Tata Capital Financial Services ... vs Hafijur Sardar And Anr
2024 Latest Caselaw 2247 Cal/2

Calcutta High Court

Tata Capital Financial Services ... vs Hafijur Sardar And Anr on 2 July, 2024

Author: Sabyasachi Bhattacharyya

Bench: Sabyasachi Bhattacharyya

ODC-7
                        IN THE HIGH COURT AT CALCUTTA
                         Ordinary Original Civil Jurisdiction
                                  ORIGINAL SIDE
                               [Commercial Division]

                                   EC/328/2022

                   TATA CAPITAL FINANCIAL SERVICES LIMITED
                                     VS
                          HAFIJUR SARDAR AND ANR.

BEFORE:
The Hon'ble JUSTICE SABYASACHI BHATTACHARYYA
Date : 2nd July, 2024
                                                                            Appearance:
                                                                 Ms. Sonal Agarwal, Adv.
                                                                  Mr. A. Majumder, Adv.
                                                                         ...for petitioner.

                                                                     Mr. Anuj Singh, Adv.
                                                                        ...for respondent.

Mr. Lalratan Mandal, Adv.

...for judgment debtor.

The Court:- Affidavit of Service filed in Court today be kept with the record.

Learned Counsel for the award debtors submits that due to reasons

beyond the control of the award debtor no. 1, the Affidavit of Assets could not be

filed today. Learned Counsel appearing for the award holder vehemently opposes

such prayer and submits that the sum of Rs.3,48,000/- is still due and payable.

Considering the submissions of the parties, the time for filing Affidavit of

Assets is extended for two days.

The matter shall next be listed on July 4, 2024 under the same heading.

It is made clear that in the event the award debtor no. 1 fails to file his

Affidavit of Assets on the next returnable date when the matter is called on for

hearing, appropriate orders shall be passed against the said award debtor.

(SABYASACHI BHATTACHARYYA, J.)

SK.