Cholamandalam Investment And Finance ... vs Manirujjaman Sk Anr Anr
2025 Latest Caselaw 949 Cal/2

Calcutta High Court

Cholamandalam Investment And Finance ... vs Manirujjaman Sk Anr Anr on 24 January, 2025

Author: Shampa Sarkar

Bench: Shampa Sarkar

OCD 36

                               ORDER SHEET
                                EC/423/2023
                      IN THE HIGH COURT AT CALCUTTA
                    ORDINARY ORIGINAL CIVIL JURISDICTION
                           COMMERCIAL DIVISION

             CHOLAMANDALAM INVESTMENT AND FINANCE CO LTD
                                 VS
                      MANIRUJJAMAN SK ANR ANR.

    BEFORE:
    The Hon'ble JUSTICE SHAMPA SARKAR

Date: 24th January, 2025.

Appearance:

Ms. Tutul Das Singh, Adv.

Mr. Amar Singh, Adv.

Mr. Ranjit Singh, Adv.

Ms. Pooja Sett, Adv.

Mr. Pranit Biswas, Adv.

...for the award-holder

Mr. Bellal Sk, Adv.

Mr. Protim Chakraborty, Adv.

...for the award-debtor

The Court: Affidavits of assets are taken on record. Copies be served upon

the learned advocate-on-record for the award-holder.

Let this matter appear on 11th April, 2025, as it is fairly submitted by the

award-debtors that they would try to settle the dues. In view of the honest effort

the award-debtors wish to undertake in the matter, this Court grants an

extended period to the award-debtors. Let the matter appear on 11th April, 2025

under the heading 'Examination of the Judgment-debtors.'

(SHAMPA SARKAR, J.) B.Pal