
The Hon'ble JUSTICE MOUSHUMI BHATTACHARYA

Date : 8th January, 2024

Appearance:

Mr. Saubhik Chowdhury, Adv.

Ms. Tapasika Bose, Adv.

Mr. Vivek Basu, Adv.

Mr. Mehboob Rahman, Adv.

The Court:- The judgment-debtors have been cross-examined in Court on

a preliminary basis. Both of them have deposed that they would require two

months to file their respective affidavits of assets.

List this matter on 1st March, 2024.

The advocate-on-record of the award-holder and learned counsel

appearing for the award-debtors will be at liberty to mention the matter before

the returnable date.

Mr. V. Basu undertakes to file the Vakalatnama within a week from date.

The affidavit of assets will be filed by 27th February, 2024.

The warrants of arrest are kept in abeyance till further orders.

(MOUSHUMI BHATTACHARYA, J.)

bp.