Kotak Mahindra Bank Limited vs Debjyoti Pramanick And Anr
2021 Latest Caselaw 668 Cal/2

    OD - 4
                                  ORDER SHEET
                                   EC 267 OF 2020
                         IN THE HIGH COURT AT CALCUTTA
                          Ordinary Original Civil Jurisdiction
                                   ORIGINAL SIDE


                         KOTAK MAHINDRA BANK LIMITED
                                   VERSUS
                         DEBJYOTI PRAMANICK AND ANR.


    BEFORE :
    The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 7th September, 2021

Appearance :

Ms. Shrayashee Das, Adv.

Mr. Jishnujit Roy, Adv.

.. for the decree-holder.

The Court : This matter has appeared at the instance of the decree-

holder. It is submitted on behalf of the decree-holder that an inadvertent

recording has been made in the order dated 2nd September, 2021. It is

submitted that although an application has been filed under Section 34 of the

Arbitration and Conciliation Act, 1996, no stay of the same has been obtained

by the judgment-debtors till date.

The order dated 2nd September, 2021 is modified to the aforesaid extent.

[RAVI KRISHAN KAPUR, J.]

D.Ghosh/S.Das