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Kotak Mahindra Bank Limited vs Bhagaban Thakur
2021 Latest Caselaw 1393 Cal/2

Citation : 2021 Latest Caselaw 1393 Cal/2
Judgement Date : 9 November, 2021

Calcutta High Court
Kotak Mahindra Bank Limited vs Bhagaban Thakur on 9 November, 2021
OD - 10
                                EC NO. 100/2010
                       IN THE HIGH COURT AT CALCUTTA
                        Ordinary Original Civil Jurisdiction
                                 ORIGINAL SIDE


                        KOTAK MAHINDRA BANK LIMITED
                                  VERSUS
                             BHAGABAN THAKUR


    BEFORE:
    The Hon'ble JUSTICE RAVI KRISHAN KAPUR
    Date : 9th November, 2021.

                                                                            Appearance:
                                                                     Ms.Shreyasee Das,
                                                                       Mr. Jishnujit Roy,
                                                               Mr. Paritosh Sinha, Advs.

                                               Mr. Ramanji Thakur, judgment-debtor no.2.
                                                                                       .

.

The Court : The judgment-debtor no.2 is represented. The parties are

directed to make an attempt to resolve the issues amicably. Let this matter

appear on 7th December, 2021 for further hearing.

(RAVI KRISHAN KAPUR, J.) S.Das AR[CR]

 
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