Smt Safali Hati vs Tata Motors Finance Ltd
2025 Latest Caselaw 3030 Cal/2

Calcutta High Court

Smt Safali Hati vs Tata Motors Finance Ltd on 13 November, 2025

OD-20

                  IN THE HIGH COURT AT CALCUTTA
                       Ordinary Original Civil Jurisdiction
                                ORIGINAL SIDE

                               AP/1082/2016
                              SMT SAFALI HATI
                                    VS
                         TATA MOTORS FINANCE LTD



BEFORE:
The Hon'ble JUSTICE GAURANG KANTH
Date : 13th November, 2025.

                                                                            APPEARANCE:
                                                       Mr. Sumitra Chakraborty, Adv.(vc)
                                                            Mrs. Bradati Pramanick, Adv.
                                                                      ..for the petitioner.
                                                           Mr. Saubhik Chowdhury, Adv.
                                                           Ms. Suchisattwa Mallick, Adv.
                                                                    ..for the respondent.

The Court:- Affidavit in opposition filed by the respondent/ judgment-

debtor is taken on record.

Mr. Sumitava Chakraborty, learned counsel appearing in the present

petition states that he has been recently engaged; he seeks and is granted one

week's time to file Vakalatnama.

Let the matter be listed after two weeks i.e. on 26 th November, 2025.

(GAURANG KANTH, J.)

Arsad, AR(CR)