M/S. Cholamandalam Investment And ... vs Jakir Hussen And Anr
2025 Latest Caselaw 1474 Cal/2

Calcutta High Court

M/S. Cholamandalam Investment And ... vs Jakir Hussen And Anr on 21 March, 2025

Author: Shampa Sarkar

Bench: Shampa Sarkar

OCD-30                                                    ORDER SHEET

                      IN THE HIGH COURT AT CALCUTTA
                           COMMERCIAL DIVISION
                               ORIGINAL SIDE

                              EC/412/2023
 M/S. CHOLAMANDALAM INVESTMENT AND FINANCE COMPANY LIMITED
                                VERSUS
                         JAKIR HUSSEN AND ANR.
BEFORE:
The Hon'ble JUSTICE SHAMPA SARKAR

Date : 21st March, 2025.

Appearance:

Ms. Tutul Das Singh, Adv.

Mr. Amar Singh, Adv.

Mr. Ranjit Singh, Adv.

Mr. Pranit Biswas, Adv.

Ms. Talat Nazreen, Adv.

For the petitioner.

Mr. Sahil Kabir, Adv.

For the award debtor no.1.

The Court: Learned Advocate for the award debtor no.1 is present

in Court and prays for extension of time to file affidavit of assets.

Let affidavit of assets be filed within four weeks from date, advance

copy shall be served upon the learned advocate on record for the award-holder.

Let this matter appear on 20th June, 2025.

Warrant of arrest be issued against the judgment debtor no.2 who

is not represented before this Court despite service.

Requisites be put in by the award-holder within a week from date.

The concerned police station shall ensure the execution of the

warrant of arrest.

(SHAMPA SARKAR, J.)

Sb/snn.