Limited vs Nirmal Dey And Anr
2025 Latest Caselaw 1484 Cal/2

Calcutta High Court

Limited vs Nirmal Dey And Anr on 21 March, 2025

Author: Shampa Sarkar

Bench: Shampa Sarkar

OCD 34
                  IN THE HIGH COURT AT CALCUTTA
                   Ordinary Original Civil Jurisdiction
                        COMMERCIAL DIVISION
                            ORIGINAL SIDE

                    EC/492/2023
  M/S CHOLAMANDALAM INVESTMENT AND FINANCE COMPANY
                       LIMITED
                          VS
                NIRMAL DEY 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. M. Rahman, Adv.

...for judgment debtor

The Court :- If the award debtors are not present on the next

date, warrant of arrest will be issued. Learned Advocate for the award

debtor is also not present before this Court and prays for an

adjournment through a learned Advocate who is not connected with

the matter.

As a last chance let the matter appear on 16th May, 2025 for

examination of both the award debtors.

(SHAMPA SARKAR, J.)

GH.