Kotak Mahindra Bank Ltd vs Ronit Nirman Private Limited & Ors
2021 Latest Caselaw 1148 Cal/2

OD-42
                                       EC/641/2018
                            IN THE HIGH COURT AT CALCUTTA
                             Ordinary Original Civil Jurisdiction
                                      ORIGINAL SIDE


                            KOTAK MAHINDRA BANK LTD.
                                        VS
                        RONIT NIRMAN PRIVATE LIMITED & ORS.


   BEFORE:
   The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 28th September, 2021.

Appearance:

Ms. S. Das, Mr. P. Saha, Advocates.

The Court: the judgment debtors are represented. Let a copy of the

execution application be served on the advocate appearing on behalf of the

judgment debtors.

The judgment debtors are directed to file an affidavit in terms of

prayer [a] of the Tabular Statement. The matter is made returnable on 17th

November, 2021.

In default of filing of Affidavit of Assets, appropriate orders for warrant

of arrest would be issued against the judgment debtors.

(RAVI KRISHAN KAPUR, J.)

SK/pkd.