Kotak Mahindra Bank Ltd vs Akhtar Hussain And Ors
2021 Latest Caselaw 1226 Cal/2

OD-43

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


                               EC/518/2019


                      KOTAK MAHINDRA BANK LTD.
                                Versus
                       AKHTAR HUSSAIN AND ORS.



 BEFORE:
 The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 30th September, 2021

Appearance:

Ms. Shrayashee Das, Adv.

Mr. Jishnujit Das, Adv.

...for the decree-holder

The Court : It appears from the Report filed by the Department that no

notice has been served on the judgment-debtors.

In view of the aforesaid, the decree-holder is directed to issue necessary

publication by way of substituted service in two local newspapers, one in any

vernacular newspaper and one in an English newspaper of wide circulation in

and around Purnia, Bihar and intimate the judgment-debtors that this matter

is returnable in the Monthly List of November, 2021. The decree-holder shall

publish the gist of column 10 of the Tabular Statement in both the

newspapers.

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

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

Assets on the returnable date.

(RAVI KRISHAN KAPUR, J.)

TO/S.Bag