Kotak Mahindra Bank Ltd vs Majharul Islam & Ors
2021 Latest Caselaw 1028 Cal/2

OD-29
                                  EC/455/2018
                       IN THE HIGH COURT AT CALCUTTA
                        Ordinary Original Civil Jurisdiction
                                 ORIGINAL SIDE
                              (Via Video Conference)


                        KOTAK MAHINDRA BANK LTD.

                                      Versus

                            MAJHARUL ISLAM & ORS.



BEFORE:
The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 21st September, 2021.

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 is submitted on behalf of the decree-

holder that there has been non-compliance on the part of the judgement-

debtors with the order dated 17 January 2020.

In view of the aforesaid, let this matter appear in the monthly list of

December, 2021. In the meantime, the time to file Affidavit of Assets by the

judgment-debtors in terms of the order dated 17 January 2020 is extended

by a period of eight weeks from date.

The decree-holder is directed to serve a notice on both the Advocate

appearing on behalf of the judgment-debtors and the judgment-debtors.

It is made clear that the direction for filing Affidavit of Assets is

peremptory in nature. 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