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Finance Company Ltd vs Cloth Supply And Anr
2025 Latest Caselaw 2926 Cal/2

Citation : 2025 Latest Caselaw 2926 Cal/2
Judgement Date : 3 November, 2025

Calcutta High Court

Finance Company Ltd vs Cloth Supply And Anr on 3 November, 2025

OC-499

                  IN THE HIGH COURT AT CALCUTTA
                             Commercial Division
                               ORIGINAL SIDE

                          EC-COM/120/2025
                 M/S CHOLAMANDALAM INVESTMENT AND
                        FINANCE COMPANY LTD
                                 VS
                       CLOTH SUPPLY AND ANR.


BEFORE:
The Hon'ble JUSTICE GAURANG KANTH

Date : 3rd November, 2025.

APPEARANCE:

Mr. Ranjit Singh, Adv.

Mrs. Tutul Das Singh, Adv.

Mr. Amar Singh, Adv.

Mr. Pramit Biswas, Adv.

Ms. S. Mukherjee, Adv.

..for the petitioner.

Mr. Amit Dey, Adv.

Mr. Mrinmoy Chatterjee, Adv.

...for the judgment debtor.

The Court:-Award-debtor No. 2 Mr. Suman Mohali has been arrested

by the police and produced before the Court. Warrant of arrest stands

discharged.

Oath has been administered. Award-debtor No. 2 undertakes to furnish

the details of assets and undertakes to appear before this Court whenever

required. On such undertaking, let award-debtor No. 1 be released from

custody.

Affidavit of assert shall be filed within a period of two weeks.

Learned counsel for the award debtor is at liberty to file Vakalatnama.

Let the matter be listed on 24th November, 2025.

(GAURANG KANTH, J.)

Arsad, AR(CR)

 
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