Kotak Mahindra Bank Ltd vs Noni Gopal Ghosh And Anr
2021 Latest Caselaw 1448 Cal/2

OD 25
                                  EC/388/2018
                        IN THE HIGH COURT AT CALCUTTA
                      ORDINARY ORIGINAL CIVIL JURISDICTION
                                 ORIGINAL SIDE


                           KOTAK MAHINDRA BANK LTD.
                                    VERSUS
                           NONI GOPAL GHOSH AND ANR.


      BEFORE:
      The Hon'ble JUSTICE SHEKHAR B. SARAF

Date : 17th November, 2021.

[Via Video Conference]

Appearance:

Ms. Shrayshee Das, Adv.

Mr. Anjan Banerjee, Adv.

The Court: Counsel appearing on behalf of the award holder submits

that affidavit of assets have been filed by the award debtors and now

examination of the award debtor is required to be done.

Accordingly, let this matter appear on January 17, 2022 for

examination of judgment debtor.

(SHEKHAR B. SARAF, J.)

sp/