Kotak Mahindra Bank Ltd vs Imtiaz Ahmed & Anr
2021 Latest Caselaw 1017 Cal/2

OD-28
                                 EC/454/2018
                      IN THE HIGH COURT AT CALCUTTA
                       Ordinary Original Civil Jurisdiction
                                ORIGINAL SIDE
                             (Via Video Conference)


                       KOTAK MAHINDRA BANK LTD.

                                     Versus

                            IMTIAZ AHMED & ANR.



BEFORE:
The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 21st September, 2021.

Appearance:-

Mr.Abhishek Bhattacharya, Adv.

The Court : The time to comply with the order dated 29 January 2019 is

extended by a period of eight weeks from date.

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

meantime, the judgment-debtors are directed to positively file their Affidavit

of Assets in terms of the order dated 29 January 2019. 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