Cholamandalam Investment And Finance ... vs Sadhana Bibi And Anr
2025 Latest Caselaw 1435 Cal/2

Calcutta High Court

Cholamandalam Investment And Finance ... vs Sadhana Bibi And Anr on 17 March, 2025

Author: Ravi Krishan Kapur

Bench: Ravi Krishan Kapur

UL
                       IN THE HIGH COURT AT CALCUTTA
                                 ORIGINAL SIDE
                        Ordinary Original Civil Jurisdiction
                            (COMMERCIAL DIVISION)

                                     EC/472/2023

         CHOLAMANDALAM INVESTMENT AND FINANCE COMPANY LIMITED
                                  VS
                         SADHANA BIBI AND ANR.


  BEFORE:
  The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 17th March, 2025.

Appearance:

Ms. Shrayashee Das, Adv.

Mr. Rohan Kr. Thakur, Adv.

Mr. Tridibesh Dasgupta, Adv.

... for the award holder.

The Court: In view of the urgency pleaded on behalf of the award-holder,

the matter is treated as on the Day's List.

The judgment-debtor no. 2 is produced under arrest and undertakes to

file an Affidavit of Assets within four weeks from date. The judgment-debtor no.

2 is also undertakes to be present in Court if so directed.

The order of warrant of arrest shall remain stayed until further orders of

Court.

In view of the above, let this matter appear in the monthly list of May,

2025 before the Regular Bench having determination.

(RAVI KRISHAN KAPUR, J.)

S.Bag