Tata Capital Financial Services ... vs Alauddin Molla And Anr
2025 Latest Caselaw 1481 Cal/2

Calcutta High Court

Tata Capital Financial Services ... vs Alauddin Molla And Anr on 21 March, 2025

Author: Shampa Sarkar

Bench: Shampa Sarkar

  ORDER                                                                    OCD-19

                            IN THE HIGH COURT AT CALCUTTA
                                 COMMERCIAL DIVISION
                                     ORIGINAL SIDE

                                      EC/329/2022
                        TATA CAPITAL FINANCIAL SERVICES LIMITED
                                          VS
                               ALAUDDIN MOLLA AND ANR.

BEFORE:
The Hon'ble JUSTICE SHAMPA SARKAR

Date: 21st March 2025.

Appearance:

Mr. Avishek Guha, Advocate Mr. Arunika Dutta, Advocate Mr. Ankush Majumder, Advocate Mr. A. K. Pandit, Advocate ... for award-holder.

Mr. Pratip Mukherjee, Advocate Mr. Surajit Basu, Advocate Mr. Shakir Hossain, Advocate ... for judgment-debtors

The Court:- Let this matter appear in the monthly list of June 2025, to

enable the parties to settle the dispute as per further proposals.

Mr. Mukherjee assures that fresh proposal shall be furnished to the bank

within two weeks.

(SHAMPA SARKAR, J.)

S. Kumar / R.D. Barua