Kotak Mahindra Bank Ltd vs Krishna Kumar Shah & Anr
2021 Latest Caselaw 1072 Cal/2

OD-51
                                    ORDER SHEET
                         IN THE HIGH COURT AT CALCUTTA
                          Ordinary Original Civil Jurisdiction
                                   ORIGINAL SIDE
                                [Via Video Conference]

                                    EC/100/2016


                          KOTAK MAHINDRA BANK LTD.
                                    Versus
                          KRISHNA KUMAR SHAH & ANR.


 BEFORE:
 The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 23rd September, 2021

Appearance:

Ms. Shrayashee Das, Adv.

Mr. Jishnujit Roy, Adv.

...for the decree-holder

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 in terms of the earlier orders

of Court Mr. Kirshna Kumar Saha has been produced before this Court and

undertaken to file an affidavit of assets. However, no affidavit of assets has

been filed till date.

As a last chance, let this matter appear in the Monthly List of December,

2021.

In the meantime, the decree-holder is directed to serve a notice on the

judgment-debtors informing them of the passing of this order. The time to file

the affidavit of assets is peremptorily extended by a period of eight weeks from

date.

(RAVI KRISHAN KAPUR, J.)

TO/S.Kundu