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Kotak Mahindra Bank Limited vs Shadab Manzar & Ors
2021 Latest Caselaw 1386 Cal/2

Citation : 2021 Latest Caselaw 1386 Cal/2
Judgement Date : 9 November, 2021

Calcutta High Court
Kotak Mahindra Bank Limited vs Shadab Manzar & Ors on 9 November, 2021
OD-21

                                   ORDER SHEET
                        IN THE HIGH COURT AT CALCUTTA
                         Ordinary Original Civil Jurisdiction
                                  ORIGINAL SIDE
                               [Via Video Conference]

                                   EC/26/2018

                        KOTAK MAHINDRA BANK LIMITED
                                   Versus
                           SHADAB MANZAR & ORS.

  BEFORE:
  The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 9th November, 2021

Appearance:

Mr. Abhishek Bhattacharjee, Adv.

...for the petitioner

Mr. Sabyasachi Bhattacharjee, Adv.

....for the judgment-debtors

The Court:- The judgment-debtors are represented.

List this matter on 7th December, 2021 under the heading "Examination of

Judgment-Debtors".

It is made clear that in default of non-appearance of the judgment-debtors

appropriate orders for warrant of arrest would be issued against them.

(RAVI KRISHAN KAPUR, J.)

S.Bag

 
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