Cholamandalam Investment And Finance ... vs Aloke Das
2024 Latest Caselaw 1694 Cal/2

Calcutta High Court

Cholamandalam Investment And Finance ... vs Aloke Das on 7 May, 2024

Author: Ravi Krishan Kapur

Bench: Ravi Krishan Kapur

OD-27
                      IN THE HIGH COURT AT CALCUTTA
                     SPECIAL JURISDICTION [CONTEMPT]
                               ORIGINAL SIDE



                                CC/124/2023
                               IN EC/563/2018

     CHOLAMANDALAM INVESTMENT AND FINANCE COMPANY LIMITED
                             VS
                         ALOKE DAS


BEFORE:
The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 7th May, 2024.

Appearance:

Mr. Shrayashee Das, Adv.

Mr. Himanshu Bhawsinghka, Adv. Mr. Rohan Kumar Thakur, Adv.

...for award holder.

Mr. A. Chakraborty, Adv.

...for state.

The Court: Heard the award holder.

An adjournment is prayed for on behalf of the judgment debtor no. 2.

Let this matter appear on 16 May, 2024.

In the meantime, the judgment debtors are directed to take necessary

instruction insofar as liquidating the crystalized amount of Rs.3.5 lakhs is

concerned.

The presence of the State is noted and dispensed with for the time being.

The judgment debtor no. 1 is present in Court is directed to appear on the

returnable date.

(RAVI KRISHAN KAPUR, J.) SK.