M/S. Cholamandalam Investment And ... vs Sekh Matirul And Anr
2024 Latest Caselaw 2849 Cal/2

Calcutta High Court

M/S. Cholamandalam Investment And ... vs Sekh Matirul And Anr on 5 September, 2024

Author: Sabyasachi Bhattacharyya

Bench: Sabyasachi Bhattacharyya

OCD-49
                                ORDER SHEET

                              EC-COM/111/2024

                     IN THE HIGH COURT AT CALCUTTA
                      Ordinary Original Civil Jurisdiction
                               ORIGINAL SIDE
                            (Commercial Division)


M/s. CHOLAMANDALAM INVESTMENT AND FINANCE COMPANY LIMITED
                           VS
                  SEKH MATIRUL AND ANR.


  BEFORE:
  The Hon'ble JUSTICE SABYASACHI BHATTACHARYYA

Date : 5th September, 2024.

Appearance:

Ms. Shrayashee Das, Adv.

Mr. Himanshu Bhawsinghka, Adv.

Mr. Rohan Kumar Thakur, Adv.

...for the award-holder

Mr. Dipayann Kundu, Adv.

Mr. Arif Ekbal Molla, Adv.

...for judgment-debtors

The Court: Mr. D. Kundu, Advocate appears and submits that he has

instruction to appear for the award-debtors and seeks extension of the time

for filing affidavits of assets of the award-debtors.

Leave is granted to Mr. Kundu to file his Vakalatnama on behalf of the

award-debtors by September 9, 2024.

The affidavits of assets of the award-debtors shall be filed within a

week from date with advance copies being served on the learned advocate for

the award-holder.

The matter shall be listed next on September 19, 2024, when the

award-debtors shall be present in Court for being examined by the award-

holder.

(SABYASACHI BHATTACHARYYA, J.)

bp/R.Bhar