Kotak Mahindra Bank Ltd vs Arvind Kumar Singh & Anr
2021 Latest Caselaw 1006 Cal/2

OD-39
                                 EC/470/2018
                      IN THE HIGH COURT AT CALCUTTA
                       Ordinary Original Civil Jurisdiction
                                ORIGINAL SIDE
                             (Via Video Conference)



                        KOTAK MAHINDRA BANK LTD.
                                  Versus
                         ARVIND KUMAR SINGH & ANR.

BEFORE:
The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 21st September, 2021.

Appearance:-

Ms.S.Das, Adv.

The Court : None appears on behalf of the judgment-debtors nor is any

accommodation prayed for on their behalf.

The decree-holder is represented. It appears from the earlier orders of

Court that the award dated 2 May 2014 still remains unsatisfied.

In view of the aforesaid, the judgment-debtors are directed to file

Affidavit of Assets in terms of prayer (d) of the Tabular Statement within a

period of eight weeks from date.

Let this matter appear in the monthly list of December, 2021.

It is made clear that in default of filing of such Affidavit of Assets,

appropriate orders for issuance of warrant of arrest would be issued against

the judgment-debtors.

(RAVI KRISHAN KAPUR, J.)

D.Ghosh