Kotak Mahindra Bank Limited vs Dilip Mondal & Anr
2021 Latest Caselaw 1097 Cal/2

OD - 20

                                    EC 464/2018
                         IN THE HIGH COURT AT CALCUTTA
                          Ordinary Original Civil Jurisdiction
                                   ORIGINAL SIDE


                         KOTAK MAHINDRA BANK LIMITED
                                    VERSUS
                             DILIP MONDAL & ANR.

    BEFORE:
    The Hon'ble JUSTICE RAVI KRISHAN KAPUR
    Date : 24th September, 2021.

                                                                                 Appearance:
                                                                        Ms. Shreyashee Das,
                                              Mr. Jishnujit Roy, Advs., for the decree-holder.
                                                       .

The Court: An accommodation is prayed for on behalf of the decree-holder.

It is submitted on behalf of the decree-holder that the judgment-debtor no.1 has

approached the decree-holder for the purposes of a settlement.

Let this matter appear in the Monthly List of December, 2021.

In the meantime, the judgment-debtor no.1 is directed to make an attempt

to settle the disputes with the decree-holder.

(RAVI KRISHAN KAPUR, J.)

S.Das AR[CR]