Kotak Mahindra Bank vs Jagtar Singh And Ors
2021 Latest Caselaw 746 Cal/2

OD-45
                                    EC 452 of 2019

                         IN THE HIGH COURT AT CALCUTTA
                          Ordinary Original Civil Jurisdiction
                                   ORIGINAL SIDE


                              KOTAK MAHINDRA BANK
                                     VERSUS
                              JAGTAR SINGH AND ORS.

  BEFORE:
  The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 10th September, 2021.

Appearance:

Ms. Shrayashee Das, Adv.

The Court: An affidavit has been filed on behalf of the decree-holder to bring on

record the fact that paper publication has been made effecting substituted service on

the judgment-debtors.

None appears on behalf of the judgment-debtors nor is any accommodation

prayed for on their behalf.

In view of the aforesaid, there will be an order in terms of prayer(a) in Form

No.16A of Appendix E of the Code of Civil Procedure, 1908.

The judgment-debtors are directed to file their Affidavit of Assets on the

returnable date.

Let this matter appear on 9th November, 2021.

The decree-holder is directed to communicate this order to the judgment-

debtors forthwith and file an affidavit of service on the returnable date.

(RAVI KRISHAN KAPUR, J.)

s.pal/s.bag.