Kotak Mahindra Bank Ltd vs Kishan Pal & Anr
2021 Latest Caselaw 1008 Cal/2

OD-12
                                    EC/429/2018
                         IN THE HIGH COURT AT CALCUTTA
                          Ordinary Original Civil Jurisdiction
                                   ORIGINAL SIDE


                            KOTAK MAHINDRA BANK LTD.
                                       VS
                                KISHAN PAL & ANR.


     BEFORE:
     The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 21st September, 2021.

Appearance:

Ms. Shrayashee Das, Adv.

The Court: The decree-holder is represented. It is submitted on

behalf of the decree holder that notwithstanding an earlier direction for filing

of affidavit of assets the judgment debtors have failed and neglected to file

any affidavit of assets.

Notwithstanding earlier substituted service which has been effected

on the judgment debtors, the decree-holder is directed to inform them of the

returnable date and file an affidavit of service on the returnable date. As a

last opportunity the judgment debtors are directed to comply with the

direction dated July 18, 2019 and file their affidavit of assets in terms

thereof.

List this matter in the monthly list of December 2021.

(RAVI KRISHAN KAPUR, J.)

SK