Tata Capital Financial Services ... vs Town Medical Hall And Anr
2024 Latest Caselaw 2778 Cal/2

Calcutta High Court

Tata Capital Financial Services ... vs Town Medical Hall And Anr on 30 September, 2024

Author: Sabyasachi Bhattacharyya

Bench: Sabyasachi Bhattacharyya

OCD 4
                             ORDER SHEET
                              EC/447/2022
                         IA NO: GA-COM/1/2024
                    IN THE HIGH COURT AT CALCUTTA
                  ORDINARY ORIGINAL CIVIL JURISDICTION
                         COMMERCIAL DIVISION



                 TATA CAPITAL FINANCIAL SERVICES LIMITED
                                   VS
                       TOWN MEDICAL HALL AND ANR.



  BEFORE:
  The Hon'ble JUSTICE SABYASACHI BHATTACHARYYA
  Date: 30th September, 2024.


                                                                        Appearance:
                                                          Ms. Enakshi Saha, Adv.
                                                              . . .for the petitioner.

                                                            Mr. Souvick Mitra, Adv.
                                                       . . .for the judgment debtor


      The Court: Learned counsel for the respondent submits that initially there

were some hitches in the filing of the Vakalatnama in the department, which

have now been resolved. Accordingly, no order need be passed in that regard.

GA-COM 1 of 2024 is for the purpose of change of name of the award-

holder in view of subsequent change of name of the award-holder company.

Upon hearing learned counsel for the parties, such prayer is allowed.

GA-COM 1 of 2024 is accordingly allowed, directing the department to

carry out the necessary amendments to the cause title of the execution petition.

The said amendment and necessary reaffirmation shall be concluded within

November 15, 2024. The execution case shall be listed under the usual heading

on November 18, 2024.

(SABYASACHI BHATTACHARYYA, J.)

SP/