Kotak Mahindra Bank Ltd vs Debjyoti Pramanick And Anr
2021 Latest Caselaw 575 Cal/2

    OD - 45
                                  ORDER SHEET
                                    EC 267/2020
                         IN THE HIGH COURT AT CALCUTTA
                          Ordinary Original Civil Jurisdiction
                                   ORIGINAL SIDE


                          KOTAK MAHINDRA BANK LTD.
                                   VERSUS
                         DEBJYOTI PRAMANICK AND ANR.


    BEFORE :
    The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 2nd September, 2021 Appearance :

Mr. Paritosh Sinha, Ms. Shrayashee Das, Mr. Jishnujit Roy, Advs., for the decree-holder.

The Court : An award dated 7th October, 2015 has been put to execution.

It is submitted that the award is not under challenge. The award is thus

enforceable.

In view of the aforesaid, let a notice be issued under Order 21 Rule 22 of

the Code of Civil Procedure, 1908 upon the judgment-debtors.

In the meantime, there will be an order in terms of prayer (e) of the

Tabular Statement. The judgment-debtors are directed to file an affidavit in

terms of Order 21 Rule 41(2) Appendix - E of Form No - 16A of the Code of

Civil Procedure, 1908.

This matter is made returnable on 15th November, 2021.

[RAVI KRISHAN KAPUR, J.]

S.Das AR[CR]