M/S Cholamandalam Investment And ... vs Abdul Rajak Mondal And Ors
2025 Latest Caselaw 2289 Cal/2

Calcutta High Court

M/S Cholamandalam Investment And ... vs Abdul Rajak Mondal And Ors on 25 April, 2025

Author: Shampa Sarkar

Bench: Shampa Sarkar

OCD-1
                                  EC/238/2022
                                IA NO: GA/1/2023
                        IN THE HIGH COURT AT CALCUTTA
                      ORDINARY ORIGINAL CIVIL JURISDICTION
                             COMMERCIAL DIVISON


         M/S CHOLAMANDALAM INVESTMENT AND FINANCE CO LTD
                                VS
                   ABDUL RAJAK MONDAL AND ORS.


  BEFORE:
  The Hon'ble JUSTICE SHAMPA SARKAR

Date : 25th April, 2025.

Appearance:

Mr. Ranjit Singh, Adv.

Mrs. Tutul Das Singh, Adv.

Mr. Amar Singh, Adv.

Mr. Pranit Biswas, Adv.

Ms. Talat Nazreen, Adv.

. . .for the petitioner.

Mr. Arnab Kr. Niyogi, Adv.

Ms. Poushali Das, Adv.

Mr. Sourav Samanta, Adv.

. . .for the judgment debtor.

The Court: This is an application with a prayer for permission to enable the

award-holder to sell the hypothecated assets. The learned advocate for the award

debtor submits that the award debtor is interested to settle the matter. Let such

offer be made by the award-debtor within ten days from date. The bank shall

consider the offer.

Let this matter be listed in the monthly list of June, 2025.

(SHAMPA SARKAR, J.) sp/