M/S Cholamandalam Investment And ... vs Soleman Khan And Anr
2025 Latest Caselaw 741 Cal/2

Calcutta High Court

M/S Cholamandalam Investment And ... vs Soleman Khan And Anr on 7 January, 2025

Author: Shampa Sarkar

Bench: Shampa Sarkar

                                          1


OCD-83
                                 ORDER SHEET
                        IN THE HIGH COURT AT CALCUTTA
                              (Commercial Division)
                                 ORIGINAL SIDE

                                EC-COM/475/2024

     M/S CHOLAMANDALAM INVESTMENT AND FINANCE COMPANY LTD
                             VS
                    SOLEMAN KHAN AND ANR
BEFORE:
The Hon'ble JUSTICE SHAMPA SARKAR

Date : 7th January, 2025

Appearance :

Mrs. Tutul Das Singh, Adv.

Mr. Amar Singh, Adv.

Mr. Ranjit Singh, Adv.

Ms. Pooja Sett, Adv.

Mr. Ratul Deb Banerjee, Adv.

Ms. Anuska Roy, Adv.

...for petitioner

The Court : The execution application has been filed beyond the

statutory period of two years. The Department is directed to issue notice in

terms of Order XXI Rule 22(1) of the Code of Civil Procedure, 1908.

The Department shall file a report within the next returnable date.

Let the matter appear on 18th March, 2025 at 4:00 p.m.

The judgment debtors shall file their affidavit of asset on the returnable

date.

(SHAMPA SARKAR, J.)

SM/SN.