Tata Capital Financial Services ... vs Hafijur Sardar And Anr
2024 Latest Caselaw 1745 Cal/2

Calcutta High Court

Tata Capital Financial Services ... vs Hafijur Sardar And Anr on 10 May, 2024

Author: Ravi Krishan Kapur

Bench: Ravi Krishan Kapur

OCD-33

                        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 RAVI KRISHAN KAPUR

Date : 10th May, 2024.

Appearance:

Ms. Sonal Agarwal, Adv.

...for the award-holder

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

adjournment prayed for on their behalf.

It is submitted on behalf of the award-holder that an outstanding amount of

Rs.3.48 lakhs remains due and payable under the award dated 21st September,

2020.

In view of the fact that no settlement has been arrived at between the

parties, the award-debtors are directed to file their Affidavits of Assets on or before

10th June, 2024.

Let this matter appear on 11th June, 2024 under the heading 'For

Examination of Judgment-Debtors'.

In the event of non-filing of Affidavit of Assets, appropriate orders for

warrant of arrest will be issued against the judgment-debtors.

(RAVI KRISHAN KAPUR, J.)

bp/R.Bhar