M/S Cholamandalam Investment And ... vs Aktarul Sk And Anr
2025 Latest Caselaw 1483 Cal/2

Calcutta High Court

M/S Cholamandalam Investment And ... vs Aktarul Sk And Anr on 21 March, 2025

Author: Shampa Sarkar

Bench: Shampa Sarkar

OCD 36
                    IN THE HIGH COURT AT CALCUTTA
                     Ordinary Original Civil Jurisdiction
                          COMMERCIAL DIVISION
                              ORIGINAL SIDE

                       EC/496/2023
      M/S CHOLAMANDALAM INVESTMENT AND FINANCE CO LTD
                            VS
                    AKTARUL SK AND ANR


BEFORE:
The Hon'ble JUSTICE SHAMPA SARKAR

Date : March 21, 2025 Mrs. Tultul Das Singh, Adv.

Mr. Amar Singh, Adv.

Mr. Ranjit Singh, Adv.

Mr. Pranit Biswas, Adv.

Ms. Talat Nazreen, Adv.

...for petitioner Mr. Imtiaz Ahmed, Adv.

Mrs. Ghazala Firdaus, Adv. Mr. Mofakkerul Islam, Adv. Mr. Sk. Saidullah, Adv.

Mr. Mithun Mondal, Adv.

Mr. Md. Arsalan, Adv.

Mr. Md. Bani Israil, Adv. ...for judgment debtor

The Court :- Affidavit of assets on behalf of the award debtor

no. 1 is taken on record. The award debtor no. 2 shall file affidavit of

assets within the next date.

Award debtor no. 1 is also personally present.

The award debtor shall be available for examination on 16th

May, 2025. In the meantime, award holder shall come back after

considering the affidavit of assets filed.

(SHAMPA SARKAR, J.)

GH.