L And T Finance Limited vs Birendra K Patel
2025 Latest Caselaw 3182 Cal/2

Calcutta High Court

L And T Finance Limited vs Birendra K Patel on 25 November, 2025

SL-2
                               ORDER SHEET

                     IN THE HIGH COURT AT CALCUTTA
                      Ordinary Original Civil Jurisdiction
                               ORIGINAL SIDE
                            (Commercial Division)

                            EC-COM/456/2025
                         L AND T FINANCE LIMITED
                                    VS
                            BIRENDRA K PATEL

   BEFORE:
   The Hon'ble JUSTICE GAURANG KANTH

Date : 25th November, 2025.

Appearance Ms. Shrayashee Das, Adv.

Mr. Tridibesh Dasgupta, Adv.

Ms. Rashmi Dahiya, Adv.

..for the award holder.

Mr. Prantik Garai, Adv.

Mr. Soumik Biswas, Adv.

Mr. Abhishek Sikdar, Adv.

..for the judgment debtor.

The Court: In terms of the warrant of arrest by an order dated 25th

September, 2025, the award debtor Birendra Kr. Patel, has been produced

before this Court. The oath has been administered.

The award debtor undertakes to file an affidavit of his assets and to

remain present before this Court as and when required for the purpose of

examination. Upon this undertaking, he shall be released.

Learned counsel for the award debtor prays for, and is granted

liberty to file his Vakalatnama on behalf of the award debtor within a period

of two weeks.

The warrant of arrest accordingly discharged.

Let the matter be listed after four weeks, i.e. on 23rd December, 2025.

(GAURANG KANTH, J.)

Arsad